Rabindar Yadav vs Unknown
2022 Latest Caselaw 7246 Cal

13.10.202                               CRR 2692 of 2022

Sl No.5

In Re: - An application under Section 401 read with 482 of the Code of Ct.No.35 Criminal Procedure, 1973.

And Mithun G.S.Das In the matter of: Rabindar Yadav ....petitioner.

Mr. Sudip Ghosh Chowdhury

...for the petitioner.

The petitioner is aggrieved by the order dated 12 th May,

2022 wherein harsher conditions were imposed by the Learned

Executive Magistrate in connection with a proceeding under

Section 110 of the Criminal Procedure in NGR(S) No. 367 of 2022.

This Court in CRR 3465 of 2019 has laid down the

guidelines for the bond to be imposed in respect of the provisions

under Chapter VIII of the Code of Criminal Procedure.

In view of the judgment so delivered, the petitioner is

granted liberty to point out the nature of the conditions which have

been referred to in the said judgment before the Learned Executive

Magistrate.

The Learned Executive Magistrate is directed to strictly

follow the above conditions as has been referred in CRR 3465 of

2019.

This revisional application has been listed pursuant to

the leave granted by this Court.

This Court directs Mr. Anwar Hossain and Ms. Debjani

Saha, Learned Advocates, to represent the State, who ordinarily

appears for the State.

Their appointments may be regularised by the

concerned authorities.

With the aforesaid observations, CRR 2692 of 2022 is

disposed of.

Pending application, if any, is subsequently disposed

of.

All parties to act on a server copy of this order, duly

obtained from the official website of the Hon'ble High Court

Calcutta.

Urgent Photostat certified copy of this order, if applied

for, be supplied to the parties, subject to compliance with all

requisite formalities.

(Tirthankar Ghosh, J.)