PREM SAGAR Vs. AMIT SARKAR

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/IInd Upper Civil Judge (J.D.), District Haridwar to decide and conclude the proceedings of Complaint Case No.137 of 2018, Prem Sagar Vs. Amit Sarkar, 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 on 6/3/2018 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.