Nabin Roy @ Vicky vs The State Of West Bengal
2022 Latest Caselaw 6989 Cal

26.09.2022 Item No.2.

Mithun Ct.42 CRR 3100 of 2022 Nabin Roy @ Vicky Vs.

The State of West Bengal

Mr. Sudip Ghosh Chowdhury, Adv.

...for the petitioner.

It is the grievance of the petitioner that

after being released in connection with

NGR(E)/1192/2021 on the basis of the judgment

passed in C.R.R. No.1610 of 2022 (Nabin Roy @

Vicky Vs. The State of West Bengal) on 17 th May,

2022, the petitioner was subjected to a fresh

proceeding under Section 107 of the Code of

Criminal Proceeding after being arrested in two

other cases under the Arms Ac pending against

him and a proceeding under Section 107 of the

Code of Criminal Proceeding was initiated. The

petitioner did not file any application showing

cause as to why an order releasing him on bond

should be passed by the learned Executive

Magistrate. Without filing such show-cause afresh

the instant revision is prematured and

accordingly, the same is summarily dismissed.

(Bibek Chaudhuri, J.)