Calcutta High Court (Appellete Side)
Fr. Benedict Antony @ Fr. Benedict vs The State Of West Bengal & Anr on 23 June, 2022
23.6.2022 S.D.
09. C.R.R. 659 of 2015 Fr. Benedict Antony @ Fr. Benedict Vs. The State of West Bengal & Anr. Mr. Sourav Chatterjee ...For the petitioner.
Mr. Prasun Kumar Datta, Addl. P.P. Mr. Nirupam Dhali ...For the State.
The revisional application is listed today for hearing and producing status report by the petitioner. This case relates to POCSO Act which was initiated in the year 2014.
Learned advocates for the State submit that Case Diary has not been produced by him and he may be given an accommodation for producing the Case Diary.
Considered.
Let the matter be adjourned and fixed for hearing on 11.7.2022. State is directed to produce Case Diary as well as the status report of the case.
(Ananda Kumar Mukherjee, J.)