Chattarul Islam Molla & Anr vs The State Of West Bengal
2022 Latest Caselaw 4014 Cal

Form J(2)         IN THE HIGH COURT AT CALCUTTA
                     Criminal Revisional Jurisdiction
                            Appellate Side

Present :
The Hon'ble Justice Bibek Chaudhuri


                           CRR 2175 of 2022


                         Chattarul Islam Molla & Anr.
                                  Vs.
                         The State of West Bengal


For the petitioner:    Md. Younush Mondal


For the State :        Mr. Avishek Sinha


Item No.22.



Heard & Judgment on:        06.07.2022


Bibek Chaudhuri, J.

Having heard the learned advocate for the petitioner and

on perusal of the materials on record this Court is of the view

that the instant criminal revision can be disposed of with the

assistance of the learned P.P.-in-charge here and now.

Mr. Avishek Sinha, learned P.P.-in-charge is requested to

assist this Court on behalf of the State. His appointment be

regularized by the learned Legal Remembrancer, Government of

West Bengal.

The petitioner is directed to serve a copy of the application

upon Mr. Sinha.

It is submitted by the learned advocate for the petitioner

that in Case No.N. 206/2020 pending before the learned 6 th

Additional Sessions Judge-cum -Special Judge under NDPS Act,

Barasat under Section 21(c)/29 of the NDPS Act. The accused

was arrested on 28th September, 2020. Since then they are in

custody. In the meantime, the trial Court framed charge against

the accused persons and next date for recording evidence of the

witnesses is fixed on 25 th July, 2022. It is submitted by the

learned advocate for the petitioner that all the witnesses are

police personnel and if the trial Court takes some proactive role,

evidence can be recorded expeditiously.

In view of such submission, the instant criminal revision is

disposed of directing the learned Special Judge, North 24

Parganas at Barasat -cum- 6th Additional Sessions Judge to take

all steps for expeditious disposal of Case No.N. 206/2020. He is

further advised to follow the provision of Section 309 of the

Code of Criminal Procedure and prepare a schedule for

examination of the witnesses in future without keeping a single

day for their examination.

With the above direction, the instant criminal revision is

disposed of.

(Bibek Chaudhuri, J.)