Calcutta High Court (Appellete Side)
Ayes Mondal @ Ayesh Mondal vs Unknown on 2 May, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1656 of 2023 02.05.2023
In Re: - An application for anticipatory bail under Section 438 of Sl.3 the Code of Criminal Procedure in connection with Domkal Court No.29 Police Station Case No.216 of 2023 dated 05.04.2023 under (AD) Sections 376(2)(f)/506 of the Indian Penal Code.
And In the matter of: Ayes Mondal @ Ayesh Mondal ....petitioner.
Mr. Niladri Sekhar Ghosh Ms. Sompurna Chatterjee Mr. Sourav Mondal ... for the petitioner.
Mr. Avishek Sinha ...for the State.
Report as called for by the order dated April 24, 2023 is perused.
Report of the Chief Judicial Magistrate as well as the Learned District Judge alludes to huge pendency of the cases for the period from January 1, 2023 till April 24, 2023. Between such periods, dates for recording of statements under Section 164 of the Code of Criminal Procedure were deferred in respect of 14 cases.
It would be appropriate to request the learned District Judge and the Chief Judicial Magistrate to submit details of the pendency of the cases before the concerned Court, the number of cases dealt with by the concerned Court between the period January 1, 2023 and April 24, 2023 as well as the measures taken by the learned District Judge and Chief Judicial Magistrate in order to distribute the number of cases pending before one Court amongst other Courts.
This order be communicated by the Registrar (Information Technology) through FASTER to the concerned District Judge 2 and Chief Judicial Magistrate for compliance. List the application on May 12, 2023 when the report as called for be submitted.
District Judge and Chief Judicial Magistrate are requested to submit their reports through the FASTER. The interim protection afforded to the petitioner be extended till May 16, 2023 or until further orders, whichever is earlier.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)