RAKESH KUMAR AGARWAL Vs. JAGVIR SINGH

JUDGEMENT

(1.) The applicant - complainant Rakesh Kumar Agarwal has invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the concerned Court to expedite the Criminal Case No. 337 of 2021 (Old No. 1999 of 2013) "Rakesh Kumar Agarwal Vs. Jagvir Singh ", under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard, Mr. Narendra Bali, the learned counsel for the applicant.

(3.) The learned counsel for the applicant submitted that this is a very old case and in the said complaint case, the statements of the respondent - accused, under Sec. 313 of the Code, has already been recorded, therefore, he requests to direct the trial Court to decide the said case within two months.