Manik Sona Molla vs The State Of West Bengal
2022 Latest Caselaw 4013 Cal

Form J(2)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                             Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                       C.R.R. 2248 of 2022

                        Manik Sona Molla
                                Vs.
                     The State of West Bengal

For the petitioner     :   Mr. Nimai Ray
                           Mr. Ronit Mukherjee
                           Mr. N. Touhid

For the State          :   Ms. Sujata Das, Adv.
                           Mr. Nirupam Dhali,Adv.

Heard on               : 06.07.2022

Judgment On            : 06.07.2022.

Bibek Chaudhuri, J.

This is an application for expeditious disposal of Case No. N.

116 of 2021 now pending before the learned Special Judge, 6 th

Additional Sessions Judge at Barasat, North 24 Parganas on the

ground that the accused/petitioner has been in custody since 8 th

September, 2021.

This court is of the view that the instant revision can be

disposed of here and now with the assistance of the learned Public

Prosecutor-in-Charge Ms. Sujata Das, learned advocate is requested

to assist this court. The appointment of Ms. Das be regularised by the

Legal Remembrancer, Government of West Bengal, High Court,

Calcutta.

It is already recorded that the petitioner was arrested on 8 th

September, 2021. Chargesheet has been filed on 16 th December,

2021. During the said period, there was covid pandemic.

Subsequently supplementary chargesheet has been filed on 5 th May,

2022 and on 3rd June, 2022 the learned trial judge framed charge

against the petitioner and trial of the case is fixed on 19 th September,

2022 and 20th September, 2022.

For the reason of so-called lazy approach by the learned trial

court, trial of the case is being delayed. Learned trial judge has taken

prompt action in framing charge and fixing the date for trial.

Therefore, the instant revision is disposed of directing the

learned trial judge to ensure the appearance of the witnesses on the

next date fixed and thereafter fix a schedule within the schedule as

per the provision of Section 309(1) of the Code of Criminal Procedure

and dispose of the case expeditiously without hampering the trial of

other cases already on board.

The instant criminal revision is thus disposed of on contest with

the above order.

No order as to costs.

(Bibek Chaudhuri, J.)