Uttarakhand High Court
Anil Pal vs Smt. Rupali Gupta on 17 October, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
HIGH COURT OF UTTARAKHAND AT NAINITAL
(1) Crl. Misc. Appln. No.1867 of 2025
Anil Pal --Applicant
Versus
Smt. Rupali Gupta --Respondent
(2) Crl. Misc. Appln. No.1870 of 2025
Holkar Traders --Applicant
Versus
Ganpati Enterprises & another --Respondents
(3) Crl. Misc. Appln. No.1874 of 2025
Holkar Traders --Applicant
Versus
Ganpati Enterprises & another --Respondents
(4) Crl. Misc. Appln. No.1881 of 2025
Anil Pal --Applicant
Versus
Rajat Gupta --Respondent
(5) Crl. Misc. Appln. No.1882 of 2025
Anil Pal --Applicant
Versus
Rajat Gupta --Respondent
(6) Crl. Misc. Appln. No.1883 of 2025
Anil Pal --Applicant
Versus
Rajat Gupta --Respondent
(7) Crl. Misc. Appln. No.1885 of 2025
Anil Pal --Applicant
Versus
Rajat Gupta --Respondent
(8) Crl. Misc. Appln. No.1884 of 2025
Anil Pal --Applicant
Versus
Rupali Gupta --Respondent
(9) Crl. Misc. Appln. No.1886 of 2025
Anil Pal --Applicant
Versus
Rupali Gupta --Respondent
(10) Crl. Misc. Appln. No.1872 of 2025
Holkar Traders --Applicant
Versus
Shri Ram Chemical and another --Respondents
(11) Crl. Misc. Appln. No.1875 of 2025
Holkar Traders --Applicant
Versus
Shri Ram Chemical and another --Respondents
(12) Crl. Misc. Appln. No.1871 of 2025
Anil Pal --Applicant
Versus
Lakshmi Associates and another --Respondents
(13) Crl. Misc. Appln. No.1873 of 2025
Anil Pal --Applicant
Versus
Lakshmi Associates and another --Respondents
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Presence:-
Mr. Shakib Hussain, learned counsel for the applicants in all these C528
applications.
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Hon'ble Pankaj Purohit, J.
Since all these C528 applications relate to the
common prayer of directing the Court below to expedite
the proceedings, hence these are taken up together and
decided by this common judgment.
2. For the sake of brevity, a chart is prepared
here-in-below citing criminal case number against each
case: -
Sl. C528 Case Number with details
No. Application
Number
1. 1867 of 2025 Cri. Complaint Case No.696 of
2022 (C.G. No.1166 of 2022) Anil
Pal v. Smt. Rupali Gupta, Court of
Judicial Magistrate, Rishikesh,
Dehradun
2. 1870 of 2025 Cri. Complaint Case No.420 of
2022 (C.G. No.142 of 2022) Holkar
Traders v. Ganpati Enterprises &
another, Court of Judicial
Magistrate, Doiwala, Distt.
Dehradun
3. 1874 of 2025 Cri. Complaint Case No.419 of
2022 (C.G. No.141 of 2022) Holkar
Traders v. Ganpati Enterprises &
another, Court of Judicial
Magistrate, Doiwala, Dehradun
4. 1881 of 2025 Cri. Complaint Case No.105 of
2023 (C.G. No.209 of 2023) Anil
Pal v. Rajat Gupta, Court of
Judicial Magistrate, Rishikesh,
Dehradun
5. 1882 of 2025 Cri. Complaint Case No.1078 of
2019, Anil Pal v. Rajat Gupta,
Court of Judicial Magistrate,
Doiwala, Dehradun
6. 1883 of 2025 Cri. Complaint Case No.475 of
2022 (C.G. No.176 of 2022) Anil
Pal v. Rajat Gupta, Court of
Judicial Magistrate, Doiwala,
Dehradun
7. 1885 of 2025 Cri. Complaint Case No.1612 of
2019 Anil Pal v. Rajat Gupta,
Court of Judicial Magistrate,
Doiwala, Dehradun
8. 1884 of 2025 Cri. Complaint Case No.700 of
2022 (C.G. No.1188 of 2022) Anil
Pal v. Smt. Rupali Gupta, Court of
Judicial Magistrate, Rishikesh,
Dehradun
9. 1886 of 2025 Cri. Complaint Case No.695 of
2022 (C.G. No.1165 of 2022) Anil
Pal v. Smt. Rupali Gupta, Court of
Judicial Magistrate, Rishikesh,
Dehradun
10. 1872 of 2025 Cri. Complaint Case No.53 of 2023
(C.G. No.153) Holkar Traders v.
Shri Ram Chemical and another,
Court of Judicial Magistrate,
Rishikesh, Dehradun
11. 1875 of 2025 Cri. Complaint Case No.84 of 2023
(C.G. No.186) Holkar Traders v.
Shri Ram Chemical and another,
Court of Judicial Magistrate,
Rishikesh, Dehradun
12. 1871 of 2025 Cri. Complaint Case No.1611 of
2019 Anil Pal v. Lakshmmi
Associates and another, Court of
Judicial Magistrate, Doiwala,
Dehradun
13. 1873 of 2025 Cri. Complaint Case No.1609 of
2019 Anil Pal v. Lakshmi
Associates and another, Court of
Judicial Magistrate, Doiwala,
Dehradun
3. In all the afore-mentioned C528 applications,
the sum and substance of the prayer is to direct the
Court below to expedite the proceedings of the case
pending with it for a long time.
4. It is argued that Section 143(3) of N.I. Act
mandates that every trial under Section 138 of N.I. Act
shall be concluded as expeditiously as possible and an
endeavour shall be made to conclude the trial within six
months from the date of filing of complaint. However,
record of the applications show that some matters are
pending since 2019 i.e. more than six years have gone
by but the case is still waiting for its adjudication.
5. In order to safeguard the mandate given by
law u/s 143(3) of the N.I. Act, this Court has no option
but to direct the court concerned to expedite the
proceedings.
6. Accordingly, all these C528 applications are
allowed. The Courts mentioned in the aforesaid Chart
are directed to try and conclude the cases mentioned
against their names, as early as possible but not later
than one year from the date of production of a certified
copy of this order.
(Pankaj Purohit, J.)
17.10.2025
Rdang
