Calcutta High Court (Appellete Side)
Anand Bhagchandka & Anr vs The State Of West Bengal & Anr on 27 July, 2021
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
27.07.2021 IN THE HIGH COURT AT CALCUTTA S/L. 23 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 846 of 2021 with CRAN 1 of 2021 (Via Video Conference) Anand Bhagchandka & Anr.
versus The State of West Bengal & Anr.
Mr. Pinaki Mitra ... For the Petitioners. Mr. Arijit Ganguly, Mr. Sandip Chakraborty ... For the State. Mr. Arkadeb Biswas ... For the Opposite Party No.2.
Mr. Mitra, learned advocate appearing for the petitioners submits that the proceedings relating to Shakespeare Sarani P.S. Case No. 248 of 2018 dated 21.09.2018 under Sections 498A/406/34 of the Indian Penal Code was initiated because of matrimonial disputes and differences between the parties. Subsequently the same has been compromised.
The learned advocate for the de facto complainant is present.
In view of the submissions being made, Mr. Arijit Ganguly, learned advocate, who ordinarily appears for the State, is directed to appear in this matter and represent the State.
The learned advocate for the petitioner is directed to serve a copy of the revisional application as also the joint compromise petition upon Mr. Ganguly, learned advocate for the State.
2Mr. Ganguly is directed to produce a report which is to be submitted by the Officer-in-Charge, Shakespeare Sarani Police Station. The Officer-in-Charge, Shakespeare Sarani Police Station is directed to depute a police personnel who would record further statement of the de facto complainant/ opposite party no.2 by 31.07.2021. Let such report be submitted before this Court on 02.08.2021.
List the matter under the same heading on 03.08.2021.
(Tirthankar Ghosh, J.)