JAKIR HOSSAIN GAZI 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 (c) of the NDPS Act.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is in custody since 10/3/2019 the date on which F.I.R. was lodged. Although charges have been framed, on two consecutive dates no prosecution witness could be examined. In all, there are eight prosecution witnesses as mentioned in the charge sheet. The impugned proceeding has remained pending for no fault on the part of the petitioner.

(3.) Learned counsel appearing on behalf of the State submits that State would not come in the way if a direction is passed for an expeditious disposal of the proceeding.