Sk. Abdul Zahid vs The State Of West Bengal
2023 Latest Caselaw 299 Cal

10.01.2023 S/L No.19 KS

C.R.R. 1984 of 2021

Sk. Abdul Zahid

-Vs.-

The State of West Bengal

Ms. Dipika Sarkar Mr. Siddhant Srivastava .....For the Petitioner Md. Anwar Hossain Ms. Monisha Sharma .....For the State

State submits a report which reflects that the evidence has

already commenced but because of the six accused persons being

involved, adjournment is strategically taken by the accused persons so

that the trial of the case cannot progress. It has also been submitted that

because of the Pandemic the prosecution could not conduct the evidence

smoothly. Report be kept with the record.

Records reflect that the petitioner is in custody for a considerable

period of time and it is the examination of the first witness which is yet

to be completed.

In view of the peculiar circumstances created by the systematic

delay which may be either because of the prosecution, the accused or

other compulsions by the Learned Trial Court, I direct that on each and

every month at least the evidence of one witness must be completed.

Since, there are eight witnesses in this case, the examination of the eight

witnesses must be completed by 31 st August, 2023. The Learned Trial

Court would fix examination of the accused persons under Section 313

of the Code of Criminal Procedure between 4 th September, 2023 to 22nd

September, 2023, defence evidence, if any, be called for/fixed and

thereafter judgment must be delivered by the Learned Trial Court

between 16th October, 2023 to 19th October, 2023.

With the aforesaid observations, C.R.R. 1984 of 2021 is disposed

of.

Pending applications, if any, are consequently disposed of.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)