SUDHIR KUMAR Vs. VANDANA GOYAL

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Judicial Magistrate/ Civil Judge (Junior Division), Roorkee, District Haridwar to decide the Complaint Case No.198 of 2021 (Old No.1373 of 2019), 'Sudhir Kumar vs. Smt. Vandana Goyal', under Sec. 138 of the Negotiable Instruments Act, 1881 within time bound period.

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

(3.) The learned counsel for the applicant submitted that the said complaint case is fixed for evidence of the complainant.