Jamaluddin Khan vs Union Of India
2022 Latest Caselaw 4122 Cal

Form J(2)         IN THE HIGH COURT AT CALCUTTA
                     Criminal Revisional Jurisdiction
                               Appellate Side

Present :
The Hon'ble Justice Bibek Chaudhuri

                         C.R.R. 2187 of 2022

                            Jamaluddin Khan
                                   Vs.
                             Union of India.


For the petitioner      :   Mr. Pawan Kr. Gupta, Adv.
                            Mr. Subrata Saha, Adv.
                            Mr. Vijay Verma, Adv.
                            Ms. Sofia Nesar, Adv.

For the State           :   Md. Anwar Hossain, Adv.
                            Md. Kutubuddin, Adv.


Heard on                : 11.07.2022

Judgment On             : 11.07.2022.

Bibek Chaudhuri, J.

Orders dated 5 th February, 2020 and 20th December, 2021

passed by the learned Additional Sessions Judge, 6 th Court at

Barasat-cum-Special Judge, NDPS Act in Case No.N-196 of 2018

directing issuance of warrant of proclamation and attachment is under

challenge in the instant criminal revision on the ground that

provisions of Sections 82 & 83 of the Code of Criminal Procedure have

not been followed.

This Court is of the view that the instant matter can be

disposed of here and now with the assistance of the learned Advocate

for the State.

Mr. Anwar Hossain, learned Public Prosecutor-in-Charge is

requested to assist this Court on behalf of the State of West Bengal.

Having heard the learned Advocate for the petitioner and the

learned Public Prosecutor-in-Charge, this Court dispose of the instant

criminal revision with a direction to the petitioner to surrender before

the Court below within three weeks from the date of this order.

The Trial Court shall pass necessary order against the

petitioner on his surrender in accordance with law.

Let a copy of this order be sent to the learned Court below for

information and compliance.

The order of issuance of warrant of proclamation and

attachment be stayed till the date of surrender of the petitioner.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.136.

M/L.