Calcutta High Court (Appellete Side)
Kalu Sk Alias Kuran And Others vs The State Of West Bengal on 3 July, 2018
Author: Md Mumtaz Khan
Bench: Md Mumtaz Khan
1 Sl.22.
July 3, 2018.
SG Ct.42.
CRR 543 of 2018 In the matter of:Kalu Sk alias Kuran and others ... Petitioners.
-versus-
The State of West Bengal.
... Opposite party.
Mr Tapan Dutta Gupta Mr Parvej Anam ... for the petitioners.
Mr. Rana Mukherjee.
...for the opposite party.
The instant revisional application has been filed by the petitioners/accused persons praying for direction upon the learned court below for early disposal of the NDPS Case No.28 of 2017 under Section 21(c)/29 of NDPS Act pending before the learned 2nd Additional District Judge cum Special Court under the NDPS Act, Berhampore.
Mr Rana Mukherjee, the learned Advocate, who normally appears for the State is present. The petitioners are directed to serve a copy of the revisional application upon the learned Advocate for the State.
Let the engagement of Mr Rana Mukherjee be regularised.
2It is submitted by the learned Advocate for the petitioner that the petitioners are in jail for a long time and as such learned court below be directed to dispose of the said case at the earliest.
No objection has been raised for the side of the State.
Having considered the submissions of the learned Advocates for the petitioner as also the State and also considering that the appellants are in custody, I dispose of the instant revisional application requesting the learned court below to expedite the hearing of the case and try to dispose of the said NDPS case as early as possible.
The revisional application is, thus, disposed of.
(Md Mumtaz Khan, J.)