Kajal Dutta vs The State Of West Bengal And ...
2023 Latest Caselaw 7398 Cal

 D/L269                                C.R.R.3876 of 2023
17.11.2023

Bpg.

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;

Kajal Dutta Versus The State of West Bengal and another

Mr. Dipanjan Chatterjee Ms. Sananda Bhattacharyya.

...for the petitioner.

The present revisional application has been preferred in

respect of Ranaghat Police Station Case No.541 of 2015 dated

29.10.2015 (G.R. Case No.2146 of 2015) wherein the Investigating

Agency on conclusion of investigation submitted their charge-sheet

under Sections 498A/307/34 of the Indian Penal Code. The case

was thereafter committed to the court of sessions and after framing

of charge, the learned trial court on different dates for the last five

years have been trying to conclude the evidence.

As the present case was instituted in the year 2015 and

since the petitioner who happens to be son out of the first wedlock

of her husband and has been implicated in connection with the

instant case who is suffering for pendency of the criminal case and

is unable to join any job, I direct that without going into the merits

of the case, the learned trial court would complete the trial and

pronounce its judgment on or before 31st December, 2024.

It has been pointed out that the next date has been fixed

by the learned trial court in the month of July, 2024.

I direct that the date be preponed and evidence of the

witnesses be accordingly fixed so that within the aforesaid schedule

the court can arrive at its finding.

With the aforesaid observations, CRR 3876 of 2023 is

disposed of.

Learned trial court is directed to act on server copy of

this order for the purpose of preponing the date and informing the

public prosecutor appearing in the case so that the witnesses are

directed to appear. If required, the learned trial court would

communicate to SDPO/DSP or Additional SP of the concerned area

who would ensure regarding the appearance of the witnesses or in

the alternative file a report regarding the unwillingness of the

witnesses to appear and participate in the case. By no stretch of

imagination the time line should be extended.

Pending connected applications, if any, are 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.)