PRASENJIT GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application praying for expeditious disposal of a proceeding under Sections 323, 354B, 506 and 509 read with Section 34 of the Penal Code.

(2.) A copy of the application be served upon Mr. Prasun Kumar Dutta and Mr. Arijit Ganguly, learned Counsels who are present in Court today and who ordinarily appears on behalf of the State. Their engagement may be regularised in due course by the competent authority of the State.

(3.) Learned Counsel appearing on behalf of the petitioners submits as follows. This is a case between relatives. Although the application under Section 156(3) of the Code was moved in 2016 and charges were framed in 2017, till date none of the five witnesses named in the charge sheet has been examined. Long dates are being fixed. The matter has remained pending for no fault on the part of the present petitioner.