SUBEDAR RAGIBULLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-complainant Subedar Ragibulla has invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Additional Chief Judicial Magistrate, Roorkee, District Haridwar to decide the Complaint Case No.1849 of 2016, 'Subedar Ragibulla Vs. Mohd. Asif Malik alias Tahseen, under Sec. 138 of the Negotiable Instruments Act, 1881, as expeditiously as possible preferably within a period of two months.

(2.) Heard Mr. Mohd. Safdar, the learned counsel for the applicant and Mr. Pratiroop Pandey, the learned AGA for the State/respondent no.1.

(3.) This is an innocuous prayer.