Abdul Gaffar Molla @ Raja vs The State Of West Bengal
2023 Latest Caselaw 2661 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. 1343 of 2023
                     Abdul Gaffar Molla @ Raja
                                 Vs.
                     The State of West Bengal

For the petitioner       : Mr. Samiran Mandal, Adv.
                           Mr. Abhinaba Dan, Adv.
                           Mr. Arkaprabho Roy, Adv.

Heard on                 : 18.04.2023.

Judgment On              : 18.04.2023.

Bibek Chaudhuri, J.

It is the only grievance of the petitioner that Joynagar Police Station

Case No.1203 of 2018 dated 13th December, 2018 under Sections

341/302/120B/34 of the Indian Penal Code and Sections 25/27 of Arms Act

and Sections 3 / 4 of the Explosives Substance Act was committed to the

Court of Sessions without complying the provision of Section 207 of the

Code of Criminal Procedure and supplying the copies of the documents

which the prosecution wants to rely to the accused persons.

Commitment without complying Section 207 of the Code of Criminal

Procedure is an irregular order. The learned Additional Chief Judicial

Magistrate, Baruipur is directed to prepare entire sets of documents which

the prosecution wants to rely during trial for each of the accused persons

within a fortnight and deliver the same to the learned Advocate for the

petitioner and the accused persons at the earliest.

The time limit set out in the instant revision is peremptory and the

learned Magistrate shall supply the copies under Section 207 of the Code of

Criminal Procedure within the time frame positively.

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

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.09.

D/L.