Subroto Mondal @ Subrata vs State Of West Bengal

Jay Sengupta, J

This is an application for expeditious disposal of a proceeding under Section 21(c ) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Let a copy of the application be served on Mr. Anwar Hossain, learned Advocate who is present in Court and ordinarily appears on behalf of the State. His engagement may be regularized in due course by the competent authority of the State.

Learned Counsel appearing on behalf of the petitioner submits as follows. Although the first information report was lodged on 11.08.2016, till date the proceeding has not been concluded. This is despite the fact that this Court while rejecting the petitioner's bail application in CRM 9833 of 2017 on 12.10.2017 directed expeditious conclusion of the trial, preferably within a year from the date of communication of the order. Although the petitioner is in custody since 12.8.2016 only one prosecution witness has been examined out of total number of eleven witnesses. The proceeding has remained pending for no fault on the part of the petitioner.

I have heard the submissions of the learned Counsels appearing for the petitioners and the State and have perused the revision petition including the certified copy of the order sheet annexed.

In view of the above and in the interest of justice, I direct the learned trial Court to conclude the proceeding as expeditiously as possible without granting unnecessary adjournment to either of the parties, preferably within a period of one year from the next date of hearing.

With these observations, the revisional application stands disposed of.

Urgent Photostat certified copy of this order, if applied for, may be supplied to the learned Advocates for the parties, upon compliance of all formalities.