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 had initiated a proceeding under Section 138 of the Negotiable Instruments Act in November, 2016. After issuance of summons, the accused/opposite party no.1 did not appear before the learned trial court. Accordingly, a warrant of arrest was issued. A showcause also had to be issued upon the concerned police officer for his inability to execute the warrant of arrest. The accused appeared in this case for the first time in October, 2018 and that was also the last time when he appeared. After the accused absconded again, several warrants of arrest were issued. Learned trial court ought to explore other avenues for securing the attendance of the accused.
(3.) I have heard the submissions of the learned counsel appearing on behalf of the petitioner and have perused the revision petition.;