FAIZAN KHAN TOUR AND TRAVELS Vs. SURESH CHANDRA

JUDGEMENT

(1.) This Application has been filed to direct the learned IInd Additional Judicial Magistrate, Dehradun, to conclude the proceedings of the Complaint Case No.3688 of 2024, "Faizan Khan Tour and Travels vs. Suresh Chandra", pending under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard Mr. Nishant Krishna Adhikari, 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.