Ayub Ali Mir vs The State Of West Bengal
2023 Latest Caselaw 2469 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri


                              CRR 898 of 2023


                            Ayub Ali Mir
                                 Vs.
                         The State of West Bengal


Mr. Sourav Mondal
Mr. Sikha Biswas
            ..for the petitioner

Ms. Jonaki Saha
            ..for the State

Item No.90

Heard & Judgment on:           11.04.2023

Bibek Chaudhuri, J.

This is an application for a direction upon the learned Special

Judge (NDPS) Act, 6th Court at Barasat for expeditious disposal of

NDPS Case No. 103 of 2021 under Section 21(c ) of the NDPS., Act.

It is submitted by the learned advocate for the petitioner that

the petitioner was arrested in connection with this case on 18 th

August, 2021. Since he is in custody, the Investigating Officer filed

supplementary charge sheet enclosing the chemical examination

report of contraband articles on 16 th October, 2021. Thereafter, the

learned Judge framed charge against the accused on 18 th January,

2023. There are eight witnesses to be examined on behalf of the

prosecution. Out of them two witnesses have already been examined

in part.

Considering the averment made in the instant revision this

Court is of the view that the instant revision can be disposed of with

the assistance of learned P.P.-in-charge. Accordingly, Ms. Jonaki

Saha, learned advocate is requested to assist this Court on behalf of

the prosecution.

Appointment of Ms. Jonaki Saha be regularized by the learned

Legal Remembrancer, Government of West Bengal.

Having heard the learned advocate for the petitioner and the

learned advocate for the State of West Bengal, this Court finds that

the learned Special Judge, 6th Court at Barasat has already taken

expeditious step for early disposal of the case. Only six witnesses are

to be examined in the instant case. Therefore, I am not going to pass

any time bound direction for disposal of the above mentioned NDPS

case. However, the learned trial Judge is requested to take the same

approach to dispose of the NDPS Case No. 103 of 2021 expeditiously.

With the above order, the instant revision is disposed of.

The petitioner is at liberty to act on the server copy of the

order.

(Bibek Chaudhuri, J.)