BALKRISHNA DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) The present application u/s 482 Cr.P.C. has been filed with a prayer to direct the learned Addl. Chief Judicial Magistrate to expeditiously conclude the proceedings of Case No. 95 of 2021 (Computer No. 8675 of 2021) (Balkrishna Dubey Vs. Amit Kumar Mishra), under Sec. 138 N.I. Act, Police Station Meja, District Prayagraj, pending in the court of Additional Chief Judicial Magistrate, Court No. 10, Allahabad as expeditiously as possible preferably within a period as fixed by this Court.

(3.) Learned counsel for the applicant has submitted that the applicant is the complainant in the present case and he has filed a complaint under Sec. 138 of N.I. Act on 13/8/2021, however since then, the proceeding of the said complaint has been lingering-on on one pretext or the other and has not yet been concluded.