Sk. Sahidul Haque And Others vs The State Of West Bengal And Anr
2023 Latest Caselaw 295 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                              CRR 3837 of 2022


                          Sk. Sahidul Haque and others
                                      Vs.
                         The State of West Bengal and Anr.


      Mr. Satyaranjan Kundu
      Ms. Sreyasree Choudhury
                 ..for the petitioners


Item No. 23.


Heard & Judgment on:          10.01.2023


Bibek Chaudhuri, J.

The petitioners have approached this Court for quashing of

a criminal case being G.R. Case No. 1450 of 2020 under

Sections 498A/323/341/354/509/34 of the Indian Penal Code

presently pending before the learned Chief Judicial Magistrate,

3rd Court at Paschim Medinipur.

It is ascertained from the submissions made by the learned

advocate for the petitioners that trial of the above mentioned

case has already been commenced and it is now at the stage of

witness action. At this stage, a criminal proceeding cannot be

quashed.

Accordingly, the instant revision is dismissed.

However, the trial Court is directed to take expeditious

step for disposal of G.R. Case No. 1450 of 2020.

(Bibek Chaudhuri, J.)