RAMENDU SEKHAR RATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Invoking Section 483 of the Code of Criminal Procedure, the petitioner has moved this Court for a direction for expeditious conclusion of the trial relating to G.R. (E) Case No. 94 of 2003 arising out of Egra Police Station Case No. 46/03, dated 20.5.2003 under Sections 147/148/149/323/325 of the Indian Penal Code now pending before the Learned Judicial Magistrate, 1st Court, Contai, Purba Medinipore against them.

(2.) It appears from the materials on record that the aforesaid case was the outcome of an First Information Report registered on May 20, 2003. In connection with the said case the charge-sheet has been submitted on August 5, 2003, and charge was framed on February 28, 2006.

(3.) Heard the Learned Counsel appearing on behalf of the parties. Perused the materials on record.