Suvra Ghosh, J. - (1.) In the present application under Section 401 read with Section 483 of the Code, the petitioner prays for a direction for expeditious trial of the proceedings being A.C. 3600/2017 under Section 138 of the Negotiable Instruments Act, 1881 pending before the Learned Judicial Magistrate, 7th Court, Alipore.
(2.) The State is served and is represented.
(3.) Though no copy of the application has been served upon opposite party no.2, I do not think passing an order on this date shall cause any prejudice to the opposite party no.2 as the prayer of the petitioner is only for a direction for expeditious trial of the case pending before the Learned trial court. It appears that the case under the Negotiable Instruments Act was filed on 7.11.2017 and is pending since then.;