Jakir Hossain Gazi vs The State Of West Bengal
2022 Latest Caselaw 103 Cal

Form No. J(2)

IN THE HIGH COURT AT CALCUTTA Criminal Revisional Jurisdiction Appellate Side

Present:

The Hon'ble Justice Jay Sengupta

CRR 227 of 2021

Jakir Hossain Gazi Vs.

The State of West Bengal

For the Petitioner : Mr. Bhaskar Chakraborty

For the State : Mr. S.G. Mukherjee, Ld. P.P.

                                   Md. Anwar Hossain
                                   Ms. Sreyashee Biswas


Heard on                   :      17th January 2022

Judgment on :              :       17th January 2022



The Court:

This is an application seeking an expeditious disposal of a proceeding in which

a charge sheet was submitted under section 21 (c) of the NDPS Act.

Learned counsel appearing on behalf of the petitioner submits as follows. The

petitioner is in custody since 10.03.2019 the date on which F.I.R. was lodged.

Although charges have been framed, on two consecutive dates no prosecution

witness could be examined. In all, there are eight prosecution witnesses as mentioned in the charge sheet. The impugned proceeding has remained pending for

no fault on the part of the petitioner.

Learned counsel appearing on behalf of the State submits that State would not

come in the way if a direction is passed for an expeditious disposal of the proceeding.

I have heard the submissions of the learned counsels for the appearing for the

petitioner and the State and have perused the revision petition.

It appears that some delay is occasioned in concluding the trial, especially

considering the fact that the petitioner is in custody since 10.03.2019.

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, preferably within eight months from

the resumption of normal functioning of the Court.

With these observations, the revisional application is disposed of.

Urgent photostat certified copy of this order, if applied for, be given to the

parties, upon completion of requisite formalities.

(JAY SENGUPTA,J )

SB