MOHAN LAL JOSHI Vs. SHRI BRIJ MOHAN KALA

JUDGEMENT

(1.) By means of instant petition, direction has been sought for expeditious disposal of Criminal Case No.553 of 2020, Shri Mohan Lal Joshi vs. Shri Brij Mohan Kala, under Sec. 138 Negotiable Instruments Act, 1881, pending in the court of Judicial Magistrate, Rishikesh, District Dehradun ('the Case').

(2.) In this matter on 26/8/2021, notices were issued which have already been served on the private respondent.

(3.) Heard learned counsel for the parties and perused the record.