PRITAM KUMAR DUBEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Man Mohan Mishra, Advocate along with Shri Kartikey Dubey, learned counsel for the applicant and Sri P. P. Tiwari, learned A.G.A. for the State.

(2.) The present application has been filed to direct the Additional Civil Judge (Junior Division) II, Court No. 15, Bhadohi to decide the proceeding in the Complaint Case No. 10020/2022 (Pritam Kumar Dubey Vs. Anil Kumar), under Sec. 138 N.I. Act, P.S. Aurai, District- Bhadohi, within a stipulated period.

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