Ranjit [email protected] Kelo vs State Of West Bengal
2021 Latest Caselaw 1083 Cal

Form No. J(2)

IN THE HIGH COURT AT CALCUTTA Criminal Appellate Jurisdiction Appellate Side

Present:

The Hon'ble Justice Jay Sengupta CRR 322 of 2021

RANJIT [email protected] KELO VS STATE OF WEST BENGAL

For the Petitioner : Mr. S. G. Chowdhury

For the State : Mr. Anwar Hossain Heard on: : 8th February 2021

Judgment on : : 8th February 2021

The Court:

This is an application seeking expeditious disposal of a proceeding in

which charge sheet was submitted under section 20 ( b )(ii)(c) of the NDPS

Act.

On the prayer of the learned counsel appearing on behalf of the

petitioner, leave is granted to correct the cause title.

Mr. Anwar Hossain learned counsel who ordinarily appears on behalf of

the State is requested to appear in this matter. His engagement may be

regularised by the competent authority of the State in due course. A copy of

the application be served upon him in course of the day.

Learned counsel appearing on behalf of the petitioner submits as

follows. The petitioner is an accused in this case. Although the petitioner is in

custody since his date of arrest i.e., 18.08.2019, till date the proceeding has

not been concluded. Although the charges were framed, not a single witness

has been examined as yet out of thirteen prosecution witnesses as mentioned

in the charge sheet. On a number of occasions the petitioner was not

produced from custody. The impugned proceeding has remained pending for

no fault on the part of the petitioner.

I have heard the submissions of the learned counsels appearing on

behalf of the petitioner and the State and have perused the revision petition.

No prejudice would be caused to any one if a direction is passed for an

expeditious disposal of the case.

It appears that some delay has been occasioned in concluding the

impugned proceeding, especially considering the fact that the petitioner is in

custody since August 2019.

In view of the above and in the interest of justice, I request the learned

trial court to conclude the proceeding as expeditiously as possible without

granting any unnecessary adjournment to any of the parties, preferably within

a period of one year from the next date of hearing.

With these observations, the revisional application is disposed of.

Urgent photostat certified copy of this order may be supplied to

the parties expeditiously, if applied for.

(Jay Sengupta,J.) SB