SHRUTI FASHION WEAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed by the applicant-accused under Sec. 482 of the Code of Criminal Procedure, 1973, to direct the Judicial Magistrate/Civil Judge, Vikasnagar, District Dehradun to expedite the proceedings of Complaint Case No. 847 of 2019, 'Dinesh Kukreja vs. Shruti Fashion Wear' under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard Mr. Kishore Rai, the learned counsel holding brief of Mr. Vikas Bahuguna, learned counsel for the applicant and Mr. Siddharth Bisht, the learned Brief Holder for the State.

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