Calcutta High Court (Appellete Side)
Radhey Shyam Pandey vs State Of West Bengal & Anr on 3 June, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
177 03.06.2015 NS Court No.28 C.R.R. 1438 of 2015 Radhey Shyam Pandey Versus State of West Bengal & anr.
Petitioner is facing a prosecution case being NCB Case No.04/NCD/Kol/2008 under Section 21(C) of the N.D.P.S. Act. The prosecution case, as alleged, against the petitioner is that the petitioner and his accomplice were arrested and 460 grams of heroine was recovered from the co-accused. Complaint has been filed under Section 21(C ) / 29 of the N.D.P.S. Act against the petitioner and the co-accused person. Charge has been framed in the instant case. But the trial has not concluded as yet. It appears from the order sheet that evidence of seven prosecution witnesses have been examined and date has been fixed for examination of another prosecution witness, namely, Rajib Kumar.
As the petitioner and the other co-accused are in custody, I direct the Trial Court to proceed with the trial on day- to-day basis following the mandate of Section 309 of the proceeding and conclude the proceeding as expeditiously as possible, preferably within a period of three months from the date of communication of this order without granting unnecessary adjournment to any of the parties including the petitioner.
With this observation, the revision petition is disposed of.
(Joymalya Bagchi, J.)