JAY SENGUPTA ,J. - (1.) This is an application seeking an expeditious disposal of a proceeding in which a charge sheet was submitted under Sections 302, 307 and 326 read with Section 34 of the Penal Code.
(2.) Let a copy of the application be served upon Mr. Arijit Ganguly and Ms. Debjani Sahu, learned Counsels who ordinarily appear on behalf of the State and who are present in Court today. Their engagement may be regularised by the competent authority of the State in due course.
(3.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioner is the de facto complainant in this case. Although the First Information Report was lodged in 2011 and a charge sheet was submitted soon thereafter, till date even charges could not be framed. The accused had taken turns in absenting themselves before the learned Trial Court. Presently, a warrant of arrest is pending against a few of them. Learned Trial Court ought to have taken steps to ensure the regular attendance of the accused. In the event, warrant of arrest cannot be executed against the accused and the same remains pending for a long time, the learned Trial Court ought to split up the trial as against the non-appearing accused. The impugned proceeding has remained pending for no fault of the present petitioner.;