Prasenjit Ghosh @ Prosenjit Ghosh vs The State Of West Bengal
2021 Latest Caselaw 5687 Cal

D/L32                              C.R.R. No.1483 of 2021
November                           (Via Video Conference)
16, 2021
   Bpg.

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973 read with Article 227 of the Constitution of India.

Prasenjit Ghosh @ Prosenjit Ghosh Versus The State of West Bengal

Mr. Sourav Chatterjee, Mr. Avinaba Patra, Mr. Dipayan Kundu.

...for the petitioner.

Mr. Ranabir Roychowdhury, Mr. Rudradipta Nandy.

...for the State.

Mr. Chatterjee, learned advocate appearing for the

petitioner is aggrieved with the orders passed by the learned Special

Court, firstly, on entertaining the application filed by the State for

extension of time and secondly, for the reasons so assigned in the

order dated 15.07.2021.

Learned advocate relies on a compilation of judgments

delivered by the Hon'ble Supreme Court as well as by the different

High Courts on the issue.

Mr. Roychowdhury, learned advocate appearing for the

State opposes the contentions and relies upon the judgments of the

Hon'ble Supreme Court as well as different High Courts.

Further hearing of the revisional application is required.

List this matter under the heading "for orders" on 6th

December, 2021.

(Tirthankar Ghosh, J.)