YOGESH SURI Vs. SANDEEP TALWAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition,moved under Section 482 of the Code of Criminal Procedure,1973,the petitioner has sought direction of this court to the trial court that the proceedings of criminal complaint case No.9036 of 2009; Yogesh Suri v. Sandeep Talwar ,relating to offence punishable under Section 138 of the Negotiable Instruments Act,1881,pending in the court of Judicial Magistrate First,Dehradun,be decided expeditiously.

(3.) THEREFORE ,this petition under Section 482 of Cr.P.C.is disposed of summarily directing the trial court to proceed and dispose of the aforesaid criminal case as expeditiously as possible,keeping in mind the spirit contained in Sub -Section(3)of Section 143 of the Act.