LALMANI YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ravindra Kr. Yadav, learned counsel for the applicant and Sri Ramesh Kumar, learned A.G.A. for the State.

(2.) The present application has been filed to direct the Additional Civil Judge (J.D.) Ist, Jaunpur to expedite the Complaint Case No. 10580 of 2023 (Lalmani vs. Prem Prakash), under Sec. 138 N.I. Act, P.S. Kotwali, District Jaunpur.

(3.) Contention of learned counsel for the applicant is that though the complaint under N.I. Act was filed in the year 2023, 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.