Kalpana Saha vs Unknown
2023 Latest Caselaw 5423 Cal

22.08.2023 Serial no. 59 [G.S.D]

CRR 3025 of 2023

In the matter of : Kalpana Saha ... ... Petitioner

Mr. Soumik Dey Mr. Subhomoy Paul Mr. Ishan Bhattacharya

... For the Petitioner

Learned Advocate for the petitioner is aggrieved by

the fact that the complaint case was initiated in the year

2017 and till date the examination under Section 251 of the

Cr.P.C. has not been completed.

According to the Learned Advocate, the accused

persons are willfully evading the process of law so that the

trial of the case cannot proceed.

Having regard to the grievance so expressed by the

petitioner and the fact that the next date has been fixed on

5th of February, 2024, I direct that the Learned Judicial

Magistrate, 1st Court, Barrackpore, would complete the

process of examination of the accused under Section 251 of

the Cr.P.C. on the next date so fixed or, within a fortnight

thereafter.

On and from the month of March, 2024, the Learned

Trial Court would fix at least one date in a month so that the

trial of the case should reach to its logical conclusion within

a reasonable period of time. No unnecessary adjournment

shall be granted to either of the parties and the Learned

Trial Court would take endeavour so that the examination of

the prosecution witness is completed within a period of three

months from the month of March, 2024. All efforts be taken

so that the trial of the case is completed in course of the

year and judgment be pronounced by the Learned Trial

Court on 31st of January, 2025.

With the aforesaid observations, CRR 3025 of 2023 is

disposed of.

Pending application, if any, is also disposed of.

Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court at Calcutta.

Urgent Photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.

(Tirthankar Ghosh, J.)