SACHIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Balram Singh, learned counsel for the applicant and Sri Pankaj Saxena, learned AGA for the State.

(2.) The present application has been filed to direct the learned Chief Judicial Magistrate (J.D.) FTC/Judicial Magistrate, Rampur to conclude the trial of Case No. 50 of 2019 (Sachin v. Inder Singh), under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act, 1881 '), Police Station-Tanda, District-Rampur, within a stipulated period.

(3.) Though, this Court had disposed of the prayer regarding expeditious disposal of the complaint in question vide order dtd. 27/11/2024, still this case was kept pending for the reason that this court came across many cases, including the present one, wherein despite the issuance of summons, bailable warrant, non-bailable warrant and other process against the accused, the presence of the accused could not be ensured for the reason that processes were not executed by the police, despite re-peated letters of the concerned Magistrate to the SHO as well as Superintendent of Police. Therefore, this court vide order dtd. 12/11/2024 directed the Di-rector General of Police, U.P., to appear personally before this court.