Rabindranath Roy vs State Of West Bengal & Anr
2022 Latest Caselaw 117 Cal

Form No. J(2)

IN THE HIGH COURT AT CALCUTTA Criminal Revisional Jurisdiction Appellate Side

Present:

The Hon'ble Justice Jay Sengupta

CRR 128 of 2022

Rabindranath Roy Vs.

State of West Bengal & Anr.

                                   (via video conference)


For the Petitioner         :        Ms. Disha Sukhla

For the State              :        Mr. Bidyut Roy
                                    Mr. Pratick Bose


Heard on                    :       18th January 2022

Judgment on :               :        18th January 2022



The Court:

This is an application seeking an expeditious disposal of a proceeding in which

a charge sheet was submitted under sections 498A, 406, 323 read with Section 34 of

the Indian Penal Code and Section 3 and 4 of the Dowry Prohibition Act.

Mr. Bidyut Roy with Mr. Pratick Bose, learned counsels, who ordinarily appear

on behalf of the State are requested to appear in this matter. Their engagement may

be regularised by the competent authority of the State in due course. The petitioner is

directed to serve a copy of the revisional application upon them.

Ms. Sukhla, learned counsel appearing on behalf of the petitioner submits as

follows. The petitioner is an accused no. 3 in this case. Although, the F.I.R. was lodged in 2020 and the charge sheet was submitted on 31.01.2020, till date the

proceeding could not be concluded. On the last three occasions, although dates fixed

for framing of charge, the same could not be decided. The matter has remained

pending for no fault on the part of the petitioner. However, the petitioners are on bail

in connection with the present case.

Learned counsel appearing on behalf of the State submit that there is no delay

that had been occasioned in this case.

I have heard the submissions of the learned counsels appearing for the

petitioner and the State and have perused the revision petition.

It does not appear that any inordinate delay has been occasioned in this case.

However, it is expected that the learned Trial Court shall conclude the

proceeding as expeditiously as possible.

With these observations, the revisional application is disposed of.

Urgent photostat certified copy of this order, if applied for, be given to the

parties, upon completion of requisite formalities.

(JAY SENGUPTA,J )

SB