ANURAG SINGHAL Vs. ANOOP MAURYA

JUDGEMENT

(1.) The present applicant - complainant Anurag Singhal has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to direct the Judicial Magistrate, Kashipur, District Udham Singh Nagar to decide the Complaint Case No.1094 of 2016, "Anurag Singhal vs. Anoop Maurya", under Sec. 138 of the Negotiable Instruments Act, 1881, as expeditiously as possible.

(2.) Heard Mr. Kaushal Sah Jagati, learned counsel for the applicant.

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