RANDEEP KAUR Vs. AYUSH SIBAL

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (in short 'Code') seeking speedy trial of the Complaint Case No. 633344/16 filed under Section 138 of the Negotiable Instrument Act, 1881 (in short 'NI Act').

(2.) The petitioner filed a complaint under section 138 of the NI Act against the respondent. Cognizance of this complainant was taken by the learned Metropolitan Magistrate-02 Karkardooma Court vide order dated 29.04.2014.

(3.) Pursuant to the order dated 18.07.2017 of this court, a report dated 23.08.2017 has been received from concerned Metropolitan Magistrate.