Sanjoy Ghosh vs The State Of West Bengal
2023 Latest Caselaw 2601 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. 1204 of 2023
                        Sanjoy Ghosh
                              Vs.
                   The State of West Bengal
For the petitioner   : Mr. Somnath Banerjee, Adv.
                       Mr. Pronojit Roy, Adv.
For the State           : Mr. Aniket Mitra, Adv.
Heard on                : 17.04.2023.

Judgment On             : 17.04.2023.
Bibek Chaudhuri, J.

The petitioner is the accused in custody in connection with

Sessions Case No.01(8) 2021 under Sections 302/34 of the Indian

Penal Code. He is incarnation since 2nd May, 2021. The instant

petition has been filed on behalf of the petitioner praying for

expeditious disposal.

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

disposed of here and now with the assistance of the learned Public

Prosecutor-in-Charge. Therefore, Mr. Aniket Mitra, learned Advocate

for the State is requested to assist this Court on behalf of the

opposite party-cum- State of West Bengal. Appointment of Mr. Mitra

be regularized by the learned Legal Remembrancer, Government of

West Bengal.

It is submitted on behalf of the petitioner that the petitioner

was arrested on 2nd May, 2021 and till date he is in custody. In the

instant case, there are 18 charge-sheeted witnesses. Out of them

only 6 witnesses were examined by the Trial Court. The learned

Advocate for the petitioner also draws my attention to an order dated

25th February, 2022 passed in CRM(DB) 554 of 2022 wherein the

Division Bench of this Court while rejecting the prayer for bail of the

petitioner directed the Trial Court to dispose of the trial of the case as

expeditiously as possible without affording any unnecessary

adjournments to any of the parties. However, the learned Trial Judge

has failed to comply with such direction. So is the instant petition.

I have heard the learned Advocate for the petitioner and the

learned Public Prosecutor-in-Charge.

As on this date, the Trial Judge will have to examine 12

witnesses as per the charge-sheet. The learned Trial Judge is

requested to examine the remaining 12 witnesses within six months

from the date of communication of this order positively. He shall

come to a logical conclusion of the case within one month thereafter.

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

The parties are at liberty to act on the server copy of the order.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.137.D/L.