Calcutta High Court (Appellete Side)
Md. Dalai Lama vs The State Of West Bengal on 3 August, 2022
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
Form J(1) IN THE HIGH COURT AT CALCUTTA
Criminal Revisional Jurisdiction
Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri
C.R.R. 1826 of 2022
Md. Dalai Lama
Vs.
The State of West Bengal
For the petitioner : Mr. Debasis Kar, Adv.
Mr. Subhojit Choudhury, Adv.
Mr. Arka Tilak Bhadra, Adv.
For the State : Mr. Neguive Ahmed, Adv.
Ms. Anita Gaur, Adv.
Heard on : 03.08.2022
Judgment On : 03.08.2022.
Bibek Chaudhuri, J.
The petitioner has come up before this Court praying for a direction for expeditious disposal of NDPS Case No.N-24 of 2021, pending before the learned Judge under NDPS Act, Barrackpore.
It is ascertained from the submission made both by the learned Advocate for the petitioner as well as the learned Public Prosecutor-in- Charge that next schedule of examination of the witnesses has 2 already been fixed by the Trial Court on 22 nd August, 2022, 23rd August, 2022 and 24th August, 2022.
Learned Advocate for the petitioner submits that the instant revision may be disposed of directing the learned Court below to utilize the above stated schedule for examination of the charge- sheeted witnesses.
It is ascertained from the submission made by the learned Public Prosecutor-in-Charge that in all, there are 7 charge-sheeted witnesses. All the witnesses are police personnel.
Therefore, the instant revision is disposed of directing the learned Special Judge, Barrackpore to serve summons upon the charge-sheeted witnesses through the Commissioner of Police, Barrackpore Police Commissionerate.
The Commissioner of Police, Barrackpore Police Commissionerate may be directed to ensure attendance of the charge-sheeted witnesses on the dates fixed as per the schedule for recording their evidence before the Trial Court as per the summons issued by the Court below.
The learned Advocate for the petitioner is at liberty to communicate a server copy of this order to the learned Trial Judge for information and necessary action.
(Bibek Chaudhuri, J.) 3 Mithun De/ A.R. (Ct).
Sl No.20.
M/L.