DAULAT RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought indulgence of this Court for a direction to the court of learned Judicial Magistrate/Ist Additional Civil Judge, District Dehradun to decide and conclude the proceedings of Case No.293 of 2023, Daulat Ram Vs. Amit Singh, under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'N.I. Act, 1881'), pending for long, as expeditiously as possible.

(2.) Learned counsel for the petitioner submits that the complaint was filed by the petitioner and the respondent-accused was summoned under Sec. 138 of the N.I. Act, 1881.

(3.) It is argued by the learned counsel for the petitioner that under Sec. 143(3) of the N.I. Act, 1881, the law has enjoined the duty upon the trial court to conclude the trial under Sec. 138 of the N.I. Act, 1881, within a period of 06 months, therefore, a direction is needed to learned trial court to expedite the proceedings of the aforesaid complaint case.