ASIT BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) Mr. Pratick Bose learned counsel who ordinarily appears on behalf of the State is requested to appear in this matter. His engagement may be regularised by the competent authority of the State in due course. The Petitioner is directed to serve a copy of the revisional application upon him.

(3.) Mr. Chakraborty, Learned counsel appearing on behalf of the petitioner, submits as follows. The petitioner is an accused in this case. He was arrested on 18/12/2019 the date on which the F.I.R. was lodged. The first charge sheet was taken cognizance of on 12/6/2020. The second charge sheet was submitted on 14/7/2021. In all, nine witnesses are proposed to be examined by the prosecution as per charge sheet. Although the charge was framed on 24/11/2021, till date evidence could not commence. Dates have been fixed for evidence in the month of February 2022. The matter has remained pending for no fault on the part of the petitioner.