MOHAMMAD SHAHBAN UL HAQ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Court of Judicial Magistrate/IInd Additional Civil Judge (Junior Division), Roorkee, District Haridwar to decide the Complaint Case No. 1901 of 2021 (Old No. 341 of 2019), 'Mohammad Shahba Nul Haq Vs. Prime Packers (India) and Another' filed under Sec. 138 of the Negotiable Instruments Act, 1881 within the stipulated period.

(2.) Heard Mr. Pranav Singh, the learned counsel for the applicant, Mr. T.C. Aggarwal, the learned Deputy Advocate General assisted by Mr. Rohit Dhyani, Brief Holder for the State/respondent no.1 and Mr. Parikshit Saini, Advocate for respondent nos.2 and 3.

(3.) This is an innocuous prayer.