VIKRAM KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner who happened to be the complainant of a criminal case relating to offences punishable under Sections 138/141 of the Negotiable Instruments Act involving dishonour of cheque of Rs. 10 lakh has now approached this Court for a direction for expeditious conclusion of the trial.

(2.) Heard Mr. Murari Mohan Das for the petitioner, Mr. Sobhendu Sekhar Roy for the State and Mr. Sourav Chatterjee for the accused/opposite parties.

(3.) It is submitted before this Court the aforesaid complaint was filed as far back as on April, 2006 and although more than three years and eight months have been elapsed from the date of filing of the complaint till date except the P.W.1 being examined in part there is no progress in the trial. It is submitted that the delay has been caused due to the dilatory tactics adopted by the accused persons.