Calcutta High Court (Appellete Side)
Jahangir Kabir @ Kanfura vs The State Of West Bengal on 30 October, 2019
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 30-10-2019
ct no. 33 sl.72 sp C.R.R. No. 2549 of 2019 Jahangir Kabir @ Kanfura Versus The State of West Bengal Mr. Kishore Mukherjee, Mr. Sankha Subhra Ray ... for the Petitioner Mr. Swapan Banerjee, Ms. Purnima Ghosh ....for the State Mr. Swapan Banerjee who usually appears for the State is requested to represent the State with his junior Ms. Purnima Ghosh in this matter. Let their appointments be regularised by the Office of the Public Prosecutor.
Let a copy of the revisional application be served on Mr. Swapan Banerjee, learned advocate.
The petitioner seeks expeditious disposal of the Special Case No. 375 of 2017 arising out of Lalgola Police Station Case No. 476 of 2017 dated 10.10.2017 under Section 21(c)/29 of the Narcotic Drugs and Psychotropic 2 Substance Act, 1985, pending before the learned Judge, Special Court under the NDPS Act, Berhampore, Murshidabad.
The petitioners are in custody for more than 2 years. 5 witnesses out of 11 witnesses have already been examined.
In those circumstances, it is requested that the learned Judge, Special Court under the NDPS Act, Berhampore, Murshidabad may dispose of the proceeding within a period of one year from the date of communication of a copy of this order.
With the aforesaid directions, the instant revisional application shall stand disposed of.
Urgent photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.
(Rajasekhar Mantha, J.)