Govind Rai vs The Union Of India
2023 Latest Caselaw 3569 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri


                              CRR 1651 of 2023

                               Govind Rai
                                  Vs.
                             The Union of India




Mr. Soumya Basu Roy Chowdhuri
          ..for the petitioner

Mr. Somnath Adhikary
          ..for the N.C.B.


Item No. 15

Heard & Judgment on:          18.05.2023

Bibek Chaudhuri, J.

The petitioner has filed the instant revision praying for a

direction upon the trial Court for expeditious disposal of Case No.

TR-02 of 2022 in connection with NCB 80/NCB/KOL/2021 for the

offences punishable under Section 8(C)/20(b)(ii)(C)/27(A)/29 of the

Narcotic Drugs Psychotropic Substances Act, 1985.

It is submitted on behalf of the petitioner that in spite of the

above case charge has been framed on 21 st January, 2023. There are

only six witnesses to be examined. Till date not a single witness has

been examined in this case.

Learned advocate for the NCB is present.

The petitioner is directed to serve a copy of the same to the

learned advocate for the NCB.

Under such circumstances, the instant revision is disposed of

directing the learned Additional Sessions Judge, 3 rd Court at Howrah

to take expeditious step to dispose of the above mentioned case

within this year.

The revisional application is, thus, disposed of.

(Bibek Chaudhuri, J.)