Jay Sengupta,J. - (1.)This is an application for seeking expeditious disposal of a proceeding in which charges were framed under Sections 21(c) of the NDPS Act.
(2.)Let a copy of the application and certified copy of the order-sheet be served upon Ms. Sahu, learned counsel, who is present in Court and who ordinarily appears for the State. Her engagement be regularised in due course by the competent authority of the State.
(3.)Leaned counsel appearing for the petitioner submits as follows. The petitioner is in custody since June, 2018. The charge sheet was submitted on 18th September, 2018. Yet, till date trial could not be concluded. There are nine witnesses in this case. But, only one witness has been examined. The impugned proceeding has remained pending for no fault of the present petitioner.