ISRAR AHMAD Vs. TASIM ALI

JUDGEMENT

(1.) By means of this present C528 application, applicant has sought the indulgence of this Court for a direction to direct the court of learned IIIrd Judicial Magistrate, District Dehradun to decide and conclude the proceedings of Complaint Case No.3681 of 2023, Israr Vs. Tasim Ali, under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'N.I. Act, 1881'), P.S. Clementown, District Dehradun pending since 8/6/2023 as expeditiously as possible.

(2.) Learned counsel for the applicant submits that the complaint was filed by the applicant on 8/6/2023 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 applicant 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, 1881within a period of 06 months, therefore, a direction is needed to learned trial court to expedite the proceedings of the aforesaid complaint case.