SHYAM PRAKASH BODHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Akhilendra Chaubey, learned counsel holding brief of Sri Sunil Kumar Singh, learned counsel for the applicant and Sri Rajeev Kumar Singh, learned A.G.A. for the State.

(2.) The present application has been filed to direct the learned Additional Chief Judicial Magistrate, Court No.8, Agra to conclude the trial of complaint case no.1412 of 2018 (Shyam Prakash Bauddhi Vs. Aman Kumar), u/s 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act, 1881'), P.S.-Etmaddaulla, District-Agra, within a stipulated period.

(3.) Contention of learned counsel for the applicant is that though this complaint under the Act, 1881 was filed in the year 2018, but the trial could not yet be concluded. It is further submitted that as per Sec. 143(2) of Act, 1881 the trial for the offence under the Act, 1881 should be conducted on day to day basis and it is further provided u/s 143(3) of the Act, 1881 that the trial should be concluded within six months from the date of filing of the complaint.