Samad Mondal Alias Abdur Samad ... vs The State Of West Bengal & Anr
2023 Latest Caselaw 421 Cal

                 IN THE HIGH COURT AT CALCUTTA
                CRIMINAL REVSIONAL JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                            CRR 4543 of 2022


           Samad Mondal alias Abdur Samad Mondal & Ors.
                                -Vs-
                  The State of West Bengal & Anr.

     For the Petitioners:   Mr. Angshuman Chakraborty, Adv
                            Mr. Shashanka Shekhar Saha, Adv.,,


     For the State:         Ms. Pritha Paul, Adv.

Heard on: 16th January, 2023.
Judgment on: 16th January, 2023.

BIBEK CHAUDHURI, J. : -
1.

This is an application for expeditious disposal of G.R. Case No.

2123 of 2002 arising out of Deganga Police Station Case No. 183 of 2002

dated 9th December, 2002 under Section 326/34 of the Indian Penal Code

presently pending before the learned Chief Judicial Magistrate, Barasat.

2. On perusal of averment made in the instant revision and having

heard the learned Advocate for the petitioners this Court is of the view

that the instant revision can be disposed of here and now with the

assistance of the learned Advocate for the state. Accordingly, Ms. Pritha

Paul learned Advocate is requested to assist this Court on behalf of the

state. Appointment of Ms. Pritha Paul learned advocate be regularized by

the learned Legal Remembrancer, Government of West Bengal.

3. It is submitted by the learned advocate for the petitioners that the

case was initiated on the basis of a written complaint made by one Nur

Islam before the Officer in Charge of Deganga Police Station against the

petitioners. After initiation of the aforesaid case the petitioners were

arrested and granted bail by the learned court below. After completion of

investigation chargesheet was submitted being no. 9 of 2002 dated 23rd

January, 2003 under Section 326/ 34 of the IPC against the petitioner

and one Salam Mondal. Thereafter the case was transferred to the

Learned Chief Judicial Magistrate, Barasat for framing charge and in the

meantime one of the co accused Salam Mondal died. Report was called for

but till date no report has been produced before the court below and

charge was not framed till date. The next date was fixed on 9th December,

2022 for death report.

4. Under such circumstances, petitioners have prayed for expeditious

disposal of the case.

5. In view of such circumstances, the instant revision is disposed of

directing the trial court to conclude the trial within April, 2023 and

dispose of the above mentioned case as expeditiously as possible within

May 2023.

6. With the above direction the instant revision is disposed of.

(Bibek Chaudhuri, J.)