AJIT MATHUR Vs. K.C. PRAHSER

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the complaint titled "Ajit Mathur vs. K.C. Prahser" under Sec. 138 of the Negotiable Instrument Act is pending before the court of learned Judicial Magistrate 1st Class, Hiranagar since 2017. It is submitted that evidence of the complainant has also been recorded during the trial, however, despite lapse of more than four years the trial of the said complaint is not concluded.

(2.) It is submitted that in view of order dtd. 16/4/2021 passed by the Supreme Court in suo motu writ petition (Crl.) No. 2 of 2020, the Trial court has to conclude the trial within a certain stipulated period.

(3.) Accordingly, this petition is disposed of with a direction to the learned Judicial Magistrate 1st Class, Hiranagar to conclude the proceedings of the complaint titled "Ajit Mathur vs. K.C. Prahser" under Sec. 138 of the Negotiable Instrument Act, expeditiously, preferably within a period of four months from the date a copy of this order is provided to the Trial court.