Subhash Roy vs The State Of West Bengal & Anr
2023 Latest Caselaw 2655 Cal

Form J(1)          IN THE HIGH COURT AT CALCUTTA
                      Criminal Revisional Jurisdiction
                                 Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri
                          C.R.R. 1081 of 2023
                            Subhash Roy
                                 Vs.
                  The State of West Bengal & Anr.

For the petitioner        : Mr. Rabindra Kumar Jaiswal, Adv.

Heard on                   : 18.04.2023.

Judgment On                : 18.04.2023.

Bibek Chaudhuri, J.

Being aggrieved, the petitioner has assailed an order dated 29 th

September, 2022 passed by the learned Judicial Magistrate, 2 nd Court at

Serampore in G.R. Case No.2531 of 2018 under Sections 420/406 of the

Indian Penal Code.

It is submitted by the learned Advocate for the petitioner that

respondent No.2 issued a cheque on 24 th July, 2017 in order to discharge his

existing debt or liability in favour of the petitioner. The petitioner submitted

the said cheque to his banker for encashment. However, the said cheque

was dishonoured. Thereafter, the petitioner filed an application under

Section 138 of the Negotiable Instruments Act. He also filed a complaint

before the jurisdictional police station on the basis of which Rishra Police

Station Case No.153 of 2018 dated 27 th November, 2018 under Sections

420/406 of the Indian Penal Code was registered against the opposite party

No.2. In the said case police submitted charge-sheet.

It is the grievance of the petitioner that during investigation of the

case, police seized the original cheque which was dishonoured, cheque

return memo and all other documents under a seizure list as exhibits to

prove the charge under Sections 420/406 of the Indian Penal Code. In the

said case being G.R. Case No.2531 of 2018 charge has been framed against

the accused. Subsequently, date was fixed for recording evidence of P.W.1.

However, prosecution has not taken any step for production of witnesses.

Therefore, for years together same order is being repeated by the learned

Magistrate. The petitioner also filed an application praying for return of the

seized documents to proceed with the complaint case under Section 138 of

the Negotiable Instruments Act. However, the learned Magistrate has not

passed any order upon the said application and he is going on passing series

of orders fixing days after days for passing order.

Since the Investigating Officer seized the dishonoured cheque and

other documents which are required to be proved in the case under Section

138 of the Negotiable Instruments Act, the petitioner is at liberty to obtain

the certified copies of the said cheque and other relevant documents

required for passing with the complaint case under Section 138 of the

Negotiable Instruments Act.

After obtaining certified copies of the documents, he shall pray for

return of the original documents replacing the said documents with the

certified copies in the Case Diary. The learned Magistrate shall allow him to

take back the original documents provided the above procedure is followed

by the petitioner.

The learned Magistrate shall also take effective step for disposal of

G.R. Case No.2531 of 2018 at an early date.

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

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.15.

D/L.