Calcutta High Court (Appellete Side)
CRR/1029/2019 on 15 November, 2019
Author: Suvra Ghosh
Bench: Suvra Ghosh
1 15.11.2019
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ap 109 C.R.R. 1029 of 2019 In Re. Nayantara Bibi Mr. Kallol Bose Ms. Sharmistha China ... For the petitioner.
The petitioner is the defacto-complainant of a case, being G.R. 1333 of 2012, arising out of Swarupnagar Police Station Case, being 247 of 2012 dated 24th May, 2012 under Sections 448/325/326/307/427/34 of the Indian Penal Code adding Section 302 of the Indian Penal Code.
It is submitted by the learned advocate for the petitioner that as the petitioner did not receive any information about the progress of the case for a long time, she approached the court only to learn that the entire case record was not traceable. The petitioner filed an application before the learned Additional Chief Judicial Magistrate at Basirhat, North 24 Parganas and thereafter before the First Additional Judicial Magistrate at Basirhat, North 24 Parganas, who is in-charge of the copying department, for obtaining certified copy of the entire record, including the original petition and also for expeditious disposal of the case, but no reply was received by her from the learned court.
The First Additional Judicial Magistrate at Basirhat, North 24 Parganas, is requested to submit a report regarding the whereabouts of the case record and also the reasons for not supplying the certified copies as prayed for by the petitioner.
2Such report be submitted within a week from the date of communication of the order.
Let the matter appear after a week.
(Suvra Ghosh, J.)