Rajasthan High Court - Jaipur
Vijay Kumar Patni S/O Late Shri ... vs Lal Chand Morani S/O Lt. Shri Nanak Ram ... on 21 February, 2024
Author: Anil Kumar Upman
Bench: Anil Kumar Upman
[2024:RJ-JP:8922]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 985/2024
1. Vijay Kumar Patni S/o Late Shri Bhanwarlal Patni, R/o E-
101, Road No. 8, V.k.i. Area, Jaipur, Prsently R/o 2/135,
Jai Jawan Colony, Tonk Road, Jaipur, (Since Deceased).
1/1. Lalit Kumar Patni S/o Vijay Kumar Patni, Aged About 63
Years, R/o E-101, Road No. 8, V.k.i. Area, Jaipur, Prsently
R/o 2/135, Jai Jawan Colony, Tonk Road, Jaipur S/o Lt.
Shri Bhanwar Lal.
----Petitioners
Versus
Lal Chand Morani S/o Lt. Shri Nanak Ram Morani, R/o 14, Bajaj
Nagar Enclave, Gandhi Nagar, Near Gandhinagar Railway Station,
Jaiput- 302015. Office Address- Morani Hundai, Opposite
Sitawari, Near Volvo Showroom, Tonk Road, Jaipur, 302011.
----Respondent
For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) :
HON'BLE MR. JUSTICE ANIL KUMAR UPMAN Order 21/02/2024
1. Learned counsel for the petitioner-complainant submits the Complaint Case No.1584/2019 (CIS NI No.5575/2019) for the offence under Section 138 of NI Act was filed by the petitioner in the court of Special Metropolitan Magistrate (NI Act Cases) No.1 Jaipur Metropolitan-I. He submits that vide order dated 15.10.2019 after taking cognizance, process was issued against the accused. The accused-respondent has already put in appearance before the learned trial court. He submits that accused-respondent is delaying the proceedings of the trial court (Downloaded on 01/03/2024 at 09:37:26 PM) [2024:RJ-JP:8922] (2 of 2) [CRLMP-985/2024] for one reason or the other. In these circumstances, he submits that trial court may be directed to concluded the trial at the earliest.
2. Considering the limited prayer of the petitioner's counsel, the instant misc. petition is disposed of with direction to the learned trial court to make all endeavour to conclude the trial within a period of six months from the date of receipt of certified copy of this order.
3. Stay application also stands disposed of.
(ANIL KUMAR UPMAN),J 264-Nirmala (Downloaded on 01/03/2024 at 09:37:26 PM) Powered by TCPDF (www.tcpdf.org)