Calcutta High Court (Appellete Side)
Fr. Benedict Antony @ Fr. Benedict vs The State Of West Bengal & Anr on 10 June, 2022
10.06.2022 S/L No.5 KS C.R.R. 659 of 2015 Fr. Benedict Antony @ Fr. Benedict
-Vs.-
The State of West Bengal & Anr.
Mr. Aditya Tiwari .....For the Petitioner This revisional application is listed today for hearing. The petitioner has filed an application under Section 482 of the Code of Criminal Procedure praying for quashing of the proceeding in POCSO Case No.71 of 2014, pending before the Learned Additional District & Sessions Judge, 2nd Court, Raiganj, Uttar Dinajpur.
After filing of this application the petitioner did not appear on several occasions and Administrative Notice was issued. Perused the report submitted by Deputy Registrar indicating that notice has been served upon the petitioner as well opposite party no.2. The report is taken on record.
Mr. Aditya Tiwari, learned advocate appears for the petitioner and seeks one week's accommodation. Under a POCSO Act a case is to be disposed of within a period of one year. There is no stay order regarding proceedings of the case.
Under such circumstances, learned advocate for the petitioner is directed to submit a status report of the case with proper information slip. 2 Learned advocate for the petitioner is further directed to cause fresh service of notice to the State though the Learned Public Prosecutor, High Court, Calcutta and also to the opposite party no2 by Speed Post with acknowledgement due and file affidavit of service on the next date fixed for hearing.
Let the matter be adjourned and fixed on 21.06.2022 for hearing. No further time shall be granted.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Ananda Kumar Mukherjee, J.)