Subhasree Sanyal vs Unknown
2023 Latest Caselaw 4569 Cal

31.07.2023 Serial no. 42 [G.S.D]

CRR 1491 of 2023

In the matter of : Subhasree Sanyal

... ... Petitioner Mr. Debasish Kundu Mr. Souma Subhra Ray

... For the Petitioner

According to the Learned Advocate for the petitioner

a complaint case being C. Case No. 341 of 2021 is pending

before the Learned Judicial Magistrate, 4th Court,

Barrackpore,

The records of the case reflects that the examination

of the accused persons(s) under Section 313 of the Cr.P.C.

was fixed on 11th of May, 2022.

Learned Advocate for the petitioner submits that, in

the meantime, the examination of the accused persons(s)

under Section 313 of the Cr.P.C. has been completed and

the next date has been fixed in the Month of September,

2023 for defence-witness.

In view of the stage of the case, Learned Advocate

for the petitioner submits that the Learned Trial Court be

directed to arrive at a conclusion in respect of the

proceedings as early as possible.

Having regard to the stage on which the petitioner

has approached this Court and the fact that the next date is

fixed for defence-witness, I direct that in case the defence-

do not produce more than one of the witnesses, then, the

Learned Trial Court would commence argument in the month

of October, 2023 and try to pronounce its judgment by 31 st

of December, 2023.

With the aforesaid observations, CRR 1491 of 2023 is

disposed of.

Pending application(s), if any, is also disposed of.

Parties to act on a server copy of this order, duly

collected from the official website of the Hon'ble High Court,

Calcutta.

Urgent Photostat certified copy of this order, if

applied for, be supplied to the parties, subject to compliance

with all requisite formalities.

(Tirthankar Ghosh, J.)