SHRIKANT Vs. PRADEEP KUMAR

JUDGEMENT

(1.) This Application has been filed by the applicant-complainant to direct the Ist Additional Judicial Magistrate, Roorkee, District Haridwar to conclude the proceedings of the Complaint Case No.627 of 2023 (old no.347 of 2022), "Shrikant vs. Pradeep Kumar", pending under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard Mr. Avneesh Kumar, 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.