Sanjoy Datta vs The State Of West Bengal & Anr
2022 Latest Caselaw 7299 Cal

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

Present :
The Hon'ble Justice Bibek Chaudhuri

                        C.R.R. 674 of 2022
                             Sanjoy Datta
                                 Vs.
                The State of West Bengal & Anr.


Judgment On                         : 31.10.2022.

Bibek Chaudhuri, J.

None appears on behalf of the petitioner.

It is found from the order dated 14 th March, 2022 that a Co-

ordinate Bench admitted the instant revision and directed the

petitioner to serve notice upon the opposite parties and file affidavit-

of-service. Till date the petitioner has not complied the said order.

It appears from the materials on record that the petitioner is a

charge-sheeted accused. After filing of the charge-sheet, the case

against the petitioner was committed to the Court of Sessions and

subsequently it was transferred to the Court of the learned Additional

Sessions Judge at Khatra. The case was registered in the Court of the

learned Trial Judge as S.C.No.08(08) of 2015. The learned Trial

Judge has fixed date for consideration of charge. The present

revisional application was filed only to stall the proceeding in the Trial

Court.

On careful perusal of the materials on record, I do not find any

merit in the instant revision and accordingly, the instant revision is

dismissed on merit.

Therefore, CRR 674 of 2022 is, thus, disposed of.

(Bibek Chaudhuri, J.)