Prativa Ghosh @ Pratibha Ghosh And ... vs The State Of West Bengal And ...
2023 Latest Caselaw 3637 Cal

 M/L5                                  C.R.R. 1975 of 2023
05.06.2023

Bpg.

In Re: An application under Sections 401 and 482 of the Code of Criminal Procedure;

Prativa Ghosh @ Pratibha Ghosh and another Versus The State of West Bengal and another

Mr. Suchindram Bhattacharjee.

...for the petitioners.

The present revisional application has been preferred for

expeditious disposal of Cr (A) Case 01/2020(04/2020).

The grievance of the petitioners is that the appeal is not

being disposed of in spite of the same being admitted in the year

2020 and the matter being related to the provisions of PWDV Act,

2005.

Earlier, there was a direction by a co-ordinate Bench of

this Court in CRR 954 of 2022 dated 14.09.2022 for expeditious

disposal of the appeal as early as possible.

Records reflect that already the hearing has been

concluded in the month of January, 2023 and the learned appellate

court is at the stage of delivery of the judgment. Dates for the said

purpose have been fixed by the learned appellate court on

23.02.2023, 28.02.2023, 09.03.2023, 29.03.2023, 12.04.2023,

21.04.2023 and 15.05.2023.

Today, when the matter has been taken up, learned

advocate appearing for the petitioners submits that till date, the

learned appellate court has not delivered the judgment.

Having regard to the earlier direction passed by the co-

ordinate Bench and the consequences which have been referred to

therein, I am of the opinion that in all fitness the learned appellate

court would pronounce its judgment by 30th June, 2023.

With the aforesaid observations, CRR 1975 of 2023 is

disposed of.

Petitioners are directed to bring the aforesaid order to the

notice of the learned appellate court within a week from date.

Department is also directed to communicate this order to

the learned appellate court within a week from date.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied

for, be supplied to the parties upon compliance of all requisite

formalities.

(Tirthankar Ghosh, J.)