Rahul Sil vs The State Of West Bengal
2021 Latest Caselaw 843 Cal

Form No. J(2)

IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION

Present:

The Hon'ble Justice Jay Sengupta

C.R.R. 270 of 2021

Rahul Sil

-vs-

The State of West Bengal

For the Petitioners : Mr. Angshuman Chakraborty

For the Opposite Party : Ms. Sukanna Bhattacharya

Heard on: 02.02.2021

Judgment on: 02.02.2021

Jay Sengupta, J.:

This is an application for seeking expeditious disposal of a

proceeding in which charges were framed under Sections

20(b)(ii) of the NDPS Act.

Let a copy of the application be served upon Ms.

Bhattacharya, learned counsel, who is present in Court and

who ordinarily appears for the State. Her engagement be

regularised in due course by the competent authority of the

State.

Leaned counsel appearing for the petitioner submits as

follows. The petitioner is in custody since 16.08.2018. A charge

sheet was submitted on 28.09.2018. Although charges were

framed on 11.03.2020, till date trial could not be concluded.

There are nine witnesses in this case. But, only one witness has

been examined. The impugned proceeding has remained

pending for no fault of the present 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 will be caused to anyone if a direction for

expeditious disposal of the proceeding is passed in this case.

It appears that some delay has been occasioned in

concluding the impugned proceeding.

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

the learned trial court to conclude the trial 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 the order, if applied for,

be given to the parties, upon usual undertakings.

(Jay Sengupta, J.)

81/Ct.32 rkd