Erica Rustom Taraporevala vs State Of West Bengal & Anr
2023 Latest Caselaw 7454 Cal

Calcutta High Court (Appellete Side)

Erica Rustom Taraporevala vs State Of West Bengal & Anr on 28 November, 2023

    63
28.11.2023
Court No.237
    pg.
                               IN THE HIGH COURT AT CALCUTTA
                             CRIMINAL REVISIONAL JURISDICTION
                                      APPELLATE SIDE

                                      CRR 2567 of 2017

                                  Erica Rustom Taraporevala
                                              Vs.
                                  State of West Bengal & Anr.



                    Mr. Phiroze Edulji
                    Mr. Dipendra Nath Chunder
                    Mr. Sagnik Mukherjee
                                     ... For the petitioner

                    Mr. Swapan Benerjee
                    Mr. Suman De
                                   ... For the State

                    Ms. Subhasree Palit
                                    ... For the opposite party no.2


               1.

Learned advocates appearing on behalf of the contesting

parties to this revisional are present. State is also being

represented by the learned advocate.

2. Learned advocate appearing on behalf of the petitioner has

referred to a judgment passed by a co-ordinate Bench in

connection with CRR 1254 of 2023 in respect of proceeding in

connection with Survey Park Police Station Case No.17 dated 17th

January, 2017 under Section 120B/406/506/420/467/468/471

of the Indian Penal Code pending before the learned Additional

Chief Judicial Magistrate, Alipore, 24-Parganas (South). By the

judgment dated 3rd October, 2023 in connection with CR 1254 of

2023, it was found that the co-ordinate Bench already quashed

the proceeding in connection with Survey Park Police Station Case

No.17 dated 17th January, 2017 under Sections 120B/403/406 of

the Indian Penal Code pending before the learned 8th Judicial

Magistrate at Alipore.

3. From the order dated 13th October, 2023 passed in

connection with ACGR 299 of 2017, it appears that the learned

Judicial Magistrate, 8th Court, Alipore, 24-Parganas (South), also

disposed of the case arose out of Survey Park Police Station Case

No.17 dated 17th January, 2017 under Sections 120B/403/406 of

the Indian Penal Code pursuant to the judgment passed in CRR

1254 of 2023 on 3rd October, 2023.

4. Learned advocate appearing on behalf of the contesting

opposite party no.2 submits that necessary order may be passed.

5. On careful perusal of the instant revisional application, I

find that the proceeding challenged in this application has already

been quashed by the co-ordinate Bench in connection with CRR

1254 of 2023. Thus, continue with this proceeding has become

infructuous.

6. In such circumstances, the revisional application stands

disposed of.

7. Criminal Section is directed to supply certified copy of this

order, if applied for, upon compliance of necessary formalities.

(Bibhas Ranjan De, J.)