SOURAV BISWAS Vs. STAE 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 406 and 498A read with Section 34 of the Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) Mr. Swapan Banerjee and Ms. Sayanti Santra, 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.) Learned counsel appearing on behalf of the petitioners submits as follows. The petitioners are the accused in this case. Although the First Information Report was lodged in 2010, a charge-sheet was submitted only in 2014. The proceeding has not been concluded as yet. Out of eleven witnesses, only three have been examined till date. The proceeding has remained pending for no fault on the part of the petitioners.