RAJNI KUKRETI Vs. SANTOSH KUMAR KANDWAL AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved u/s 482 of Cr.P.C., the petitioner has sought direction to the trial court to decide the criminal complaint case no.2725/2011 (old no.3001/2006) Smt. Rajni Kukreti vs. Santosh Kumar Kandwal, under section 138 of Negotiable Instruments Act, 1881, pending in the court of Additional Chief Judicial Magistrate, Ist, Dehradun.

(3.) The prayer made in the petition is innocuous. The criminal complaint case is pending since 2006. The perusal of the copy of order sheet shows that unnecessary adjournments are being granted by the trial court. Sub-section (3) of section 143 of Negotiable Instruments Act, 1881, provides that every trial shall be conducted as expeditiously as possible and an endeavour shall be made to conclude the trial within six months from the date of filing of the complaint.