Deopriya Singh & Anr vs The State Of West Bengal & Anr
2021 Latest Caselaw 3925 Cal

23.07.2021 IN THE HIGH COURT AT CALCUTTA Item No.1 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 1813 of 2019 (Via Video Conference)

Deopriya Singh & Anr.

versus The State of West Bengal & Anr.

In Re: An Application under Section 401 read with Section 482 of the Code of Criminal Procedure.

Mr. Iqbal Hussain ... For the Petitioners.

Mr. S. G. Mukherjee, Ld. P.P., Mr. Swapan Banerjee, Mr. Suman De ... For the State.

Ms. Aiswarjya Gupta ... For the Opposite Party No.2.

Report dated 23.07.2021 submitted by the Inspector-

in-Charge, Uttarpara Police Station be kept with the record.

The report reflects that bailable warrant of arrest so

issued by the learned Chief Metropolitan Magistrate, Calcutta

has already been executed and the petitioners were present

before the learned Chief Metropolitan Magistrate, Calcutta

and subsequently, they were released on interim bail.

The Inspector-in-Charge, Uttarpara Police Station is

present in Court. His further appearance before this Court is

dispensed with.

The petitioners are directed to be present before the

learned Chief Metropolitan Magistrate, Calcutta once a

fortnight and get an acknowledgement from the office of that

court.

This revisional application relates to a judgment and

order of conviction being passed by the learned Magistrate

and affirmed by the learned appellate court in connection

with the alleged offences under Sections 498A/34 of the

Indian Penal Code. Having considered the offences relate to

the year 2010, I am of the view that the same should be

disposed of expeditiously.

Let this matter appear under the heading "For Final

Disposal" on 26.07.2021.

(Tirthankar Ghosh, J.)