J D KUKREJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought direction to the trial court to decide criminal Complaint Case No. 2936 of 2008 (new no. 433 of 2008) G.D.Kukreja vs. Ajay Mehra, relating to offence punishable under section 138 of Negotiable Instruments Act, 1881, Police Station Patel Nagar, pending in the court of IInd Additional Chief Judicial Magistrate, Dehradun, expeditiously.

(3.) The prayer made in the petition is innocuous . The Criminal Compliant Case is pending since 2008.