C482/56/2023
2023 Latest Caselaw 185 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
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      11.01.2023
                                            C482 No. 56 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Vinay Kumar, Advocate, for the applicants Mr. A.K. Sah, Deputy Advocate General, along with Mrs. Mamta Joshi and Ms. Sangeeta Bhardwarj, Brief Holder, for the State.

The present applicant is a complainant to the proceedings under Section 138 of N.I. Act, resulting into the registration of the Criminal Case No. 3772 of 2018, which is pending consideration before the Court of Additional Chief Judicial Magistrate, Dehradun.

The C482 Application has been preferred by the applicant on the ground that the proceedings under Section 138 of N.I. Act which are summary in nature, was drawn as back as on 06.09.2018 and as far as the legislative mandate contained under sub Section 3 of Section 143 of the N.I. Act is concerned, that requires that the matter should have been decided expeditiously and within the time frame, as provided under Section 143 (3) of the N.I. Act.

Owing to the aforesaid legislative mandate, the present C482 Application is being disposed of with a request to the Court of ACJM, Dehradun, to make all efforts to decide the aforesaid proceedings of Criminal Case No. 3772 of 2018, Harish Chandra Vs. Govind Singh, as expeditiously as possible, but not later than 4 months from the date of presentation of the certified copy of this judgment.

Subject to the aforesaid observations, the C482 Application would stand disposed of.

Sharad Kumar Sharma, J.) 11.01.2023 Mahinder/