Om Prakash Agarwal vs Smt. Hira Devi Drolia
2022 Latest Caselaw 2568 Cal

06.05. 2022 item No.15 n.b.

ct. no. 34 CRR 95 of 2013 + IA No. CRAN 1 of 2020(Old No. CRAN 1228 of 2010)

Om Prakash Agarwal Vs.

Smt. Hira Devi Drolia

Mr. Ayan Bhattacherjee, .... For the petitioner.

Mr. Sourav Chatterjee, ... For the Opposite party Mr. Anwar Hossain, Ms. Debjani Sahu ... For the State.

Learned advocate for the petitioner submits that during

the pendency of the revisional application the petitioner has

expired.

The revisional application was preferred challenging the

judgment and order of conviction and sentence affirmed by the

learned Appellate Court. I find that the sentence so imposed by the

Learned Judicial Magistrate, 6th Court, Bankura was simple

imprisonment for six months and a fine of Rs.5,000/- in default,

S.I. for further two months. By the same judgment, an order of

compensation of sum of Rs.4,50,000/- was directed to be paid by

the petitioner within six months. At the time of admission of this

revisional application pursuant to the direction passed by a Co-

ordinate Bench of this Court an amount of 25 per cent of the

compensation amount has already been deposited before the

learned Trial Court as is reflected from the records. As there was

no persuasion on behalf of the complainant Mr. Sourav Chatterjee,

learned advocate was directed to appear and represent the

complainant as he is empanelled with the High Court Legal Aid

Services Authorities.

However due to change of circumstances during the

pendency of the revisional application it was not possible for Mr.

Chattejree to establish any contact with the complainant.

Mr. Anwar Hossain, learned advocate, who ordinarily

appears for the State, is directed to appear in this matter and

represent the State. His appointment may be regularized by the

concerned authority.

Learned advocate for the State is directed to communicate

with the Officer in Charge Bankura Police Station who would

inform the complainant regarding the pendency of the revisional

application before this Court as also the deposits which are lying in

connection with the instant case before the Learned Judicial

Magistrate, 6th Court, Bankura. Report may be submitted by the

Officer in Charge, Bankura Police Station on the next date fixed for

hearing.

List the revisional application under the heading "For

Orders" on June 7, 2022.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)