Om Prakash, J. - (1.) The present application has been filed by the applicant under Section 482 Cr.P.C. with the prayer to direct the Additional Chief Judicial Magistrate-5, Aligarh to decide case no. 2783 of 2016 (Omvir Vs. Prempal), under Section 138 N. I. Act, Police Station Harduaganj, district Aligarh pending before him expeditiously.
(2.) Heard learned counsel for the applicant and the learned AGA appearing for the State.
(3.) Having regard to the facts and circumstances of the case and having considered the submissions made by the learned counsel for the parties, the court concerned is directed to decide the aforesaid case expeditiously fixing short dates if there is no other legal impediment.;