JAMAL SIKARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking for an expeditious disposal of a proceeding in which a charge-sheet was submitted under Sec. 21 (c) of the NDPS Act.

(2.) Let a copy of this application be served upon Mr. Imran Ali and Mr. Anindya Chatterjee, learned advocates, who are present in court today and who ordinarily appear 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 petitioner submits as follows. The petitioner is an accused in this case. He is in custody since 7/10/2018 when the First Information Report was lodged. Although, charge-sheet was submitted in 2018 and the charge was framed in July 2019, till date, the trial could not be concluded. There are only 6 witnesses in this case out of which only 3 witnesses have been examined. Despite fixing of several dates for evidence, the recording of evidence is still not complete.