Calcutta High Court (Appellete Side)
An Application Under With Section 407 vs Unknown on 18 February, 2020
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 AD 45 18-02-2020
s. d.
ct, no.34 CRR 598 of 2020
In Re : Ganesh Mallick
.....petitioner.
In the matter of : An application under with Section 407 read with Sections 482 and under S.483 of the Code of Criminal Procedure.
Ms. Eshita Dutta .. for the Petitioner.
Mr. Arijit Ganguly ...for the State.
The learned advocate for the petitioner submits that the petitioner is in custody for more than eight years in connection with Sessions Trial No. 02(01)14 arising out of Bhwanipore P. S. Case No. 300 dated 07.07.2011 pending before the learned Additional District Judge, 5th Court, Alipore, South 24 Parganas.
It has been contended by the learned advocate for the petitioner that only one witness is left for examination and the regular Presiding Officer has been transferred on 13.08.2018. The reflection was in the order also that there 2 was no Presiding Judge at present at the court being Additional Sessions Judge, 5th Court, Alipore.
In view of the above, the Registrar General, High Court, Calcutta is directed to furnish a report that whether in the near future there is any possibility of any Judicial Officer taking charge of the court of learned Additional Sessions Judge, 5th Court, Alipore. The report may be submitted before this Court by 27th February, 2020.
Let the matter appear in the list under the heading "To Be Mentioned" on 28.02.2020 as the trial has been fixed by the learned court on 16.03.2020.
( Tirthankar Ghosh, J. )