DUSHYANT KUMAR AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 by the applicant- complainant to direct the Court of Additional Chief Judicial Magistrate/VIIIth Additional Senior Civil Judge, Dehradun to expedite the proceedings of Complaint Case No. 3537 of 2021, "Dushyant Kumar Agarwal vs. M/s Sharma Associates through its Proprietor Shri Banke Bihari Sharma", under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard Mr. Hemant Singh Mahra, learned counsel for the applicant-complainant.

(3.) The prayer of the applicant is an innocuous prayer.