BIMAL KR KHANNA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner is a de facto complainant of the New Alipore police station case No. 112 of 2005 under Section 420/406/506(2)/120B IPC. He has now approached this court for a direction for expeditious conclusion of the trial of the case, which is now pending before the learned Judicial Magistrate, 4th Court, Alipore, being C.G.R. No. 2924 of 2005.

(2.) CONSIDERING the nature of relief sought for this court is of the opinion this application can be disposed of without requiring service of notice upon the opposite party and that would not cause any prejudice it.

(3.) IT is submitted that the FIR of the case was registered on November 22, 2005 and although investigation was completed long back, but till date no charge has been framed. Matter was not taken up for consideration on the question of framing charge. It appears from the order sheet that September 15, 2014 was the date fixed for framing of charge. If not by now, the matter is taken up for consideration of charge.