Durgarani Mondal Alias Chaya vs The State Of West Bengal
2022 Latest Caselaw 4163 Cal

Form J(1)        IN THE HIGH COURT AT CALCUTTA
                    Criminal Revisional Jurisdiction
                            Appellate Side

Present :
The Hon'ble Justice Bibek Chaudhuri


                          CRR 2174 of 2022


                      Durgarani Mondal alias Chaya
                                   Vs.
                      The State of West Bengal


For the petitioner:   Mohammad Khairul
                      Mohammad Irfan

For the State:        Ms. Faria Hossain
                      Ms. Manisha Sharma




Item No.148 ML



Heard & Judgment on:        12.07.2022


Bibek Chaudhuri, J.

This is an application for direction upon trial Court for

expeditious disposal of NDPS Case No.14 of 2020 under Section

21 C/29 of the NDPS Act presently pending before the learned

Special Judge, Bench-I, NDPS Court, Calcutta.

This Court is of the view that this matter can be disposed

of with the assistance of the learned P.P.-in-charge on behalf of

the State of West Bengal.

Ms. Faria Hossain along with Ms. Manisha Sharma are

requested to assist this Court in the instant matter. Their

appointment be regularized by the learned Legal Remembrancer,

Government of West Bengal.

It is submitted by the learned advocate for the petitioner

that the petitioner is a lady. She was arrested on 15 th February,

2022 in connection with the instant case and since then she is

incarceration. Trial of the case has been started and only two

witnesses have been examined in the instant case.

Since the petitioner is a lady, the learned trial Judge is

requested to take all endeavour to conclude the hearing of the

matter by examining all the charge sheeted witnesses

expeditiously and preferably within nine months from the date of

communication of this order.

The instant revision is, thus, disposed of.

(Bibek Chaudhuri, J.)