RAM DHARI PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shibli Naseem, learned counsel for the applicant and Sri Anish Kr. Upadhyay, learned A.G.A. for the State.

(2.) The present application has been filed to direct the Additional Civil Judge (J.D.) Ist/Judicial Magistrate, Jaunpur to conclude the trial of complaint case No. 19412 of 2022 (Ramdhari Pal vs Ajay Yadav), u/s 138 N.I. Act, P.S. Kotwali, District Jaunpur within a stipulated period.

(3.) Contention of learned counsel for the applicant is that though this complaint under N.I. Act was filed in the year 2022, but the trial could not yet be concluded. It is further submitted that as per Sec. 143(2) of N.I. Act, the trial for the offence under N.I. Act should be conducted on day to day basis and it is further provided u/s 143(3) that the trial should be concluded within six months from the date of filing of the complaint.