Ved Ram Yadav vs State Of U.P. And Another
2014 Latest Caselaw 857 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 10734 of 2014
 

 
Applicant :- Ved Ram Yadav
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Namit Srivastava
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This  application under Section 482, Cr.P.C. has been filed seeking a suitable direction for the Additional Chief Judicial Magistrate, Court No. 10 Fatehpur to consider and decide Complaint Case No. 415 of 2012 under Section 138 Negotiable Instrument Act, expeditiously, preferably within stipulated time.

After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the averments as contained in the present application, this application is finally disposed of with a direction to the Additional Chief Judicial Magistrate, Court No. 10 Fatehpur to consider and decide Complaint Case No. 415 of 2012 under Section 138 Negotiable Instrument Act most expeditiously, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, if possible within  a period of six months from the date of production of a  certified copy of this order before him, provided the proceedings are not stayed by any Court of law.

Order Date :- 11.4.2014

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