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Yogesh Suri vs Sandeep Talwar

Uttarakhand High Court · Decided on 5 July 2011 · Citation: (2011) 07 UK CK 0171

HON’BLE JUDGES
Prafulla C. Pant, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482 · Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
CASE NUMBER
Criminal Miscellaneous Application (C-482) No. 584 of 2011
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Judgment

4 paragraphs · 178 words

Prafulla C. Pant, J.—Heard.

2.

By means of this petition, moved u/s 482 of the Code of Criminal Procedure, 1973, the Petitioner has sought direction of this Court to the trial court that the proceedings of criminal complaint Case No. 9036 of 2009; Yogesh Suri v. Sandeep Talwar, relating to offence punishable u/s 138 of the Negotiable Instruments Act, 1881, pending in the court of Judicial Magistrate First, Dehradun, be decided expeditiously.

3.

The prayer made in the petition is innocuous. The criminal complaint is pending since 2009. Sub-Section (3) of Section 143 of the Negotiable Instruments Act, 1881, provides that the trial shall be conducted as expeditiously as possible, and an endeavour shall be made to conclude the trial within six months from the date of filing of the complaint.

4.

Therefore, this petition u/s 482 of Code of Criminal Procedure is disposed of summarily directing the trial court to proceed and dispose of the aforesaid criminal case as expeditiously as possible, keeping in mind the spirit contained in Sub-Section (3) of Section 143 of the Act.