AMIT KUMAR MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Brijesh Kumar Dwivedi, learned A.G.A. for the State.

(2.) The present application has been filed for setting aside the proceeding of Complaint Case No. 122 of 2021, under Sec. 138 N.I. Act, P.S. Meja, District Allahabad, pending before the Additional Chief Judicial Magistrate, Court No.10, Allahabad.

(3.) Contention of learned counsel for the applicant is that though the complaint under N.I. Act was filed in the year 2021 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 under Sec. 143(3) that the trial should be concluded within six months from the date of filing of the complaint.