Adarsh Jhunjhunwala vs State Of West Bengal & Anr
2024 Latest Caselaw 4611 Cal

Calcutta High Court (Appellete Side)

Adarsh Jhunjhunwala vs State Of West Bengal & Anr on 9 September, 2024

Author: Tirthankar Ghosh

Bench: Tirthankar Ghosh

09.09.2024 Serial no. 2-3 CT.-35 [G.S.D]

CRR 1401 of 2023 Adarsh Jhunjhunwala

-vs-

State of West Bengal & Anr.

With

CRR 252 of 2021 With CRAN 1 of 2024 CRAN 2 of 2024

Rajani Pandey & Ors.

-vs-

State of West Bengal & Anr.

Mr. Apalak Basu Mr. Cedric Fernandez ... for the petitioners in CRR 1401 of 2023

Mr. Sandipan Ganguly, Sr. Advocate Mr. Karan Dudhwewala Mr. Subhadeep Adhikari Mr. Supriyo Gole ... for the petitioners in CRR 252 of 2021

Mr. Ayan Basu Mr. Sumit Routh ... for the o.p. no.2

Mr. Ranabir Roy Chowdhury Mr. Sandip Chakrbaorty ... for the State in CRR 1401 of 2023

Mr. Rudradipta Nandy, ld. APP Mr. Bitasok Banerjee ... for the State in 252 of 2023

CRR 1401 of 2023

Learned advocate appearing for the petitioners

submits that during the pendency of the present revisional

application, charge-sheet has already been submitted, as

such, he intends to file a fresh revisional application

challenging the charge-sheet filed by the investigating

agency after obtaining the copies under Section 207 of the

cr.p.c.

Having considered the prayer so advanced, I direct

CRR 1401 of 2023 is dismissed as not pressed.

Connected application, if any, is also disposed of.

However, liberty is granted to the petitioners to

approach this court at the appropriate stage, as prayed for.

CRR 252 of 2021

Mr. Sandipan Ganguly, learned Senior advocate,

appearing on behalf of the petitioners, submits that as the

charge-sheet has been submitted during the pendency of

the present revisional application, he intends to file a fresh

application at the appropriate stage after obtaining the

copies under Section 207 of the cr.p.c.

Accordingly, CRR 252 of 2021 is dismissed as not

pressed.

CRAN 2 of 2024

It has been submitted on behalf of the learned

Senior Advocate appearing for the petitioners that against

some of the accused persons warrant of arrest has been

issued.

Having considered the nature of the prayer so

advanced by the prosecution, the nature of offence involved

and also in view of the judgment of Satender Kumar Antil -

vs.- CBI [(2022) 10 SCC 51], I direct that the warrant of

arrest so issued by the learned Metropolitan

Magistrate/Judicial Magistrate, 15th Court, Calcutta to treat

the process issued as bailable warrant since the warrant of

arrest was issued at the first instance by the learned Trial

Court.

Accordingly, the petitioners would take steps within a

fortnight before the learned jurisdictional court and it would

be the discretion of the learned jurisdictional court to act in

accordance with law.

With the aforesaid observations, CRAN 2 of 2024 is

disposed of.

Parties to act on a server copy of this order duly

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

Calcutta.

(Tirthankar Ghosh, J.)