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Judgment
This is an application seeking an expeditious disposal of a proceeding in which a charge sheet was submitted under section 21 (c) of the NDPS Act.
Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is in custody since 10.03.2019 the date on which F.I.R. was
lodged. Although charges have been framed, on two consecutive dates no prosecution witness could be examined. In all, there are eight prosecution
witnesses as mentioned in the charge sheet. The impugned proceeding has remained pending for no fault on the part of the petitioner.
Learned counsel appearing on behalf of the State submits that State would not come in the way if a direction is passed for an expeditious disposal of
the proceeding.
I have heard the submissions of the learned counsels for the appearing for the petitioner and the State and have perused the revision petition.
It appears that some delay is occasioned in concluding the trial, especially considering the fact that the petitioner is in custody since 10.03.2019.
In view of the above and in the interest of justice, the learned Trial Court is requested to conclude the trial as expeditiously as possible without granting
any unnecessary adjournment to any of the parties, preferably within eight months from the resumption of normal functioning of the Court.
With these observations, the revisional application is disposed of.
Urgent photostat certified copy of this order, if applied for, be given to the parties, upon completion of requisite formalities.