MD. RAJA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for parties.

(3.) There is no doubt that the appellants are found in possession of 414 Kg. Of Ganja. The charge sheet was filed and charges have been framed but the case was not proceeding further which persuaded us to issue notice. The facts which emerged are that the appellants have been in custody for four years. Even the first witness of the prosecution is yet to be examined.