Jay Sengupta, J. - (1.) This is an application seeking an expeditious disposal of a trial under section 354 of the Penal Code and under section 8 of the Protection of Children from Sexual Offences Act 2012.
(2.) Affidavit of service filed on behalf of the petitioner is taken on record.
(3.) Despite service of notice upon the accused/opposite party no.2, no one appears on his behalf.;