Jitendra Soni vs Unknown
2021 Latest Caselaw 4005 Cal

D/L29. C.R.R. No.588 of 2012 July 29, (Via Video Conference)

Bpg.

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973.

In the matter of : Jitendra Soni ...petitioner.

Mr. Arijit Ganguly, Mr. Sandip Chakraborty.

...for the State.

As none appears on behalf of the petitioner or the private

opposite party no.2, the opposite party no.1/State is directed to be

represented through Mr. Arijit Ganguly, learned advocate, who

ordinarily appears on behalf of the State.

The revisional application involves challenging to the

judgment and order of conviction of sentence passed by the learned

Additional District and Sessions Judge, Fast Track Court No.II,

Bichar Bhawan, Calcutta in Criminal Appeal No.61 of 2011.

The address available of the petitioner in the cause title

relates to Burrabazar Police Station.

Accordingly, Mr. Arijit Ganguly, learned advocate, is

directed to call for a report from the Officer-in-Charge of Burrabazar

Police Station.

The Officer-in-Charge of Burrabazar Police Station will

depute a police personnel who would inform in writing to the

petitioner regarding the present revisional application being taken

up on August 9, 2021.

List the matter under the heading "To Be Mentioned" on

August 9, 2021.

(Tirthankar Ghosh, J.)