Calcutta High Court (Appellete Side)
Srimanta Pal @ Shrimanta Pal & Ors vs The State Of West Bengal & Ors on 29 June, 2018
Author: Shivakant Prasad
Bench: Shivakant Prasad
1 S/L.77 29.06.2018
. C.R.R. No. 4050 of 2017
rc.
In the matter of:Srimanta Pal @ Shrimanta Pal & Ors.
...Petitioner.
-Versus The State of West Bengal & Ors.
In this appliction the petitioner prayed for setting aside the charge being no. 43 of 2017 dated 03.02.2017 under Section 376(2)(i)(n) of the Indian Penal Code and 6 of POCSO Act arising out of Khanakul Police Station Case No. 379 of 2016 dated 08.11.2016 under Section 376(2)(i)(n) of the Indian Penal Code and 6 of POCSO Act corresponding to G.R.Case No. 2082 of 2016, being POCSO Case No. 16 of 2016 which is pending before the learned Addl. Session Judge, Spl. Court, Arambag, Hooghly.
Mr. Iqbal Kabir, learned advocate, who generally appears on behalf of the State, is requested to place before this Court the Case Diary concerning the case on the next date fixed.
List this matter on next Friday (06.07.2018) under the same heading. Urgent xerox certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Shivakant Prasad, J.)