Suvra Ghosh, J. - (1.) Learned advocate for the petitioner has prayed for a direction upon the learned Judicial Magistrate, 2nd Court, Alipore, South 24-Parganas for expeditious disposal of Complaint Case being No.C 3214 of 2016 pending before the said court.
(2.) It appears that the complaint case is pending before the learned trial court since 2016 and is still at a nascent stage.
(3.) However, the learned trial court is directed to dispose of the case as expeditiously as the business of that court shall permit and without granting any unnecessary adjournment to either of the parties.;