Calcutta High Court (Appellete Side)
Shri Bijoy Sinha Roy vs Dr. Biswanath Das & Ors on 4 July, 2022
IN THE HIGH COURT AT CALCUTTA 04-07-2022
Criminal Revisional Jurisdiction Subha Item no.51 Ct no.34 CRR 1242 of 2003 Shri Bijoy Sinha Roy.
-versus-
Dr. Biswanath Das & Ors.
The present revisional application has been preferred against the judgement and order of acquittal.
None appears for the petitioner or for the private opposite parties.
As such, Mrs. Faria Hossain, learned advocate and Mrs. Baisali Basu, learned advocates are directed to represent the State. Their appointments may be regularized by the concerned Authorities.
Learned advocates for the State are directed to submit a report regarding the availability of the opposite parties at their respective addresses or to the Officer-in-Charge of the concerned Police Station so available. Let such report be submitted on the next date fixed for hearing.
Let the revisional application appear in the list under the heading "To Be Mentioned" on 19th July, 2022.
All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J] 2