Calcutta High Court (Appellete Side)
An Application Under Sections 397/401 ... vs Abur Ali & Anr on 3 April, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 Sl. April 3, C.R.R. 1084 of 2017
417. 2017 In the matter of: An application under Sections 397/401 read with Section 482 of the Code of Criminal Procedure;
And In the matter of : Abur Ali & anr.
Versus State of West Bengal Ms. Rupna Bhattacharjee Ray, ...for the petitioners.
The petitioners, who are in custody prays for expeditious disposal of the instant case.
Ms. Anasua Sinha, learned advocate, who ordinarily appears on behalf of the State, is present in court and is requested to appear in this matter. A copy of the petition is served on Ms. Sinha in Court.
I find that the charge has already been framed and the matter is fixed for recording of prosecution evidence.
Under such circumstances, I direct the trial court to take necessary steps for recording prosecution evidence following the mandate of Section 309 of the Code of Criminal Procedure and to conclude the trial at an early date, preferably within a year from the next date fixed before the trial court without granting any unnecessary adjournment to either of the parties.
With the aforesaid direction, the revisional application is disposed of. Photostat certified copy of this order, if applied for, will be made available to the applicant within a week from the date of putting in the requisites.
( Joymalya Bagchi, J. ) dns