Alamgir Molla vs The State Of West Bengal
2021 Latest Caselaw 1922 Cal

                  IN THE HIGH COURT AT CALCUTTA

                  CRIMINAL REVISIONAL JURISDICATION

 Before:
 THE HON'BLE MR. JUSTICE JAY SENGUPTA

C.R.R. 498 OF 2021

ALAMGIR MOLLA VS.

                        THE STATE OF WEST BENGAL


 For the Petitioners:           Ms. Sonali Das


 For the State      :           Mr. Imran Ali
                                Mr. Mirza Firoj Ahmed Begg

 Heard on:                      12.03.2021

 Judgment delivered on:         12.03.2021


 JAY SENGUPTA, J:

This is an application seeking an expeditious disposal of a

proceeding in which a charge-sheet was submitted under Sections 21(c)

and 29 of the NDPS Act, 1985.

Affidavit of service filed on behalf of the petitioner is taken on record.

Mr. Imran Ali and Mr. Mirza Firoj Ahmed Begg learned advocates

who are present in Court today and who ordinarily appear on behalf of the

State are requested to represent the State in this case. A copy of the

petition is served upon them in Court. Their engagement may be

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

Learned counsel appearing on behalf of the petitioner submits as

follows. The petitioner is the accused in this case. He is in custody since

his date of arrest i.e., 30.11.2019. In spite of the fact that the FIR was

lodged in November, 2019, till date the proceedings could not be

concluded. 06.04.2021 has been fixed as the date for framing of charge

before the learned trial court. There are eleven witnesses mentioned in the

charge-sheet.

Learned counsel appearing for the State submits that the proceeding

ought to be expedited in the interest of justice.

I have heard the submissions of the learned counsels appearing on

behalf of the petitioners and the State and have perused the revision

petition.

It appears that some delay was occasioned in concluding the

proceedings, especially considering the fact that the petitioners are in

custody since 30.11.2019.

In view of the above and in the interest of justice, the learned trial

court is requested to conclude the trial as expeditiously as possible without

granting any unnecessary adjournment to any of the parties and in

particular, to decide the question of framing of charge at the earliest,

preferably on the next date fixed or within a fortnight therefrom.

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.)