ASHIM KUMAR ROY, J. - (1.) THE petitioner had been facing his trial on a charge under Sections 498B/498C of the Indian Penal Code before the learned Additional District & Sessions Judge, Fast Track 1st Court, Barasat, 24 -Parganas (North) in connection with Sessions Trial No. 1(7) of 2013. It is contended that although the petitioner is facing a custody trial and he is in custody since 11th January, 2013 but till date even after framing of charge, the trial has not been commenced and already one schedule has failed. It is, therefore, prayed necessary direction for expeditious conclusion of the trial be passed. On the other hand, the learned advocate for the State submitted that it cannot be said that there is no progress in the trial and there is any inordinate delay. Still he submitted that necessary order can be passed for expeditious conclusion of the trial.
(2.) HAVING regard to the submissions of the parties and considering the materials available from the record, I request the learned trial court to make all endeavours to conclude the trial as expeditiously as possible preferably within six months from the next date fixed for recording of evidence in accordance with law. Criminal Section is directed to deliver urgent photostat certified copy of this order to the learned advocates of the parties, if applied for, as early as possible.;