Keya Sirker Mitra vs State Of West Bengal
2023 Latest Caselaw 2725 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. 1028 of 2023
                           Keya Sirker Mitra
                                  Vs.
                        State of West Bengal

For the petitioners         : Mr. Sankha Ghosh, Adv.
                              Mr. Biswarup Nandy, Adv.

Heard on                   : 19.04.2023.

Judgment On                : 19.04.2023.

Bibek Chaudhuri, J.

This is an application for a direction upon the first Court of appeal for

expeditious disposal of criminal appeal No.16 of 2020 under Section 29 of

the Protection of Women from Domestic Violence Act pending before the

learned Additional Sessions Judge, Fast Track, 2 nd Court at Paschim

Medinipur.

The petitioner is the aggrieved person in favour of whom an order

under Section 12 of the Protection of Women from Domestic Violence Act

was passed. The husband of the petitioner filed an appeal under Section 29

of the PDWV Act before the learned Sessions Judge, Paschim Medinipur

which was registered as Criminal Appeal No.16 of 2020. About 3 years

have elapsed but the learned Court of Appeal failed to dispose of the said

appeal during this time. The appeal is still pending.

The learned Additional Sessions Judge, Fast Track, 2nd Court at

Paschim Medinipur is directed to dispose of Criminal Appeal No.16 of 2020

positively within two months from the date of this order by hearing

argument of both the parties and passing a reasoned judgment.

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

Petitioners are at liberty to act on the server copy of the order.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.135.

D/L.