Allahabad High Court
Jai Bajrang Traders Ayodhya Thru. ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 18 February, 2025
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:10484 Court No. - 16 Case :- APPLICATION U/S 483 No. - 142 of 2025 Applicant :- Jai Bajrang Traders Ayodhya Thru. Proprietor Manish Kumar Singh Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Lko. And Another Counsel for Applicant :- Prashant Vikram Singh Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the applicant and learned A.G.A. for respondent State.
Notices to respondent no.2 is dispensed with in view of the proposed order.
The application seeks direction to the learned trial court to decide the Case Number 333 of 2021 (Jai Bajrang Traders vs. Mirza Abid Beg) under Section 138 of Negotiable Instruments Act, 1881 pending before the Corut of Additional Civil Judge Junior Division, First/Judicial Magistrate, Ayodhya, within stipulated time.
Learned counsel for the applicant submits that the applicant has instituted a complaint (supra) under Section 138 Negotiable Instruments Act, 1881 on 16.3.2023. Accused no.2 (Mirja Abid Beg) was summoned on 8.9.2023 and has been granted bail vide order dated 21.3.2024 by the learned court below. He submits that since then nothing in the case has been done. The proceedings are going on very casually and at slow pace. He prays that the complaint case may be expedited.
Considering the above, learned trial court is directed to expedite the trial proceedings in terms of Section 143(3) Negotiable Instruments Act, 1881.
With the above directions, the application is disposed of.
Order Date :- 18.2.2025 Madhu D.R/P.S