Prasun Banerjee And Anr vs The State Of West Bengal
2023 Latest Caselaw 678 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                             CRR 4060 of 2022

                          Prasun Banerjee and Anr.
                                      Vs.
                           The State of West Bengal


Mr. Tapas Kumar Ghose
Mr. Tanmoy Chowdhury
                ..for the petitioners

Md. Anwar Hossain
Ms. Sujata Das
                ..for the State



Item No. 18


Heard & Judgment on:         20.01.2023


Bibek Chaudhuri, J.

In the instant revision the petitioners/accused persons

have prayed for expeditious disposal of the case. It is submitted

by the learned advocate for the petitioner that the petitioners

were booked in connection with Mogra Police Station Case No.84

of 2006 dated 9th July, 2006 under Sections 399/402 of the

Indian Penal Code and Section 25(1B)(a)/27/35 of the Arms Act

on 9th July, 2006. Police submitted charge sheet in due course.

However, during the last 16 years the learned Chief Judicial

Magistrate at Hooghly could not pass the order of commitment

though out of six accused persons five accused persons are on

bail and they are regularly appearing before the learned Chief

Judicial Magistrate, Hooghly and in respect of another accused

namely Sanjib Mistri the police authority has already issued

proclamation order and sent the report to the Court of the

learned Chief Judicial Magistrate, Hooghly on 29 th October, 2022

Therefore, there cannot be any predicament in committing the

case to the Court of Sessions. The learned Chief Judicial

Magistrate, Hooghly at Chinsurah is directed to commit the case

record within three weeks from the date of communication of

this order.

The instant revision is accordingly disposed of.

The petitioner is at liberty to act on the server copy of this

order.

(Bibek Chaudhuri, J.)