RAHUL SIL 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 be served upon Ms. Bhattacharya, learned counsel, who is present in Court and who ordinarily appears for the State. Her 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 16.08.2018. A charge sheet was submitted on 28.09.2018. Although charges were framed on 11.03.2020, till date trial could not be concluded. There are nine witnesses in this case. But, only one witness has been examined. The impugned proceeding has remained pending for no fault of the present petitioner.