Sudhir Kumar vs Vandana Goyal

Alok Kumar Verma, J

This is an application filed under Section 482 of the Code of Criminal Procedure, 1973 to direct the Judicial Magistrate/ Civil Judge (Junior Division), Roorkee, District Haridwar to decide the Complaint Case No.198 of 2021 (Old No.1373 of 2019), “Sudhir Kumar vs. Smt. Vandana Goyal”, under Section 138 of the Negotiable Instruments Act, 1881 within time bound period.

Heard Mr. Gaurav Singh, the learned counsel for the applicant-complainant.

The learned counsel for the applicant submitted that the said complaint case is fixed for evidence of the complainant.

The prayer of the applicant-complainant 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 (Junior Division), Roorkee, District Haridwar is hereby directed to expedite the proceedings of the said Complaint Case No. 198 of 2021 (Old No.1373 of 2019), “Sudhir Kumar vs. Smt. Vandana Goyal”, under Section 138 of the Negotiable Instruments Act, 1881 as expeditiously as possible without granting any unnecessary adjournment to the either party.

The Criminal Miscellaneous Application No.1092 of 2022, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of, accordingly.