Soumen Bhowmik @ Soumen vs Unknown
2023 Latest Caselaw 4621 Cal

01.08.2023 Serial no. 40 [G.S.D]

CRR 95 of 2023

In the matter of : Soumen Bhowmik @ Soumen Bhowmick

... ... Petitioner Mr. Dipanjan Chatterjee Mr. Asit Nayek Mr. Sourav Koley

... For the Petitioner

The petitioners are directed to serve a copy of this

revisional application upon the O.P. No.1 through the office

of the Learned Public Prosecutor, High Court, Calcutta and

upon the O.P. Nos.2, 3 and 4 by speed post with A/D and

file Affidavit-of-service on the next date so fixed for hearing.

Learned Advocate appearing for the

petitioner/defacto-complainant, submits that he approached

the Learned Sessions Court invoking the revisional

jurisdiction so that the evidence of P.W.2 can be recorded in

a proper manner.

However, the Learned Revisional Court was pleased

to not only dismiss the revisional application but imposed

cost of Rs.5,000/- upon the petitioner.

Having regard to the contention so advanced, I am

of the view that the revisional application is required to be

heard out on merits.

List the revisional application under the heading

"Contested Application" on 29th of November, 2023.

Pending hearing of the revisional application, the

Judgment and Order dated 30.11.2022 passed by the

Learned Additional Sessions Judge, 5th Court, Howrah in

Criminal Revision No. 104 of 2019, be stayed till 11 th of

December, 2023.

Parties to act on a server copy of this order, duly

collected from the official website of the Hon'ble High Court,

Calcutta.

(Tirthankar Ghosh, J.)