Rajesh Jana @ Gunda vs The State Of West Bengal
2022 Latest Caselaw 4020 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. 1257 of 2022

                       Rajesh Jana @ Gunda
                                Vs.
                     The State of West Bengal

For the petitioner      :   Mr. Sudip Ghosh Chowdhury, Adv.
                            Mr. Avijit Mazumder, Adv.

For O.P. No.2           :   Ms. Saswati Chatterjee, Adv.

For the State           :   Mr. Imran Ali, Adv.
                            Ms. Manisha Sharma, Adv.

Heard on                : 06.07.2022

Judgment On             : 06.07.2022.

Bibek Chaudhuri, J.

The instant revision is filed by the accused of NDPS Case

No.36 of 2019 pending before the Special Judge-cum-Additional

Sessions Judge, Hooghly. The accused was arrested on 10 th October,

2019 and since then he is in incarceration. The accused wants to

expeditious disposal of the case. However, the trial of the case was

not initiated because of the fact that the Investigating Officer filed

supplementary charge-sheet along with chemical examination report

of the contraband articles. During the pendency of the instant

revision supplementary charge-sheet has been filed.

It is submitted by the learned Advocate for the petitioner that

after receipt of supplementary charge-sheet , the Trial Court fixed the

date for framing of charge on 30 th June, 2022. On that date charge

was not framed and the next date is fixed on 8th August, 2022.

Attention of the learned Trial Judge is brought to the

notification of this Court bearing No.4860 dated 6 th December, 2006

with regard to "Case Flow Management" where trial of the NDPS case

is Grouped in Track-I case and it is directed that such trial shall

completed within 9 months from the date of filing charge-sheet. The

Trial Court is bound by such notification. I believe that the said

notification shall be found in the English department of the office of

the learned District Judge, Hooghly. The Trial Judge is directed to go

through the notification and henceforth fix the dates of trial in all

NDPS Cases following such notification.

The learned Trial Judge is directed to ensure production of

accused positively on 8th August, 2022 and frame charge against him.

Thereafter, he is directed to complete witness action within 4 months

from the date of framing of charge.

With the above direction, the instant crimination revision is

disposed of.

The petitioner is at liberty to intimate the Court below

obtaining server copy of this order.

(Bibek Chaudhuri, J.)