Shruti Fashion Wear vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This is an application, filed by the applicant-accused under Section 482 of the Code of Criminal Procedure, 1973, to direct the Judicial Magistrate/Civil Judge, Vikasnagar, District Dehradun to expedite the proceedings of Complaint Case No. 847 of 2019, “Dinesh Kukreja vs. Shruti Fashion Wear” under Section 138 of the Negotiable Instruments Act, 1881.

Heard Mr. Kishore Rai, the learned counsel holding brief of Mr. Vikas Bahuguna, learned counsel for the applicant and Mr. Siddharth Bisht, the learned Brief Holder for the State.

The prayer of the applicant is an innocuous prayer.

In Indian Bank Association and Others vs. Union of India and Others, (2014) 5 SCC 590, the Hon’ble Supreme Court has directed all the Criminal Courts in the country dealing with the cases under Section 138 of the Negotiable Instruments Act, 1881 for speedy and expeditiously disposal of the cases falling under Section 138 of the Negotiable Instruments Act, 1881.

Therefore, keeping in mind the directions of the Hon’ble Supreme Court, the Judicial Magistrate/Civil Judge, Vikasnagar, District Dehradun is hereby directed to expedite the proceedings of the said Complaint Case No. 847 of 2019, “Dinesh Kukreja vs. Shruti Fashion Wear, under Section 138 of the Negotiable Instruments Act, 1881, and to decide the said case in accordance with law as expeditiously as possible without granting any unnecessary adjournment to the either party.

The Criminal Miscellaneous Application (No. 1444 of 2022) filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of, accordingly.