Calcutta High Court (Appellete Side)
Sk. Akibul vs The State Of West Bengal on 7 June, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L31 C.R.R. No.1917 of 2023 07.06.2023
With Bpg.
CRAN 1 of 2023 Sk. Akibul Versus The State of West Bengal Mr. Somnath Banerjee, Mr. Pronojit Roy.
...for the petitioner.
Mr. Saswata Gopal Mukherjee, Ld.P.P., Mr. Arijit Ganguly, Ms. Debjani Sahu.
...for the State.
CRAN 1 of 2023.(Sec. 5 appln) The reasons so assigned in the application under Section 5 of the Limitation Act are found to be just and sufficient. Accordingly, the delay of 402 days in preferring the revisional application is condoned. Thus, the application being CRAN 1 of 2023 is allowed.
CRR 1917 of 2023 The order dated 7.7.2018 reflects that the petitioner was released on bail and the petitioner furnished bail bond before being released.
Learned advocate for the petitioner submits and undertakes that the petitioner could not appear because of lack of communication and would henceforth be present as and when so directed by the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly.
In case the petitioner namely, Sk. Akibul appears before the learned Additional Chief Judicial Magistrate, Arambagh on or before 2 30th June, 2023, he may be allowed to continue on the same bail and bond. However, if the petitioner do not surrender on 30th June, 2023, the learned Additional Chief Judicial Magistrate, Arambag would proceed to the next harsher process of law. The warrant of arrest earlier issued be stayed till 3rd July, 2023.
Accordingly, the present revisional application being CRR 1917 of 2023 is disposed of.
Pending applications, if any, are consequently disposed of. All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Tirthankar Ghosh, J.)