Calcutta High Court (Appellete Side)
Protik Kr. Bhattacharya vs Unknown on 19 February, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
19.02.2024 IN THE HIGH COURT AT CALCUTTA Item No.87 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 553 of 2024 In the matter of : Protik Kr. Bhattacharya ... Petitioner. Mr. Kamalesh Ch. Saha ... For the Petitioner. Mr. Gautam Banerjee ... For the State.
Learned advocate appearing for the petitioner submits that the petitioner was earlier on bail, but for reasons beyond control, he could not be physically present on 10.01.2024 when the learned Chief Judicial Magistrate, Barasat was pleased to issue warrant of arrest in connection with Duttapukur Police Station Case No. 901 of 2022 dated 23.09.2022.
Learned advocate for the petitioner undertakes that the petitioner henceforth will be appearing regularly before the court and will abide by the directions of the jurisdictional court.
In view of the aforesaid submissions, I direct that in case the petitioner appears and surrenders before the learned Chief Judicial Magistrate, Barasat by 21.03.2024 and prays for bail, the learned Chief Judicial Magistrate, Barasat would satisfy himself as to whether the petitioner was earlier on bail. In case the petitioner was earlier on bail, he should be allowed to continue on the same bail and bond subject to such other conditions which the learned Chief Judicial Magistrate, Barasat feels necessary for ensuring appearance of the petitioner on future dates.
2With the aforesaid observations, the revisional application being CRR 553 of 2024 is disposed of.
Pending connected application, if any, is consequently disposed of.
All concerned 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 with all requisite formalities.
(Tirthankar Ghosh, J.)