SHAJAHAN GAZI Vs. SUSANTA BAWALI

JUDGEMENT

(1.) This is, in effect, an application seeking an expeditious disposal of a proceeding under Section 138 of the Negotiable Instruments Act.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The complainant/ petitioner initiated the present proceeding in October, 2018. Despite service of summons, the accused did not appear before the learned trial court and that is why a warrant of arrest had to be issued. Before the warrant could be executed he appeared and took bail. Thereafter, on several occasions the accused prayed for adjournments and the same were allowed. The proceeding has remained pending for no fault on the part of the present petitioner.

(3.) I have heard the submissions of the learned counsel appearing on behalf of the petitioner and have perused the revision petition.