Gyan Singh vs State Of U.P. And Another
2022 Latest Caselaw 16153 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 23030 of 2022
 

 
Applicant :- Gyan Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Anil Kumar Tripathi, learned counsel for applicant, after arguing for some time, submits that the applicant, an accused, is ready to appear and face trial in Complaint Case No. 362 of 2015 (Govinda Sharma vs. Gyan Singh) under Section 138 of Negotiable Instruments Act, 1881, pending before Additional, Court No.2, Agra and prays that the trial Court be directed to conclude the proceedings expeditiously in the light of judgment of Supreme Court in the case of In Re : Expeditious Trial of Cases Under Section 138 of N.I. Act 1881 (Suo Moto Writ Petition (Criminal) No. 2 of 2020).

Considering the abovereferred fair submission as well as dictum of Supreme Court in In Re : Expeditious Trial (supra), this application is disposed of with a direction to the applicant that he shall appear before the Court concerned within three weeks from today and thereafter the learned trial Court shall conclude the trial preferably within a period of three months.

In default of appearance, the learned trial Court shall take all coercive measures for appearance of the applicant.

Registrar (Compliance) is directed to communicate this order to the Court concerned.

Order Date :- 4.11.2022

Nirmal Sinha

(Sl. No. 28/449 fresh cases)