Jay Sengupta, J. - (1.) This is 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 petitioner is the complainant in this case. Although the proceeding was initiated by the petitioner as far back as in November, 2017, till date the proceeding has not been concluded. Apart from issuance of a warrant of arrest in the year 2018 and reissuance of the same in the year 2019, not much has happened. The proceeding is pending for a long time for no fault on the part of the petitioner.
(3.) I have heard the submissions of the learned counsel appearing on behalf of the petitioner and have perused the revision petition.;