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Judgment
V. Jagannathan, J.—Heard the learned Counsel for the Petitioner. In view of the nature of the prayer sought, this petition is disposed of as no notice to the Respondent is also required.
The only submission of the Petitioner''s counsel is that, in respect of the case filed by the Petitioner alleging the offence u/s 138 of the N.I. Act against the Respondent, the trial court has not recorded the plea even though the matter came up before the court after a long period of time and though the accused appeared on 22.6.2009, till date, no plea has been recorded and at every stage, application was filed for exemption u/s 317 of the Code of Criminal Procedure by the Respondent and the court had gone on to allow the application and thus, there is inordinate delay in the disposal of the case. Moreover, the transaction is of the year 2007 and it has given rise to the complaint being lodged by the Petitioner in respect of Rs. 1,00,00,000/- received by the Respondent.
Having thus heard the Petitioner''s counsel as above and as the only relief sought is to direct the trial court to decide the case pending before it at the earliest, a direction is given to the trial court to go on with the case expeditiously and not to delay, by recording of the plea, and the trial court shall also endeavor to complete the trial of the case before the end of March 2011.
The petition accordingly stands disposed of.