Jay Sengupta, J. - (1.) This is an application seeking expeditious disposal of a proceeding in which charges were framed under Sections 406 and 498A read with Section 34 of the Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.
(2.) Affidavit of service filed on behalf of the petitioners is taken on record.
(3.) Despite service, no one appears on behalf of the defacto complainant/opposite party no.2.;