Allahabad High Court
Lakhan Singh vs State Of U.P. And Another on 16 March, 2023
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- APPLICATION U/S 482 No. - 6797 of 2023 Applicant :- Lakhan Singh Opposite Party :- State of U.P. and Another Counsel for Applicant :- Kartikey Singh Counsel for Opposite Party :- G.A. Hon'ble Saumitra Dayal Singh,J.
1. Heard learned counsel for the applicant and learned A.G.A for the State as also perused the record.
2. This application under Section 482 Cr.P.C. has been filed seeking direction to the court below for early decision of Complaint Case No. 3240 of 2020 (Lakhan Singh Vs. Kehati Singh), under Section - 138 N.I. Act, Police Station - Raya, District - Mathura, pending before the A.C.J.M., Court No.1, Mathura.
3. As to the stage, facts are not very clear. In any case, it cannot be lost sight, by virtue of Section 143(3) of the N.I. Act, 1881 such proceedings should have been attempted to be concluded within a period of six months. More than sufficient time has passed.
4. Accordingly, the present application is disposed of with the observation, in case the applicant files a copy of this order before the learned court below and cooperates in the proceedings, it is expected, the same would be concluded keeping in mind the statutory timelines that is within a period of six months.
Order Date :- 16.3.2023 Abhilash