Sri K Anand vs Mr L Ramesh on 13 February, 2025

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Karnataka High Court

Sri K Anand vs Mr L Ramesh on 13 February, 2025

Bench: M.Nagaprasanna

                                              -1-
                                                              NC: 2025:KHC:6432
                                                      CRL.P No. 13841 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF FEBRUARY, 2025

                                            BEFORE

                          THE HON'BLE MR JUSTICE M.NAGAPRASANNA

                    CRIMINAL PETITION NO. 13841 OF 2024 (482(Cr.PC) /
                                      528(BNSS))

                   BETWEEN:

                   SRI. K. ANAND S/O. SREENIVASULU,
                   AGED: 61 YEARS,
                   R/AT: NO.4, 2ND FLOOR,
                   ITI LAYOUT VIDYAPEETA COMPOUND
                   KATHRIGUPPE MAIN ROAD,
                   NEAR TENDER CHICKEN,
                   BSK III STAGE,
                   BENGALURU - 560085.
                                                                  ...PETITIONER
                   (BY SRI V. LAKSHMAIAH, ADVOCATE)

                   AND:

                   1.    MR. L. RAMESH,
Digitally signed
by VISHAL
NINGAPPA
                         AGED: 47 YEARS,
PATTIHAL
Location: High           S/O. SREENIVASULU NAIDU,
Court of
Karnataka,
Dharwad Bench
                   2.    MR. L. MURALI,
                         AGED: 49 YEARS,
                         S/O: SREENIVASULU NAIDUR

                         BOTH ARE
                         R/AT: GURAPPANAIDU KANDRIGA
                         VILLAGE AND POST
                         THOTTAMBEDU MANDAL,
                         SRIKALAHASTI TALUK, CHITTOOR DIST,
                         ANDHRA PRADESH - 517640.
                                                               ...RESPONDENTS
                             -2-
                                          NC: 2025:KHC:6432
                                    CRL.P No. 13841 of 2024




     THIS CRIMINAL PETITION IS FILED U/S 482 CR.P.C
PRAYING (1) TO DIRECT THE COURT BELOW TO EXPEDITE THE
PROCEEDINGS PENDING IN THE HON'BLE COURT BELOW I.E.,
12TH ADDL. SCJ AND ACMM (SCCH-8) AT BANGALORE IN C.C.
NO.3014/2018 IN TIME BOUND MANNER IN A PERIOD OF 3
MONTHS. (2) TO PASS ANY SUCH OTHER OR ANY
APPROPRIATE ORDER AS DEEMED FIT IN THE INTEREST OF
JUSTICE.

     THIS CRIMINAL PETITION, COMING ON FOR ORDERS,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

                      ORAL ORDER

1. The petitioner is before this Court seeking a direction for expeditious disposal of the proceedings in C.C.No.3014 of 2018 on the score that the concerned Court is granting adjournments to the respondents- accused without any rhyme or reason and there is protraction with the proceedings.

2. The issue is with regard to offence punishable under Section 138 of the Negotiable Instruments Act and it is of year 2018.

3. In that light, as also the fact that the prayer being innocuous, I deem it appropriate to dispose the petition, with a direction to the concerned Court to -3- NC: 2025:KHC:6432 CRL.P No. 13841 of 2024 conclude the proceedings at an outer limit of 6 months, if not earlier, in accordance with law.

Ordered accordingly.

Sd/-

(M.NAGAPRASANNA) JUDGE kgk List No.: 19 Sl No.: 31

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