Rakhi Ghosh vs The State Of West Bengal & Ors
2023 Latest Caselaw 422 Cal

                 IN THE HIGH COURT AT CALCUTTA
                CRIMINAL REVSIONAL JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                             CRR 4553 of 2022


                                Rakhi Ghosh
                                    -Vs-
                       The State of West Bengal & Ors.

     For the Petitioner:     Mr. Prasad Bhattacharya, Adv


      For the State:         Ms. Eshita Dutta, Adv.



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

BIBEK CHAUDHURI, J. : -


1.

This is an application for expeditious disposal of complaint case no.

480 of 2022 under section 12 of the Protection of Woman from Domestic

Violence Act read with section 18, 19 and 23 of the Act presently pending

before the learned Judicial Magistrate, 1st Court at Barasat.

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

heard the learned Advocate for the petitioner 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. Eshita Dutta

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

Appointment of Ms. Eshita Dutta learned advocate be regularized by the

learned Legal Remembrancer, Government of West Bengal.

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

marriage of the parties was solemnized on 26th January, 2018 according

to Special Marriage Act. After marriage the private opposite parties started

mental cruelty upon the petitioner and she was ousted from her

matrimonial home on 7th July, 2021. Thereafter the petitioner filed the

instant complaint against the opposite parties before the learned Chief

Judicial Magistrate which was later transferred to the court of learned

Judicial Magistrate, 1st Court at Barasat. The opposite parties entered

appearance and fixed 24th November, 2022 for hearing residence and

protection order but the opposite parties prayed for time. The next date is

fixed on 14th March, 2023.

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 dispose of the above mentioned case as

expeditiously as possible.

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

(Bibek Chaudhuri, J.)