MANOJIT GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present application under Sec. 483 of the Code, learned advocate for the petitioners pray for a direction on the learned trial court for expeditious disposal of the case being ACGR Case No.5293 of 2017 pending before the learned Judicial Magistrate (1st Class), 9th Court, Alipore, 24-Parganas (South). Learned advocate submits that the case was instituted on 28.10.2017 and charge sheet was submitted on 30.1.2018. Since then several dates have been fixed for evidence of the complainant who has not taken the pain to attend court and adduce evidence.

(2.) The State is represented and leaves the matter to the discretion of the court. The State raises no objection to the instant application.

(3.) Considering the submission made by both the parties and also considering the material on record, I am inclined to hold that the learned trial court ought to be directed to dispose of the case as expeditiously as possible in the interest of justice.