Dr.Raunak Hajari @ Raunak Hajari & vs Unknown
2021 Latest Caselaw 5347 Cal

   306
4.10.2021

sb

CRR 505 of 2020 (Via video conference)

In the matter of : Dr.Raunak Hajari @ Raunak Hajari & Anr.

.....Petitioners

Mr. Mion Mukherjee, Sr. Adv.

Mr. Usof Ali Dewan Mr. Dattalueya Dutta Mr. Asif Ali Dewan ...for the petitioners

Mr. Arijit Ganguly...for the State

Mr. Ganguly, learned advocate appearing for the State has

handed over the case diary which includes the statement of

victim under Section 164 of the Code of Criminal Procedure.

Learned advocate for the State is directed to submit a typed copy

of the statement under Section 164 of the Code of Criminal

Procedure being certified by the Inspector-in-charge of the

concerned police station.

Mr. Mukherjee, learned senior advocate appearing for the

petitioners challenges the continuation of the proceedings so far

as the allegations which have been made and the materials

which have been collected by the investigating agency. In

support of his contention, Mr. Mukherjee relies upon a judgment

reported in AIR 1934 Sind 206 and 2010 Cr.L.J 3255.

As hearing of the case cannot be completed today, list this

matter for further hearing on 15th November, 2021 under the

same heading.

(Tirthankar Ghosh, J.)