ARIVUDAI NAMBI Vs. LAKSHMANAN

JUDGEMENT

(1.) This Criminal Original Petition has been laid by the petitioner seeking for a direction to the Judicial Magistrate Court No.I, Chengalpattu to complete the trial in C.C.No.288 of 2019 within a specified time frame.

(2.) It is found that the petitioner has levied the case against the respondent under Section 138 of the Negotiable Instrument Act and the case has been taken on file in C.C.No.288 of 2019. It is now stated that the matter stands adjourned for the examination of P.W.1. Now according to the petitioner, no significance progress has been made in the commencement of the trial and unless a direction is given to the concerned Judicial Magistrate to conclude the trial within a particular time frame, the matter would not get concluded within a reasonable time. Furthermore, the petitioner would also blame the respondent for the delay in the trial proceedings.

(3.) Per contra, the respondent's counsel would contend that he has not contributed any delay in the conclusion of the trial and he is cooperating with the trial proceedings in the concerned Judicial Magistrate Court.