NIRAD CHAKRABORTY Vs. MANABENDRA MUKHERJEE

JUDGEMENT

(1.) This is an application for expeditious conclusion of Sessions Case No.19/2020 under Sections 304, 406 and 498A read with Sections 120B of the Indian Penal Code.

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

(3.) Let a copy of the application and certified copy of the order-sheet be served upon Mr. Ali with Ms. Sahu, learned counsels, who are present in Court and who ordinarily appear for the State. Their engagement be regularised in due course by the competent authority of the State.