UDAYVEER SINGH Vs. TELLURAM

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) By means of this C528 application, applicant has sought the indulgence of this Court for a direction to expedite the proceedings of Complaint No.1766 of 2019, Udayveer Singh vs. Telluram, under Sec. 138 of Negotiable Instrument Act, pending in the court of learned Judicial Magistrate-2nd Roorkee, District Haridwar as per the provisions of Sec. 143 (3) of the Negotiable Instruments Act, 1881.

(3.) Learned counsel for the applicant submits that the complaint was filed by the applicant on 5/9/2019 and the respondent-accused was summoned under Sec. 138 of the N.I. Act on 14/2/2020.