- (1.) Considering the limited prayer of the learned counsel for the petitioner, no notice is required to be issued for the respondent.
(2.) Heard learned counsel for the petitioner.
(3.) Learned counsel for the petitioner submits that the application filed under Section 125 Cr.P.C. by the petitioner in the year 2001 is still pending and has not been decided even after a lapse of seven years. He, therefore, prays for a direction to be issued to the trial court to decide the case expeditiously.;