DEEPA JOSHI Vs. HIM TOWN LIQUOR

JUDGEMENT

(1.) This Writ Petition has been filed under Article 227 of the Constitution of India to direct the First Judicial Magistrate, Haldwani to decide the Complaint Case No.6431 of 2020, "Deepa Joshi versus Him Town Liquor & Others", under Sec. 138 of the Negotiable Instruments Act, 1881 expeditiously, preferably within a statutory period of six months as envisaged under sub-sec. (3) of Sec. 143 of the said Act, 1881.

(2.) Heard Mr. Sanpreet Singh Ajmani, the learned counsel for the petitioner.

(3.) The only prayer of the petitioner-complainant is for speedy disposal of the proceeding of the said complaint case.