Court No. - 72
Case :- APPLICATION U/S 482 No. - 34850 of 2019
Applicant :- M/S Brindawan Agro Industries Pvt. Ltd.
Opposite Party :- State Of U.P. And 2 Others
Counsel for Applicant :- Saurabh Kumar Tiwari
Counsel for Opposite Party :- G.A.
Hon'ble Rajiv Joshi,J.
Heard learned counsel for the applicant and the learned A.G.A.
The instant application under Section 482 Cr.P.C. has been filed to direct the
Additional Chief Judicial Magistrate, Court No.4, Agra to consider and decide
the Complaint Case No. 373 of 2016 (M/s Brindawan Agro Industries Pvt. Ltd.
Vs. M/s Sumit Enterprises and others), under Section 138 of N.I. Act, Police
Station Hariparwat, District Agra, as expeditiously as possible preferably within
the time stipulated.
The contention is that a complaint under Section 138 of the N.I. Act, lodged by
the applicant is pending before the court concerned since 2016. Even though
dates are being fixed at regular intervals, no tangible progress is made, which is
virtually defeating the legislative mandate of Section 143(3) of the Act, which
provides that the trial of such offences, shall be conducted as expeditiously as
possible and an endeavour shall be made to conclude the trial within six months
from the date of filing of the complaint.
The judgments of the Apex Court in the cases of Indian Bank Association and
others v. Union of India and others, (2014) 5 SCC 590 and J.V. Baharuni
and another v. State of Gujarat and another, 2014 SCC 494 (para-61) also
affirm the said mandate.
The learned Magistrate shall ensure that the proceedings of the complaint case
are taken to its logical conclusion as expeditiously as possible.
Adjournments, if any, shall be for very strong and compelling reasons, to be
recorded in writing, else would attract a cost of not less than Rs.300/- per date.
The compliance be reported to this Court.
Subject to aforesaid, this application is disposed of.
Order Date :- 23.9.2019
T. Sinha
Neutral Citation No. - 2019:AHC:153817