Calcutta High Court (Appellete Side)
Sushen Krishno Hawlader & Ors vs Unknown on 10 April, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
10.04.2024 IN THE HIGH COURT AT CALCUTTA Item No.127 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 1467 of 2024 In the matter of : Sushen Krishno Hawlader & Ors.
... Petitioners.
Ms. Jeenia Rudra ... For the Petitioners.
The revisional application has been preferred challenging the continuation of Uluberia Police Station Case No. 367 of 2012 dated 07.05.2012 (G.R. Case No. 1029 of 2012). Records reflect that the investigating agency on completion of investigation submitted charge-sheet under Sections 341/323/379/34 of the Indian Penal Code. Having regard to the materials appearing in the charge-sheet and the period of time which has already been consumed, I am of the view that the revisional application is required to be heard out on merits.
Accordingly, the petitioners are directed to serve copy of this revisional application upon the opposite party no.1/State through the office of the learned Public Prosecutor, High Court, Calcutta and upon the opposite party no.2 by Speed Post with acknowledgement due and file affidavit-of-service on the next date fixed for hearing.
List the revisional application under the heading "Contested Application" in the monthly list of July, 2024.
Pending hearing of this revisional application, all further proceedings relating to Uluberia Police Station Case 2 No. 367 of 2012 dated 07.05.2012 before the learned Judicial Magistrate, 1st Court, Uluberia be stayed till 31.07.2024.
Learned advocate for the State would produce the case diary and submit a progress report on the next date so fixed for hearing.
All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)