Ashadulla Biswas @ Asadullah ... vs Unknown
2023 Latest Caselaw 6890 Cal

09.10.2023 Serial no. 25 [G.S.D]

CRR 2409 of 2023

In the matter of : Ashadulla Biswas @ Asadullah Biswas ... ... Petitioner

Mr. Sobhendu Sekhar Roy Mr. Amarendra Chakraborty

... for the petitioner Mr. Rudradipta Nandy Ms. Manisha Sharma ... for the State

Mr. Roy, ld. Advocate appearing for the petitioner,

has relied upon a judgment which has been delivered for

reference and consideration of a Larger Bench.

Ld. Advocate submits that the issues so canvassed in

the present revisional application are to be decided by the

Larger Bench.

Mr. Nandy, ld. advocate, appearing for the State

submitted a Report. The said report encloses the reasons by

the concerned expert regarding the 290 notes of Rs. 500/-

denomination (FICN) and their categorization as High

Quality Counterfeit FICN.

Let a Photostat copy of the said report be kept with

the record.

Ld. Advocate for the State submits that it has been

decided by the Hon'ble Division bench that, in case, there is

no notification for a Special Court under the UAPA Act to be

constituted, in that case, the Sessions Court, in seisin, of the

matter can continue with the proceedings.

Having considered the issues so canvassed by both

the parties, I am of the view that, hearing in respect of the

points canvassed by either of the parties, are required.

With consent of both the parties, list the revisional

application on 17th of November, 2023, under the heading

"Part-Heard".

Parties to act on a server copy of this order duly

collected from the official website of the Hon'ble High Court

at Calcutta.

(Tirthankar Ghosh, J.)