Subrata Das @ Roga vs State Of West Bengal
2022 Latest Caselaw 4149 Cal

Form J(1)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                             Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri
                       C.R.R. 2169 of 2022
                       Subrata Das @ Roga
                                Vs.
                       State of West Bengal

For the petitioner     :   Mr. Shibaji Kumar Das, Adv.
                           Ms. Rupsa Sreemani, Adv.
For the State          :   Md. Kutubuddin, Adv.

Heard on               : 12.07.2022

Judgment On            : 12.07.2022.

Bibek Chaudhuri, J.

The accused was arrested on 17 th October, 2020 in connection

with Deganga Police Station Case No.537 of 2020 dated 17 th Octobr,

2020 under Section 21 (c) of the Narcotic Drugs & Psychotropic

Substances Act. The investigation of the case ended in filing charge-

sheet and the case is at present pending before the learned Additional

Sessions Judge-cum-Special Judge, 6th Court at Barasat. On 9 th

March, 2022, charge was framed against the petitioner. On 30 th May,

2022 date was fixed for recording of evidence of P.W.1 but due to

resolution taken by the Local Bar, the said witness could not be

examined.

Next date is fixed on 20th and 21st September, 2022.

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

disposed of with the assistance of the learned Advocate on behalf of

the State.

Md. Kutubuddin, learned Advocate is requested to act as an

Advocate for the State of West Bengal.

Appointment of Mr. Kutubuddin be regularized by the learned

Legal Remembrancer, Government of West Bengal.

From the averment made in the instant application, this Court

is not satisfied with the conduct of the learned Trial Judge because the

learned Trial Judge has fixed dates of recording evidence of the

witnesses on behalf of the prosecution after a gap of almost four

months. Moreover, he has not prepared any schedule for examination

of all the charge-sheeted witnesses.

For the reasons stated above, the learned Trial Judge is

requested to dispose of the case being N-224 of 2020 expeditiously

and he shall take all endeavour to conclude the hearing of the case

within six months from the date of this order.

The instant revision, is, thus, disposed of.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.153.

M/L.