Archana Singh vs The State Of West Bengal & Anr
2021 Latest Caselaw 845 Cal

Form No. J(2)

             IN THE HIGH COURT AT CALCUTTA
            CRIMINAL REVISIONAL JURISDICTION

Present:
The Hon'ble Justice Jay Sengupta

                      C.R.R. 266 of 2021

                         Archana Singh
                              -vs-
                The State of West Bengal & Anr.

For the Petitioners         : Mr. Sujan Chatterjee,

For the Opposite Party      : Mr. Rana Mukherjee,
                              Ms. Sujata Das

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 307,

325, 341, 354 and 506 read with Section 34 of the Indian Penal

Code.

     Leaned counsel appearing for the petitioner submits as

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

case was started in 2017 and a charge-sheet was submitted in

2018, till date the proceeding could not be concluded. On

31.08.2019

charges were framed in this case. Despite this, till

date not a single witness has been examined. The impugned

proceeding has remained pending for no fault of the present

petitioner.

I have heard the submission 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.)

77/Ct.32 rkd