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Judgment
Sunil Gaur, J
In the above captioned three petitions, petitioner is the complainant who seeks expeditious proceedings in CC Nos. 14984/2017, 14985/2017 and
20479/2016 relating to dishonour of cheques aggregating to Rs. 1.5 crores.
Since the relief sought in these petitions is an innocuous one, therefore, notice of these petitions to opposite side is dispensed with.
Learned senior counsel for petitioner submits that these petitions be heard together. Upon doing so, these three petitions are being disposed of by this
common order.
Learned senior counsel for petitioner submits that the dishonouring of cheques in question is of the year 2009 but due to coming into effect of
Negotiable Instruments (Amendment) Second Ordinance 2015 the complaints in question were transferred to another jurisdiction which has
inordinately delayed these proceedings. Attention of this Court is drawn to trial court’s order sheet (Annexure-E) to point out that the proceedings
in these complaint cases is being lingered on, as respondent-accused is deliberately delaying these proceedings. A direction is sought to trial court to
conclude the trial in these complaint cases within a time line.
Upon hearing and on perusal of the material on record, trial court is directed to expedite the trial in these complaint cases and to preferably conclude it
within a period of six months from the date already fixed. Petitioner is at liberty to seek preponement of hearing before the trial court. Trial court be
apprised of this order forthwith.
With aforesaid directions, these petitions and applications are accordingly disposed of.
Dasti.