Pramod Garg vs State Of U.P. And Another
2017 Latest Caselaw 7299 ALL

Citation : 2017 Latest Caselaw 7299 ALL
Judgement Date : 24 November, 2017

Allahabad High Court

Pramod Garg vs State Of U.P. And Another on 24 November, 2017

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 39408 of 2017
 

 
Applicant :- Pramod Garg
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Santosh Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

The present application has been filed by the applicant under Section 482 Cr.P.C. with the prayer to direct the Additional Chief Judicial Magistrate, Court No.7, Meerut to decide the complaint case no. 892 of 2015 (Pramod Garg Vs. Rupesh Kumar Jain), under Section 138 Negotiable Instruments Act, P.S. Railway Road, Meerut, District Meerut pending before him expeditiously.

Heard learned counsel for the applicant and the learned AGA appearing for the State.

Having regard to the facts and circumstances of the case and having considered the submissions made by the learned counsel for the parties, the court concerned is directed to decide the aforesaid case expeditiously fixing short dates if there is no other legal impediment.

With the above observations, the application stands disposed of.

Order Date :- 24.11.2017