SHIRSHENDU KUSHAL MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned advocate for the petitioner prays for a direction upon the learned Judicial Magistrate, 1st Court, Gangarampur at Buniadpur, Dakshin Dinajpur for expeditious disposal of Gangarampur Police Station Case No.235 of 2007. It is submitted by learned advocate for the petitioner that out of 13 witnesses 11 have been examined. It also appears that the case was instituted in the year 2007 and is pending till date.

(2.) Accordingly, the present criminal revision being CRR 1018 of 2019 is disposed of with a direction upon the learned trial court to dispose of the case as expeditiously as possible, preferably within 31.12.2019, without granting any unnecessary adjournment to either of the parties.

(3.) Be it mentioned here that the State/opposite party no.1 is represented and raises no objection against the prayer of the petitioner. Opposite party no.2 has not been served a notice of the present application. Nevertheless, as the petitioner has only prayed for expeditious disposal of the case, no prejudice shall be caused to opposite party no.2 if the matter is disposed of even in her absence.