RABINDRANATH ROY 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. 498A, 406, 323 read with Sec. 34 of the Indian Penal Code and Sec. 3 and 4 of the Dowry Prohibition Act.

(2.) Mr. Bidyut Roy with Mr. Pratick Bose, learned counsels, who ordinarily appear on behalf of the State are requested to appear in this matter. Their 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 them.

(3.) Ms. Sukhla, learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is an accused no. 3 in this case. Although, the F.I.R. was lodged in 2020 and the charge sheet was submitted on 31/1/2020, till date the proceeding could not be concluded. On the last three occasions, although dates fixed for framing of charge, the same could not be decided. The matter has remained pending for no fault on the part of the petitioner. However, the petitioners are on bail in connection with the present case.