Manas De Munshi vs Sadhananda Mandal
2023 Latest Caselaw 753 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                              CRR 2624 of 2022

                              Manas De Munshi
                                     Vs.
                             Sadhananda Mandal


      Mr. Subhamoy Bhattacharya
      Mr. Shankar Mukherjee
      Mohammad Shamim Akhtar
                 ..for the petitioner


Item No. 04


Heard & Judgment on:          25.01.2023


Bibek Chaudhuri, J.

The instant matter is listed on the mentioning made by

the learned advocate for the petitioner. It is clear from the order

dated 3rd August, 2022 that the petitioner is burdened with a

criminal case under the NDPS Act since 2003. Out of nine

witnesses four witnesses have already been examined and the

case is pending for examination of the remaining five witnesses.

It is submitted by the learned advocate for the petitioner

that the NDPS Case No.12 of 2003 is fixed for trial on 3 rd

February, 2023. The petitioner prays for a direction upon the

prosecution so that the remaining witnesses may be examined

within a short period of time.

The opposite party, Narcotics Control Bureau is directed to

produce at least three witnesses on the next date of hearing.

The petitioner is directed to send gist of this order to the

opposite party for compliance. Thereafter within one month the

learned trial Judge shall continue the hearing of the case by

examining the remaining witnesses and taking it to its logical

conclusion.

With the above order, nothing remains in the instant

revision. Accordingly, the instant revision is, thus, disposed of.

(Bibek Chaudhuri, J.)