NANASAHEB BAJIRAO TENGLE Vs. KHANDERAO BABURAO DHAYAGUDE

JUDGEMENT

(1.) NONE appears for the petitioner. None appears for respondent No.1. Even on the last occasion, none appeared on behalf of respondent No.1.

(2.) THE petitioner is challenging the order of issuance of process passed by the Judicial Magistrate, First Class, Baramati on a complaint which was filed by respondent No.1 under section 138 of the Negotiable Instruments Act.

(3.) ACCORDINGLY , Writ Petition is dismissed. Rule is discharged. Interim orders passed by this Court are vacated. The Trial Court is directed to decide the Criminal Case as expeditiously as possible and, in any case, within a period of six months.