Rahad Sheikh And Another vs The State Of West Bengal
2023 Latest Caselaw 1248 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri


                           CRR 4067 of 2022

                         Rahad Sheikh and Another
                                     Vs.
                          The State of West Bengal


      Md. Younush Mondal
           .for the petitioner

Item No. 21


Heard & Judgment on:             17.02.2023


Bibek Chaudhuri, J.

This is an application for a direction upon the trial Court

for expeditious disposal of N Case No.36 of 2020 arising out of

Lake Town P.S. Case No. 22 dated 3rd February, 2020 under

Sections 21(C)/29 of the NDPS Act read with Section 13/14 of

the Foreigners Act.

It is submitted on behalf of the accused/petitioner that the

petitioner has been in custody for more than three years. Trial of

the case was commenced long back. Out of six witnesses till

date only two witnesses have been examined. The instant case

is pending for examination of remaining four witnesses.

Under such backdrop the instant revision is disposed of

directing the trial Judge to examine the remaining four witnesses

within four months from the date of communication of this

order. Thereafter he shall come to a logical conclusion of the

case within one month.

The instant revision is, thus, disposed of.

(Bibek Chaudhuri, J.)