SANTOSH SINGH Vs. SOORAJ SINGH

JUDGEMENT

(1.) By means of this application moved u/s 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.) the applicant has prayed for direction to the Addl. Chief Judicial Magistrate-lst, Dehradun to expedite the trial of Complaint Case No. 239 of 2010, Santhosh Singh v. Sooraj Singh Chauhan under Section 138 of the Negotiable Instruments Act, 1881.

(2.) Heard learned counsel for the applicant and perused the entire material in file. Learned counsel for the applicant drawn the attention of this Court towards Section 143(3) of the Negotiable Instruments Act, 1881 which reads as under:-

(3.) In view of the above-said quoted section, learned counsel for the applicant argued that the trial court ought to have decided the above-said case by now, however the above- said case is pending in the trial court for a long time due to which the applicant is facing hardship.