Najimuddin Sk. @ Naju Sk vs The State Of West Bengal
2023 Latest Caselaw 7376 Cal

 D/L7                                    C.R.R.3738 of 2023
16.11.2023

Bpg.

In Re: An application under Section 483 of the Code of Criminal Procedure, 1973;

Najimuddin Sk. @ Naju Sk.

Versus The State of West Bengal

Mr. Niladri Sekhar Ghosh Mr. Tapodip Gupta Mr. Suman Bhanja.

...for the petitioner.

Mr. Abhra Mukherjee Mr. Dipankar Mahata.

...for the State.

A report has been submitted which has been prepared by

the Officer-in-Charge of Islampur Police Station, Murshidabad

Police District wherein an undertaking has been given by Prabir

Kumar Roy, Sub-Inspector of Police, Islampur Police Station that he

would comply with the summons issued by the learned Special

Judge under POCSO Act and make himself available on 16th

December, 2023 on the next date so fixed.

As the case is under the provisions of POCSO Act, in case

there is failure of the undertaking given by the said Officer-in-

Charge, who happens to be the Investigating Officer of the case, the

learned special court would issue non-bailable warrant of arrest to

ensure his presence which would be executed by the

Superintendent of Police, Islampur Police District. All efforts be

taken by the parties for concluding the evidence and argument by

28th February, 2024. Learned trial court would take efforts to deliver

the judgment by 31st March, 2024.

Report so submitted be kept with the record.

With the aforesaid observations, CRR 3738 of 2023 is

disposed of.

Pending application, if any, is consequently disposed of.

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.)