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Judgment
Prafulla C. Pant, J.—By means of this petition moved u/s 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the Petitioner has sought a direction to the trial court that it should decide the, Lokanand Mamgain v. Jagdish Prasad criminal case No. 1481 of 2009relating to offence punishable u/s 138 of Negotiable Instruments Act, 1881, pending in the court of Judicial Magistrate, Vikasnagar, expeditiously.
2 Heard.
Sub-section (3) of Section 143 of Negotiable Instruments Act, 1881, provides that every trial shall be conducted as expeditiously as possible, and an endeavor shall be made to conclude the trial within six months from the date of filing of the complaint. The complaint in question is pending since 2009.
Therefore, this petition u/s 482 of Code of Criminal Procedure, is disposed of summarily with the direction to the trial court to decide the aforesaid criminal complaint as expeditiously as possible keeping in mind spirit contained in Section 143 of the Negotiable Instruments Act, 1881.