CHARANJEET SINGH KOHLI Vs. MAHENDRA KUMAR

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, (for short Cr.P.C) the petitioner has sought the direction to the trial court to decide the Criminal Complaint Case no. 3390 of 2009, Charanjeet Singh Kohli vs. Shri Mahendra Kumar, relating to offences punishable under section 138 of Negotiable Instruments Act, 1881, pending in the court of Additional Chief Judicial Magistrate-III, Dehradun.

(3.) The prayer made in the petition is innocuous. The Criminal Complaint Case is appears to be pending since 2007.