- (1.) HEARD the learned advocates appearing on behalf of the respective parties.
(2.) THE petitioner is seeking bail in connection with a case relating to offences punishable under Sections 379/411/34 of the Indian Penal Code and Section 21(c) of the Narcotics Drugs and Psychotropic Substance Act, 1985. In this case charge sheet was submitted on December 5, 2013. The learned trial judge fixed January 4, 2014 for framing of charges. It is a matter of regret that as yet charges have not been framed.
(3.) BY order dated August 13, 2014 a division bench of this Court, while rejecting an application for bail of this petitioner, interalia, requested the learned trial judge to complete the trial as expeditiously as possible, preferably by January, 2015. This order was communicated to the court below. The learned judge in the order no. 19 dated August 28, 2014 referred to such order. A photocopy of the same is filed in court by Mr. Sengupta, learned senior advocate for the petitioner, showing that the order has been communicated to the trial court. The date has been fixed for framing of charges on March 9, 2015.;