Nikit Singh vs The State Of West Bengal
2023 Latest Caselaw 548 Cal

                 IN THE HIGH COURT AT CALCUTTA
                CRIMINAL REVISIONAL JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                             CRR 4724 of 2022
                                  Nikit Singh
                                     -Vs-
                        The State of West Bengal

            For the petitioner:        Mr. Dipayan Kundu, Adv
                                       Mr. Arunava Ganguly, Adv.
            For the State:             Mr. Saryati Dutta, Adv.,



Heard on: 18th January, 2023.
Judgment on: 18th January, 2023.

BIBEK CHAUDHURI, J. : -


1.

This is an application for expeditious disposal of N case no. 51 of

2020 filed by the petitioner/accused person in custody arising out of

Chandannagore Police Station Case no. 102 of 2020 dated 1st October,

2020 under Section 21(C) of the Narcotics Drugs and Psychotropic

Substances Act, 1984 presently pending before the Learned Additional

Sessions Judge cum Judge Special Court, Hooghly.

2. 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. Saryati Dutta learned advocate is requested to

assist this court on behalf of the state. Appointment of Mr. Saryati Dutta

be regularized by the learned Legal Remembrancer, Government of West

Bengal.

3. It is submitted by the learned advocate for the petitioner that the

petitioner was arrested on 1st October, 2020 on the allegation of

committing offence under Section 21(C) of the Narcotics Drugs and

Psychotropic Substances Act, 1984. Since then, he is in custody. After

completion of investigation Chargesheet and supplementary chargesheet

was submitted on 1st March, 2021. Thereafter on 11th April, 2022 charge

was framed against the petitioner under section 21(c) of the NDPS Act and

next date was fixed on 14th, 15th and 16th November, 2022 for production

and evidence. Several adjournments have been granted and next date has

been fixed on 9th, 10th and 13th March, 2023.

4. It is needless to say that in respect of "Case Flow Management", the

High Court has issued a notification bearing No.4680 G dated 6th

December, 2006. In the said notification NDPS case is listed as Track 1

case and trial court is directed to dispose of NDPS case within nine

months from the date of submission of charge-sheet. The learned trial

judge failed to take recourse of speedy disposal of the case and thereby

violated the High Court notification No.4680 G dated 6th December, 2006.

5. In view of such circumstances, the trial court is directed to

positively conclude examination of witnesses within six months from the

date of communication of this order and deliver judgment within one

month thereafter.

6. The instant criminal revision is thus disposed of with the above

direction

7. The learned Advocate for the petitioner is at liberty to communicate

this order to the trial court and the trial court is directed to act upon the

server copy of the order.

(Bibek Chaudhuri, J.)