Seikh Mofijul vs The State Of West Bengal
2022 Latest Caselaw 5455 Cal

Form J(1)         IN THE HIGH COURT AT CALCUTTA
                     Criminal Revisional Jurisdiction
                               Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri


                         C.R.R. 2429 of 2022
                             Seikh Mofijul
                                  Vs.
                       The State of West Bengal

For the petitioner       : Mr. Soujanya Bandyopadhyay, Adv.

Heard on                 : 16.08.2022

Judgment On              : 16.08.2022.

Bibek Chaudhuri, J.

This is an application praying for direction upon the Trial Court

for expeditious disposal of a case under NDPS Act being N-242 of

2022 pending before the learned Judge, Special Court, NDPS-cum-6 th

Additional Sessions Judge at Barasat.

It is averred by the petitioner that he was arrested on 5 th

December, 2020 in connection with a Minakhan Police Station Case

No.260 of 2020 dated 5th December, 2020 under Section 21 (C)/29 of

the NDPS Act on 29th September, 2021. Thereafter trial of the case

commenced. During trial, prosecution could examine only 3 witnesses

till date. Next date is fixed on 19th and 20th September, 2022 for

examination of the remaining witnesses.

It is also submitted by the learned Advocate for the petitioner

that there are in all 9 witnesses.

At present 7 witnesses are yet to be examined.

It is also submitted by the learned Advocate for the petitioner

that the petitioner is a man of tender age. He lost his father before

he was arrested in connection with this case. Therefore, he has

prayed for expeditious disposal of the case.

It is ascertained from the order-sheet annexed with the instant

revision that the learned Trial Judge examined only 2 witnesses in the

first schedule and one witness in the second schedule, which was

spread over by two dates.

For the reasons stated above, the learned Trial Judge is

directed to examine at least six witnesses during the next schedule

and take effective step for production of the witnesses on the dates

fixed.

The learned Trial Judge is also directed to conclude the witness

action within 3 months from the date of receipt of this order.

The instant revision is, thus, disposed of.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.26.

D/L.