Aslam vs Julfkaar

Alok Kumar Verma, J

This is an application filed under Section 482 of the Code of Criminal Procedure, 1973 to direct the Additional Chief Judicial Magistrate, Roorkee, District Haridwar to decide the Complaint Case No.4443 of 2019, “Aslam vs. Julfkaar”, under Section 138 of the Negotiable Instruments Act, 1881 within stipulated period.

Heard Mr. Gaurav Singh, the learned counsel for the applicant.

The learned counsel for the applicant submitted that in the said complaint case, the statement of respondent-accused has been recorded.

The prayer of the applicant is an innocuous prayer.

In Indian Bank Association and Others vs. Union of India and Others, (2014) 5 SCC 590, the Hon’ble Supreme Court has directed all the Criminal Courts in the country dealing with the cases under Section 138 of the Negotiable Instruments Act, 1881 for speedy and expeditiously disposal of the cases falling under Section 138 of the Negotiable Instruments Act, 1881.

Therefore, keeping in mind the directions of the Hon’ble Supreme Court, the Additional Chief Judicial Magistrate, Roorkee, District Haridwar is hereby directed to expedite the proceedings of the said Complaint Case No.4443 of 2019, “Aslam vs. Julfkaar”, under Section 138 of the Negotiable Instruments Act, 1881, and decide the said case as expeditiously as possible without granting any unnecessary adjournment to the either party.

The Criminal Miscellaneous Application No.1121 of 2022, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of, accordingly.