Asit Biswas vs The State Of West Bengal
2022 Latest Caselaw 88 Cal

Form No. J(2)

                        IN THE HIGH COURT AT CALCUTTA
                           Criminal Revisional Jurisdiction
                                   Appellate Side

Present:
The Hon'ble Justice Jay Sengupta


                                   CRR 2664 of 2021

                                       Asit Biswas
                                            Vs.
                                The State of West Bengal
                                 (via video conference)

For the Petitioner         :        Mr. Sumanto Chakraborty

For the State              :        Mr. Pratick Bose


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 of the NDPS Act.

       Mr. Pratick Bose learned counsel who ordinarily appears on behalf of the State

is requested to appear in this matter. His engagement may be regularised by the

competent authority of the State in due course. The Petitioner is directed to serve a

copy of the revisional application upon him.

       Mr. Chakraborty, Learned counsel appearing on behalf of the petitioner,

submits as follows. The petitioner is an accused in this case. He was arrested on

18.12.2019

the date on which the F.I.R. was lodged. The first charge sheet was taken cognizance of on 12.06.2020. The second charge sheet was submitted on

14.07.2021. In all, nine witnesses are proposed to be examined by the prosecution as

per charge sheet. Although the charge was framed on 24.11.2021, till date evidence

could not commence. Dates have been fixed for evidence in the month of February

2022. The matter has remained pending for no fault on the part of the petitioner.

Learned counsel appearing on behalf of the State, in his usual fairness,

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 has been occasioned in concluding the proceeding,

especially considering the fact that the petitioner is languishing in jail since

18.12.2019.

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