Motilal @ Matilal Shaw & Ors vs Unknown
2021 Latest Caselaw 1265 Cal

Court No.
32
                               C.R.R. 1747 of 2020
Item 18                               With
ssi
                                CRAN 1 of 2021
09.02.
2021                    In the matter of:- Motilal @ Matilal Shaw & ors.


                        Mr. Shibaji Kr. Das
                                       ...for the petitioners
                        Mr. Prantick Ghosh
                        Mr. Siddhartha Sarkar
                        Mr. Sourav Guha
                                       ...for the o.p.no.2
                        Mr. Saswata Gopal Mukherjee, Ld. PP
                        Mr. Arijit Ganguly
                                       ...for the State




                  Learned counsel appearing on behalf of the defacto-

            complainant undertakes to file a Vakalatnama by Monday

            and submits that a date may be fixed for final hearing of

            the case.

                  Learned   counsel    appearing      on   behalf    of    the

            petitioners submits that by an order dated 06.01.2021,

            this Court had directed the learned trial Court to fix dates

            for hearing and deliver the judgment, preferably by

            19.02.2021. The warrants of arrest issued against the

            present petitioners were stayed till 11.01.2021. The

            interim order passed earlier may be extended till the

            proposed date of delivery of judgment i.e. 19.02.2021.

                  Learned Public Prosecutor appearing on behalf of

            the State submits that it would be appropriate to have the

            interim order of stay extended till 19.02.2021 while the
                      2




learned trial Court will proceed with the matter.

      I have heard the submissions of the learned

counsels appearing on behalf of the parties and have

perused the revision petition and the order dated

06.01.2021

passed by this Court.

Let this matter appear under the same heading on

24.02.2021.

The interim order staying the warrants of arrest

issued against the petitioners shall continue till

19.02.2021.

The learned trial Court shall be at liberty to proceed

with the trial in terms of the directions passed by this

Court on 06.01.2021.

With these observations, CRAN 1 of 2021 is

disposed of.

Urgent photostat certified copies of this order may

be delivered to the learned Advocates for the parties, if

applied for, upon compliance of all formalities.

(Jay Sengupta, J.)