Ab vs Santosh Pandey And Others
2022 Latest Caselaw 3139 Cal

09.06.2022
                                      CRA 461 of 2003
Court No.04
Item No.10
                                         Vinita Pandey
    Ab
                                              Vs.
                                   Santosh Pandey and others.




                    None appears.

                    The matter is listed today for hearing.

                    It is seen that vide order dated 4th April 2022, this Court

              appointed Mr. Surojit Saha, learned Advocate, as Amicus Curiae to

              represent the case on behalf of the appellant and to assist the Court,

              but in spite of repeated calls Mr. Saha did not represent. Mr. Binay

              Kumar Panda, learned Advocate, along with Mr. Subham Bhakat,

              learned Advocate and Ms. Puspita Saha, learned Advocate, appeared

              on behalf of the State on the last occasion have failed to appear

              before this Court.

                    It is also seen in the said order that administrative notice has

              already been served upon the respondent nos. 1 to 4 but it could not

be served upon the respondent no. 5.

This is an appeal of the year 2003 arising out of the judgment

of acquittal passed in Sessions Trial Case No. XV(7) arising out of

Golabari Police Station Case No. 123 of 1999 punishable under

Sections 498A/34 of the Indian Penal Code.

The department is directed to issue another administrative

notice upon the respondent no. 5, Raj Kishore Tewari, through the

Officer in-Charge, Howrah Police Station, District - Howrah.

Considering such fact, this Court for ends of justice grants last

chance to Mr. Saha and the learned Advocate appearing on behalf

the State to appear before this Court positively on the next date of

hearing.

The department is directed to issue notice upon Mr. Surojit

Saha, the Amicus Curiae and the learned Advocate for the State

informing them to appear before this Court on the next date of

hearing.

Let this matter be listed four weeks hence for hearing and for

necessary order.

(Shampa Dutt (Paul), J.)