Chanda Sonkar & Anr vs The State Of West Bengal & Anr
2023 Latest Caselaw 2948 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. 97 of 2023
                      Chanda Sonkar & Anr.
                                Vs.
                 The State of West Bengal & Anr.

For the petitioner       : Mr. Neil Basu, Adv.
                           Mr. Dubyayan Banerji, Adv.
                           Mr. Sankha Biswas, Adv.
                           Mr. Abhrajit Roy Chowdhury, Adv.
Heard on                 : 26.04.2023.

Judgment On              : 26.04.2023.

Bibek Chaudhuri, J.

The petitioners are accused persons in connection with Belda

Police Station Case No.345 of 2017 corresponding to G.R. Case No.4262

of 2017 under Sections 498A/323/506/354/34 of the Indian Penal

Code read with Sections 3 and 4 of the Dowry Prohibition Act.

By filing the instant revision petitioners have prayed for quashing

of the aforesaid case against the petitioners.

It is found from the certified copy of the order sheet that in G.R.

4262 of 2017 charge has already been framed against the accused

persons on 8th February, 2021 and trial of the case has already

commenced. During Covid Pandemic, no witness was present. On 3 rd

September, 2022, one witness on behalf of the prosecution was present,

but the said witness was not examined due to the adjournment taken by

the accused/petitioners.

Therefore, at this stage, the criminal proceeding cannot be

quashed.

The revision is summarily dismissed.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.21.

D/L.