PAPIYA DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking an expeditious disposal of a proceeding in which a charge-sheet was submitted under Sections 307, 323, 494 and 498A read with Section 34 of the Penal Code.

(2.) Mr. Imran Ali and Mr. Pratik Bose, learned advocates who are present in Court today and who ordinarily appear on behalf of the State are requested to represent the State in this case. A copy of the revisional application is served upon them in Court. Their engagement may be regularised by the competent authority of the State in due course.

(3.) A certified copy of the order sheet filed on behalf of the petitioner is taken on record.