Sk. Kashimuddin vs State Of West Bengal & Ors
2023 Latest Caselaw 4430 Cal

21.07.2023 Sl. No. 74.

Mithun.

Ct.No.42.

CRR/167/2023 With IA No: CRAN/1/2023

Sk. Kashimuddin Vs.

State of West Bengal & Ors.

Mr. Alak Kumar Ghosh, Mr. Swsapan Kumar Debnath ...for the petitioner.

This is an application filed by the petitioner in CRR 167 of

2023 praying for modification/clarification of the order dated 24 th

March, 2023.

It is submitted by the learned Advocate for the petitioner

that being aggrieved by initiation of a proceeding under Section

145 of the Code of Criminal Procedure by the Jurisdictional

Executive Magistrate, the petitioner filed the above-mentioned

criminal revision for appropriate relief.

This Court disposed of the said revisional application by

judgment dated 24th March, 2023 wherein an observation was

made to the effect that the petitioner has also filed a suit before

the Court of the learned Civil Judge, Senior Division being Title

Suit No.76 of 2017 against the opposite party.

It is submitted by the learned Advocate for the petitioner

that the petitioner filed the said suit in respect of Dag No.6.

However, the proceeding under Section 145 of the Code of

Criminal Procedure was disposed of by the jurisdictional

Executive Magistrate without initiating any proceeding under

Section 145 of the Code of Criminal Procedure in respect of Dag

Nos.7, 8 and 9 in relation to which no suit or other proceedings

was initiated by the petitioner. The learned Advocate for the

petitioner has annexed the copy of the plaint of the Title Suit

No.76 of 2017. On perusal of the plaint of the said suit, it is

found that the Dag Nos.7, 8 and 9 are not involved in the said

suit. Therefore, the above observation was mistakenly made by

this Court while disposing of CRR No.167 of 2023.

However, in view of Section 362 of the Code of Criminal

Procedure, I cannot recall the order dated 24 th March, 2023.

There is also no provision of renew of an order passed by a

Revisional Court in criminal jurisdiction.

Considering such aspect of the matter, the instant

application is rejected. However, this order will not disentitle the

petitioner to pray for appropriate relief in accordance with law

before the appropriate Court of law.

With this liberty, the instant application is disposed of.

( Bibek Chaudhuri, J. )