ASLAM Vs. JULFKAAR

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Additional Chief Judicial Magistrate, Roorkee, District Haridwar to decide the Complaint Case No.4443 of 2019, 'Aslam vs. Julfkaar', under Sec. 138 of the Negotiable Instruments Act, 1881 within stipulated period.

(2.) Heard Mr. Gaurav Singh, the learned counsel for the applicant.

(3.) The learned counsel for the applicant submitted that in the said complaint case, the statement of respondent-accused has been recorded.