Sushanta Paul vs The State Of West Bengal & Anr
2021 Latest Caselaw 5613 Cal

08.11.2021                   IN THE HIGH COURT AT CALCUTTA
Item No.3                    CRIMINAL REVISIONAL JURISDICTION
Ct.No.34
   dc.
                                   C.R.R. 1053 of 2012
                                   (Via Video Conference)

                                      Sushanta Paul
                                          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. Pijush Kanti Ray,
             Mr. Soujanya Bandyopadhyay        ... For the Petitioner.


             Mr. Arijit Ganguly,
             Mr. Sandip Chakraborty            ... For the State.



                    Vakalatnama filed by the learned advocate appearing

             for the opposite party no.2 be kept with the record.

                    Affidavit-of-service filed on behalf of opposite party no.2

             be also kept with the record.

                    This revisional application involves judgment and order

             of conviction and sentence. As such, it would not be fit and

             proper to hear the matter ex parte.

                    As none appears on behalf of the petitioner, as a matter

             of last chance efforts are being taken. Accordingly, Mr.

             Sandip Chakraborty, learned advocate appearing for the State

             is   directed    to   communicate      with    the   office   of   the

             Commissioner of Police associated with the jurisdiction of the

             Sub-Division of Siliguri who would depute an officer for

             effecting   service     upon     the    petitioner    and     provide

             acknowledgement before this Court on the next date fixed for

             hearing.
                         2




      List this matter under the heading "For Orders" on

18.11.2021

.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)