Calcutta High Court (Appellete Side)
Subhamoy Nandi vs Unknown on 7 February, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 07.02.2017
.
204as C.R.R. 363 of 2017 In Re: An application under Section 407 read with Section 482 of the Code of Criminal Procedure.
In the matter of : Subhamoy Nandi.
... Petitioner.
Mr. Apalak Basu, Mr. Anil Biswas.
...for the Petitioner.
Mr. Ayan Basu.
...for the State.
It is submitted on behalf of the petitioenr that the instant case, inter alia, registered under the provisions of Section 4 of the Protection of Children from Sexual Offences Act, 2012 be transferred to the Court of the learned First Additional Sessions Judge in the sub division of Islampur in the District of Uttar Dinajpur in terms of Notification No.WB(Part-I)/2016/SAR-451 dated 15.11.2016.
Mr. Ayan Basu, learned Government Advocate who ordinarily appears for the State is directed to appear in the matter. Let a copy of the petition be served upon Mr. Basu in course of the day.
Having considered the materials on record and in view of the aforesaid notification No. WB(Part-I)/2016/SAR-451 dated 15.11.2016, the instant case is required to be transferred to the 2 file of the learned First Additional Sessions Judge, Islampur, Uttar Dinajpur.
Accordingly, the said case is transferred to the Court of the learned First Additional Sessions Judge, Islampur, Uttar Dinajpur who is directed to proceed with the case from the stage it has already arrived at and in accordance with law.
With the aforesaid direction, revision petition is disposed of. Urgent photostat certified copy of this order, if applied for, shall be given to the learned Advocate of the petitioner, as expeditiously as possible on compliance of all necessary formalities.
(Joymalya Bagchi, J.)