CHARANJEET SINGH KOHLI Vs. HIMMAT 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 to direct the Special Judicial Magistrate, Ist, Dehradun to expedite the proceedings of the Complaint Case No. 25/2010, Charanjeet Singh v. Himmat Singh under Section 138 of Negotiable Instruments Act, 1881.

(2.) Heard learned counsel for the applicant and perused the entire material available in the file.

(3.) 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:-