Suman Das @ Mandela vs The State Of West Bengal
2023 Latest Caselaw 556 Cal

                 IN THE HIGH COURT AT CALCUTTA
                CRIMINAL REVISIONAL JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                             CRR 127 of 2023
                         Suman Das @ Mandela
                                   -Vs-
                        The State of West Bengal

            For the petitioner:     Mr. Shibaji Kumar Das, Adv.
                                    Ms. Rupsa Sreemani, Adv.


            For the State:          Mr. Anand Keshari, 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. 80 of

2021 filed by the petitioner/accused person in custody arising out of

Chakdah Police Station Case no. 359 of 2021 dated 7th August, 2021

under Section 20(b)(ii)(c) of the Narcotics Drugs and Psychotropic

Substances Act, 1984 presently pending before the Learned Judge

(Special Court) NDPS Act, Nadia.

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. Anand Keshari learned advocate is requested

to assist this court on behalf of the state. Appointment of Mr. Anand

Keshari 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 7th August, 2021 on the allegation of

committing offence under Section 20(b)(ii)(c) of the Narcotics Drugs and

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

completion of investigation chargesheet was submitted without chemical

report being no. 5/2022 dated 24th January, 2022. On 13th June, 2022

supplementary chargesheet was submitted. Thereafter charge was framed

on 14th September, 2022 after several adjournments and next date has

been fixed on 21st January, 2023, 24th January, 2023 and 25th January,

2023 for evidence.

4. It is further submitted by the learned Advocate for the petitioner

that the prosecution is not at all serious for speedy disposal of the case.

Therefore, necessary direction may be issued upon the court below for

expeditious disposal.

5. In view of the above factual position, it is premature to pass any

order for expeditious disposal of the above case. However, the trial court

is directed to dispose of the case as early as possible.

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

direction.

(Bibek Chaudhuri, J.)