Goutam Das vs Nazeer Ahmed Baiyed And Others
2022 Latest Caselaw 4125 Cal

Form J(1)       IN THE HIGH COURT AT CALCUTTA
                   Criminal Revisional Jurisdiction
                            Appellate Side

Present :
The Hon'ble Justice Bibek Chaudhuri


                           CRR 2195 of 2022


                             Goutam Das
                                 Vs.
                      Nazeer Ahmed Baiyed and Others


For the petitioner:   Ms. Dipti Sen



Item No.131 ML



Heard & Judgment on:        11.07.2022


Bibek Chaudhuri, J.

The instant criminal revision is filed challenging legality,

validity and propriety of the order dated 28 th April, 2022 passed

by the learned Judicial Magistrate, Dantan, West Medinipur. By

passing the order the learned Magistrate closed the evidence on

behalf of the complainant in C. R. Case No.624 of 2001.

It appears from the record that the complainant previously

approached this Court by filing CRR No. 1144 of 2007 for

expeditious disposal of the case. A Co-ordinate Bench of this

Court passed an order directing the trial Court to dispose of the

said complaint case within six weeks from the date of the order.

Subsequently, the petitioner has consumed 16 years but could

not conclude his evidence.

I do not find any infirmity in the order passed by the

learned Magistrate.

Accordingly, the instant revision is summarily dismissed.

(Bibek Chaudhuri, J.)