Calcutta High Court (Appellete Side)
Ujjal Saha @ Biswajit Saha vs State Of West Bengal & Anr on 21 February, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 21.02.2017 244 RP Ct.28 CRR 550 of 2017 Ujjal Saha @ Biswajit Saha Vs. State of West Bengal & Anr.
Mr. Apalak Basu Mr. Anil Biswas .... For the Petitioner It is submitted on behalf of the petitioner that the instant case, inter alia, registered under the provisions of Section 4 of the Protection of Children from Sexual Offences Act, 2012 be transferred to the Court of the learned First Additional Sessions Judge in the sub-division of Islampur in the District of Uttar Dinajpur in terms of Notification No.WB(Part-I)/2016/SAR-451 dated 15.11.2016.
Ms. Anusua Sinha, learned Advocate who ordinarily appears for the State is directed to appear in the matter. A copy of the petition is served upon her in Court today.
Having considered the materials on record and in view of the aforesaid notification No. WB(Part-I)/2016/SAR-451 dated 15.11.2016, the instant case is required to be transferred to the file of the learned First Additional Sessions Judge, Islampur, Uttar Dinajpur.
Accordingly, the said case is transferred to the Court of the learned First Additional Sessions Judge, Islampur, Uttar Dinajpur who is directed to proceed with the case from the stage it has already arrived at and in accordance with law.
With the aforesaid direction, revision petition is disposed of. Urgent Photostat certified copy of this order, if applied for, be delivered to the learned Advocate for the petitioner, as expeditiously as possible on compliance of all necessary formalities.
(JOYMALYA BAGCHI, J.) 2