Ghanshyam Sarda vs Unknown
2023 Latest Caselaw 7129 Cal

13.10.2023 IN THE HIGH COURT AT CALCUTTA Item No.37 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 1128 of 2023

In the matter of : Ghanshyam Sarda ... Petitioner.

Mr. Sandipan Ganguly, Mr. Anirban Dutta, Ms. Priyanka Mukherjee, Ms. Priyanka Sarkar ... For the Petitioner.

In view of the subject-matter of challenge relating to

order and judgment dated 26.09.2022 wherein the learned

Additional District and Sessions Judge, 1st Fast Track Court,

City Sessions Court, Bichar Bhawan, Calcutta refused the

prayer for discharge under Section 239 of the Code of

Criminal Procedure, I am of the opinion that this revisional

application is required to be heard out on merits.

Accordingly, the petitioner is directed to serve copy of

this revisional application upon the opposite party no.1/State

through the office of the learned Public Prosecutor, High

Court, Calcutta and file affidavit-of-service on the next date

fixed for hearing.

List the revisional application under the heading

"Contested Application" in the monthly list of January 2024.

Liberty is granted to the petitioner to pray for interim

order after effecting service upon the opposite party.

All concerned parties shall act on the server copy of

this order duly downloaded from the official website of this

Court.

(Tirthankar Ghosh, J.)