PRASHANT JAIN Vs. ANAND PRAKASH JAIN

JUDGEMENT

(1.) BY means of this application moved Under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Code of Criminal Procedure), the applicant has prayed to direct the Judicial Magistrate -I, Dehradun to decide the case No. 6467 of 2009 Prashant Jain v. Anand Prakash, under Section 138 of N.I. Act, expeditiously.

(2.) HEARD learned Counsel for the applicant and perused the entire material in file.

(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 from a long time due to which the applicant is facing hardship.