Rabindranath Roy vs State Of West Bengal & Anr.

This is an application seeking an expeditious disposal of a proceeding in which a charge sheet was submitted under sections 498A, 406, 323 read with

Section 34 of the Indian Penal Code and Section 3 and 4 of the Dowry Prohibition Act.

Mr. Bidyut Roy with Mr. Pratick Bose, learned counsels, who ordinarily appear on behalf of the State are requested to appear in this matter. Their

engagement may be regularised by the competent authority of the State in due course. The petitioner is directed to serve a copy of the revisional

application upon them.

Ms. Sukhla, learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is an accused no. 3 in this case. Although, the

F.I.R. was lodged in 2020 and the charge sheet was submitted on 31.01.2020, till date the proceeding could not be concluded. On the last three

occasions, although dates fixed for framing of charge, the same could not be decided. The matter has remained pending for no fault on the part of the

petitioner. However, the petitioners are on bail in connection with the present case.

Learned counsel appearing on behalf of the State submit that there is no delay that had been occasioned in this case.

I have heard the submissions of the learned counsels appearing for the petitioner and the State and have perused the revision petition.

It does not appear that any inordinate delay has been occasioned in this case. However, it is expected that the learned Trial Court shall conclude the

proceeding as expeditiously as possible.

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.