Safikul Sk vs The State Of West Bengal
2023 Latest Caselaw 1190 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. 3213 of 2022
                              Safikul Sk
                                 Vs.
                      The State of West Bengal

For the petitioner          : Mr. Amajit De, Adv.
                              Mrs. Tapasi Sinha Palit, Adv.
                              Ms. Shakshi Rathi, Adv.
                              Mr. Pratik Acharjee, Adv.

Heard on                    : 13.02.2023

Judgment On                 : 13.02.2023.

Bibek Chaudhuri, J.

Petitioner's case for quashing of further proceeding in

connection with Nabagram Police Station Case No.604 dated 27 th

November, 2013 under Sections 341/325/326/307/34 of the Indian

Penal Code cannot be entertained at this stage because trial of the

case has already been commenced.

Fact remains the petitioner is a charge-sheeted accused in

connection with the above-mentioned case. After filing of the charge-

sheet and obtaining bail, he absconded in the year 2016. The Police

Authority failed to execute warrant of arrest issued by the Trial Court.

Therefore, on 25th September, 2018 the Trial Court filed the case

against the petitioner for the present. Now the petitioner wants to

surrender before the Trial Court to face trial.

The petitioner is at liberty to surrender before the Trial court

within a fortnight.

If any application for bail is filed by the petitioner in the Trial

Court, the Trial Court shall consider the same in accordance with law

without being influenced by the order passed by this Court.

In the meantime, warrant of arrest pending against the accused

be kept in abeyance.

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

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.18.

D/L.