PUNIT KUMAR AGARWAL Vs. MAHESH CHANDRA AGARWAL

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 227 of the Constitution of India to direct the Judicial Magistrate/IIIrd Additional Civil Judge (Junior Division), Kashipur, District Udham Singh Nagar to decide the Criminal Case No.2375 of 2018 (Old No.3545 of 2014), "Punit Kumar Agarwal vs. Mahesh Chandra Agarwal", expeditiously, within a stipulated period, fixed by this Court.

(2.) Heard Mr. Sanjay Kumar, the learned counsel for the petitioner.

(3.) The only prayer of the petitioner-complainant is for speedy disposal of the proceeding of the said complaint case, filed under Sec. 138 of the Negotiable Instruments Act, 1881.