Calcutta High Court (Appellete Side)
Baneswar Chakraborty & Ors vs The State Of W. B. & Anr on 21 January, 2020
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 114 21.01.2020
g.b. Court No.34 CRR 1229 of 2019 Baneswar Chakraborty & Ors.
Vs. The State of W. B. & Anr.
Mr. Kallol Mondal Mr. Subhas Jana Mr. Krishan Ray Mrs. Amrita Chel Mr. Souvik Das Mr. A. Banerjee .....For the Petitioners Mr. Arijit Ganguly .......For the State Md. Anwar Hossain Ms. Sreyashee Biswas .....For the State The report submitted by the learned advocate appearing for the State be kept with the record.
The said report has been submitted by the Sub-Divisional Police Officer, Tamluk, Purba Medinipur. The contentions so advanced by the petitioners in their application under Section 407 of the Code of Criminal Procedure to some extent is confirming to the report submitted by the Sub-Divisional Police Officer, Tamluk, Purba Medinipur.
Accordingly, G. R. Case No. 1997 of 2017 (Panskura P. S. Case No. 489 /17 dated 21.09.17) presently pending before the learned Chief Judicial Magistrate, Tamluk, Purba Medinipur is 2 transferred to the court of the learned Chief Judicial Magistrate, West Medinipur at Medinipur. From the report so submitted by the Sub-Divisional Police Officer it is found that the petitioner no.2 namely Ankur Narayan Chakraborty has been arrested and it has been informed that till date he is in custody because of non- cooperation from the members of the Bar at Tamluk. In case the petitioner is not released today which is the date for production, then in that case the Sub-Divisional Police Officer, Tamluk is directed to take steps for production of the said accused petitioner who is in custody in connection with Panskura Police Station Case No. 489 of 2017 dated 21.09.17 before the learned Chief Judicial Magistrate, West Medinipur at Medinipur on 27.01.2020. It would be apposite to state that an interim order was passed by this court on 30.09.19 which was extended on 24.12.19 and was fixed under the heading "For Order" today.
In view of the transfer application being allowed and a direction being passed to produce the accused who is in custody on 27.01.2020 before the concerned court of learned Chief Judicial Magistrate, the revisional application is disposed of.
Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis after compliance with all necessary formalities.
(Tirthankar Ghosh, J.) 3