Sanjeev Kumar vs State Of U.P. And Anr
2019 Latest Caselaw 5386 ALL

Citation : 2019 Latest Caselaw 5386 ALL
Judgement Date : 12 June, 2019

Allahabad High Court

Sanjeev Kumar vs State Of U.P. And Anr on 12 June, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- APPLICATION U/S 482 No. - 22567 of 2019
 

 
Applicant :- Sanjeev Kumar
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- B.N.Singh,Manish Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Heard Sri Manish Kumar Singh, learned counsel for the applicant, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been given with the prayer to expedite the trial of Complaint Case No. 39 of 2018 (Sanjeev Kumar Vs. Akhilesh Chandra Seth), under Section 138 Negotiable Instrument Act, P.S. Line Bazar, District Jaunpur, pending in the court of IInd Judicial Magistrate, Jaunpur.

Submission of learned counsel for the applicant is that he wants early disposal of said complaint case which is based on dis-honour of cheque. The prayer of learned counsel for the applicant appears to be genuine.

Learned A.G.A. has no objection to the said prayer.

Accordingly, the application is finally disposed of with the direction to the learned trial court to decide the said complaint case expeditiously, preferably within a period of six months from the date of receipt of this order.

Order Date :- 12.6.2019

RCT/-