Ronga Prodhan & Anr vs The State Of West Bengal
2022 Latest Caselaw 4217 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. 2054 of 2022
                       Ronga Prodhan & Anr.
                                 Vs.
                      The State of West Bengal

For the petitioners     :   Mr. Kaustav Bagchi, Adv.
                            Mr. Debayan Ghosh, Adv.
                            Ms. Priti Kar, Adv.
For the State           :   Mr. Mirza Firoj Ahmed Begg, Adv.

Heard on                : 14.07.2022

Judgment On             : 14.07.2022.

Bibek Chaudhuri, J.

This is an application for expeditious disposal of NDPS Case

No.217 of 2019 filed by the petitioner/accused in custody. On perusal

of the instant application and the materials on record, this Court is of

the view that the instant application can be disposed of with the

assistance of the learned Public Prosecutor-in-Charge on behalf of the

State. Therefore, Mr. Mirza Firoz Ahmed Begg, learned Advocate is

requested to assist this Court on behalf of the State. Appointment of

Mr. Mirza Firoz Ahmed Begg be regularized by the learned Legal

Remembrancer, Government of West Bengal.

It is submitted on behalf of the petitioners that the petitioners

were arrested on 24th November, 2019 in a case under Section

21( c)/29 of the Narcotic Drugs and Psychotropic Substances Act.

Since then they are in custody. On 16 th May, 2020 charge-sheet was

submitted and the learned Special Judge framed charge against the

petitioners on 18th September, 2020 under Section 21( c) of the said

Act.

It is the grievance of the petitioners that the learned Trial

Judge is fixing the schedule of trial of the case after a gap of about

5/6 months between the two schedules. In this process prosecution

gets only two schedules in a year on average to conclude the hearing

of the case. There are 9 witnesses in the charge-sheet. Out of them

2 witnesses have already been examined. All the witnesses are police

personnel. Therefore, prosecution should not face any difficulty to

produce the witnesses. Next date of the case is fixed on 6 th

September, 2022.

The instant revision is disposed of with a direction upon the

Trial Court that if examination of the witnesses is not concluded on 6 th

September, 2022, the learned Trial Judge shall fix a schedule

immediately after Puja Vacation in the month of November, 2022 and

take necessary arrangement for appearance of all the witnesses for

examination. It is expected that there should not be any further

schedule for trial after the month of November, 2022.

With the above direction, the instant criminal revision is

disposed of.

The petitioners are at liberty to communicate server copy of

the order to the learned Trial Court.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.239.

M/L.