- (1.) The petitioner who has been facing a custody trial for an offence punishable under Section 20 (i)(b) of the Negotiable Instruments Act, before the Learned Additional Sessions Judge, 12th Court, Alipore and Special Court under the N.D.P.S. Act, moved this application for a direction for conclusion of his trial expeditiously.
(2.) Heard Mr. Iqbal Hossain, Learned Counsel appearing on behalf of the petitioner and Mr. Tirthankar Ghosh, learned advocate for the State.
(3.) It appears from the perusal of the records that the petitioner, in connection with the above noted case, was arrested on 21st July, 2009 and he is still in custody. The charge-sheet in connection with the case has been submitted on 5th September, 2009. Already the date for recording of evidence has been fixed and the same is to be started on and from March 1, 2010. In such circumstances, in my opinion, it cannot be said that there is no progress in the trial and any inordinate or unusual delay has been caused in this regard.;