Sadek Sk vs Unknown
2023 Latest Caselaw 3931 Cal

19.06.2023                         C.R.M. (DB) 2007 of 2023
   Sl. 12
Court No. 29
  Sourav
               In Re: - An application for bail under Section 439 of the Code of
 (Rejected)    Criminal Procedure connection with Berhampore Police Station
               Case No. 592 of 2018 dated 31.05.2018 under Sections
               376D/506 IPC and adding Section 302 IPC.

                                               And

               In the matter of: Sadek Sk
                                                                        ....petitioner.

                  Mr. Anisur Rahman
                                                               ...for the petitioner.

                  Mr. Madhusudan Sur, Ld. APP
                  Mr. Manoranjan Mahata
                                                                   ...for the State.


               1.

The report filed by learned Counsel for the State be taken on

record.

2. Heard learned Counsel for the parties.

3. All the witnesses in the trial is stated to have been examined

in the meantime. Whatever be the stage of trial, the

prosecution case having been closed, learned Additional

Sessions Judge, 1st Court, Murshidabad, Berehampore is

directed to conclude the trial and deliver judgment in the S. Sl

Case No. 200 of 2019 arising out of Berhampore P.S. Case No.

592 of 2018 dated 31.05.2018 within two months from the

date of communication of this order.

4. Department is directed to communicate this order forthwith

to the learned Additional Sessions Judge, 1st Court,

Murshidabad, Berehampore.

5. Trial court may also act upon the receipt of server copy of this

order from any of the parties.

6. Accordingly, the application being CRM (DB) 2007 of 2023 is

disposed of.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)