BINA PAL Vs. RAJAT GUPTA

JUDGEMENT

(1.) This Application has been filed by the applicant under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 to direct the court of Judicial Magistrate/Civil Judge, Doiwala, District Dehradun to conclude the proceedings of the Complaint Case No.1079 of 2019, "Smt. Bina Pal Vs. Rajat Gupta", pending under Sec. 138 of the Negotiable Instruments Act, 1881 as expeditiously as possible.

(2.) Heard Mr. Shakib Hussain, learned counsel for the applicant.

(3.) In Indian Bank Association and Others vs. Union of India and Others, (2014) 5 SCC 590, the Hon'ble Supreme Court has directed all the Criminal Courts in the country dealing with the cases under Sec. 138 of the Negotiable Instruments Act, 1881 for speedy and expeditiously disposal of the cases falling under Sec. 138 of the Negotiable Instruments Act, 1881.