SEWANG REAL ESTATE DEVELOPERS Vs. STATE OF GUJARART

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned Counsel appearing for the parties.

(3.) This is a classic case which shows how the legal proceedings in our system are delayed. These Appeals arise out of a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, "the N.I. Act"). The complaint was filed by the second respondent. The second respondent is a developer of immovable properties and even the appellants, who were arraigned as accused, are developers. That is how there was a bulky evidence adduced by both the parties and the final judgment dtd. 11/3/2020 of the learned Magistrate in the complaint is of 70 pages. The appellants were convicted. The complaint took more than 8 years for disposal.