Suvra Ghosh - (1.) In the present application under Section 482 read with Section 401 of the Code, learned Advocate for the petitioner candidly submits that a direction be given to the learned trial court for expeditious disposal of the trial as the petitioner is languishing in custody for more than 21/2 years. A copy of the petition has been served upon the State and the State is represented.
(2.) The State concedes to the submission of the petitioner and submits that such direction may be given upon the learned trial court.
(3.) Accordingly, the instant case is disposed of with a direction upon the learned trial court to dispose of the case being Special Case No.6 of 2017 pending before it as expeditiously as possible and without granting any unnecessary adjournment to either of the parties.;