MANNAN SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for seeking expeditious disposal of a proceeding in which charges were framed under Sections 20(b)(ii) of the NDPS Act.

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

(3.) Leaned counsel appearing for the petitioner submits as follows. The petitioner is in custody since 20.09.2018. A chargesheet was submitted in 2018 itself and a supplementary charge-sheet was submitted in 2019. There are eight witnesses in this case. Although the charges were framed on 02.12.2019, till date trial could not be concluded. The impugned proceeding has remained pending for no fault of the present petitioner.