Milon Mondal vs The State Of West Bengal
2021 Latest Caselaw 844 Cal

Form No. J(2)

IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION

Present:

The Hon'ble Justice Jay Sengupta

C.R.R. 269 of 2021

Milon Mondal

-vs-

The State of West Bengal

For the Petitioners : Mr. Angshuman Chakraborty

For the Opposite Party : Ms. Debjani Sahu

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 21(c)

of the NDPS Act.

Let a copy of the application and certified copy of the

order-sheet be served upon Ms. Sahu, 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 June, 2018. The

charge sheet was submitted on 18th September, 2018. Yet, 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

either 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.)

80/Ct.32 rkd