(1.) This application under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by the accused, assailing the order dated 21.11.2009, passed by the learned Additional Chief Judicial Magistrate, Tinsukia, in Complaint Case No. 174 of 2003, as well as the Judgment and Order dated 04.03.2010, passed by the learned Sessions Judge, Tinsukia, in Criminal Revision No. 66 (4) of 2009, rejecting the prayer of the accused to recall C W-1 for further cross-examination.
(2.) Heard Sri K. Agarwal, learned counsel for the petitioner and Sri P. Bora, learned counsel for the sole opposite party. I have also perused the impugned orders.
(3.) The case has arisen out of a complaint filed by the opposite party under Sec. 138 of the Negotiable Instruments Act, 1881. In the earlier round of litigation, the accused persons had filed a criminal petition praying for quashing of the proceeding and the said prayer was turned down by this Court as well as by the Honourable Supreme Court vide order dated 03.03.2007. While dismissing the S.L.P, the Apex Court further directed the trial Court to decide the case expeditiously, preferably within a period of 4 (four) months. The expectation of the Honourable Supreme Court for expeditious disposal of the case has not been fulfilled and the case is still squeezed in the midst of interlocutory petitions.