PASHUPATI ALLOYS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

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

(2.) The applicant has preferred the instant application under Sec. 482 Cr.P.C. seeking direction for expeditious disposal of the Complaint Case No.4863 of 2022 titled M/s Pashupati Alloys Vs. Sunil Garg, filed under Sec. 138 of the Negotiable Instruments Act, 1881, pending trial before the Court of learned Additional Chief Judicial Magistrate, VIth, Meerut.

(3.) The facts leading to filing this instant application are succinct as follows: