HARISH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard 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 court below to expedite and conclude the trial of Complaint Case No. 15489 of 2022 (Harish Yadav vs. Mahendra Singh), u/s 138 N.I. Act, P.S. Kotwali, District Basti, pending before Judicial Magistrate, Court No. 25, Basti, within stipulated period.

(3.) Contention of learned counsel for the applicant is that though the 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.