Allahabad High Court
Pankaj Kumar Verma vs State Of U.P. And 2 Others on 31 January, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:15882 Court No. - 91 Case :- APPLICATION U/S 482 No. - 45542 of 2023 Applicant :- Pankaj Kumar Verma Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Ram Prakash Chauhan Counsel for Opposite Party :- G.A. Hon'ble Mayank Kumar Jain,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. By means of the present application under Section 482 Cr.P.C., the applicant has sought for a suitable direction to the Additional Chief Judicial Magistrate, Court No.1, Ballia to conclude and decide the Complaint Case No.808 of 2021 (Pankaj Kumar Verma vs. Amrendra Jay Prakash Private Limited and another) under Section 138 of Negotiable Instrument Act, Police Station Nagar, District Ballia, expeditiously within a stipulated period.
3. It was submitted by learned counsel for the applicant that applicant has filed a complaint under Section 138 of N.I. Act on 2.9.2021, but the same has not been decided so far due to which, applicant is suffering irreparable loss. Learned counsel further submits that a direction may be issued to the concerned Court to decide the same within specific time.
4. No useful purpose would be served in keeping this application pending, which is finally disposed of with a direction to trial court to conclude the trial of aforesaid complaint case expeditiously, preferably within a period of six months from the date a certified copy of this order is produced before it, in accordance with the provisions contained in Sections- 143 (2) & (3) of N.I. Act, subject to full co-operation by the applicant, if there is no other legal impediment.
Order Date :- 31.1.2024 RKK/-