Amit Mondal vs The State Of West Bengal
2023 Latest Caselaw 1189 Cal

Form J(1)        IN THE HIGH COURT AT CALCUTTA
                    Criminal Revisional Jurisdiction
                               Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri

                               CRR 4018 of 2022

                                  Amit Mondal
                                       Vs.
                              The State of West Bengal


      Mr. Khalid Hasan
            ..for the petitioner

Item No. 29


Heard & Judgment on:           13.02.2023


Bibek Chaudhuri, J.

In the instant case charge sheet has been submitted

against the petitioner under Sections 183/341/283 of the Indian

Penal Code read with Section 18 of the West Bengal Highway

Act, 1964.

Having heard the learned advocate for the petitioner and

on careful perusal of the suo motu written complaint and other

materials on record this Court is prima facie satisfied that there

is ingredient to proceed with the trial against the petitioner

under Sections 143/341 of the Indian Penal Code and Section 18

of the West Bengal Highway Act, 1964. Therefore, the case

under Section 283 of the Indian Penal Code against the

petitioner is quashed.

The learned Magistrate is directed to proceed with the G.R.

Case No.2163 of 2018 against the petitioner under Section

143/341 of the Indian Penal Code read with Section 18 of the

West Bengal Highway Act, 1964 and take all endeavour to

conclude the hearing of the instant criminal case within a period

of ten months from the date of communication of this order.

The instant revision is, thus, disposed of.

(Bibek Chaudhuri, J.)