Harasit Mondal vs The State Of West Bengal & Anr
2023 Latest Caselaw 2460 Cal

Form J(1)        IN THE HIGH COURT AT CALCUTTA
                    Criminal Revisional Jurisdiction
                              Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri


                             CRR 2658 of 2022


                           Harasit Mondal
                                Vs.
                      The State of West Bengal & Anr.


Mr. Malay Bhattacharya
Mr. Subhrayjoti Ghosh
           ..for the petitioner

Ms. Pushpita Saha
           ..for the State

Item No.87.

Heard & Judgment on:          11.04.2023

Bibek Chaudhuri, J.

This is an application for a direction upon the trial Court for

expeditious disposal of G.R. Case No. 45 of 2014 arising out of

Nabadwip Police Station Case No.44 of 2014 dated 24 th January, 2014

under Sections 420/406/120B/34 of the Indian Penal Code.

This Court is of the view that the instant revision can be

disposed of here and now with the assistance of the learned P.P.-in-

charge.

Accordingly, Ms. Pushpita Saha, learned advocate is requested

to assist this Court on behalf of the prosecution.

Appointment of Ms. Saha be regularized by the learned Legal

Remembrancer, Government of West Bengal.

It is submitted by the learned advocate for the petitioner that

though the case was instituted in the year 2014 against nine accused

persons, as on this date four accused persons surrendered before the

trial Court and warrant of arrest is pending for the rest five accused

persons. Due to the pendency of the warrant of arrest, trial of the

case cannot be proceeded. Due to non-appearance of other accused

persons the petitioners are suffering.

I have considered the submission made by the learned advocate

for the petitioner. Since the present petitioners along with other

accused persons are on bail and I am told that they are regularly

present in Court, the learned Judicial Magistrate, Nabadwip is at

liberty to split up the record after exhausting the process against the

remaining five accused persons. After splitting up of record, the

learned Judicial Magistrate shall proceed with the trial of the present

case against the accused persons who are on bail and take all

endeavour to dispose of the case expeditiously.

With the above order, the instant revision is disposed of.

The petitioner is at liberty to act on the server copy of the

order.

(Bibek Chaudhuri, J.)