Calcutta High Court (Appellete Side)
Wade Kamalakar & Ors vs The State Of West Bengal & Anr on 16 September, 2021
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
16.09.2021 item No.23 n.b.
ct. no. 34 CRR 389 of 2012 (via video conference) Wade Kamalakar & Ors.
-Vs-
The State of West Bengal & Anr.
Md. Anwar Hossain, Ms. Sreyashee Biswas... for the State The revisional application was preferred challenging the proceedings of G.R. Case No. 4475 of 2008 pending before the Court of the Learned Additional Chief Judicial Magistrate, Alipurduar which arose out of Alipurduar Police Station Case No.1149 of 2008 under Section 420/468/471/34 of the IPC.
The petitioner approached this court when the charge- sheet was filed in connection with the instant case.
Mr. Anwar Hossain, learned advocate for the State submits report prepared by the concerned officer of the Alipurduar Police Station who has submitted that the examination of witnesses has started in connection with the case.
Having regard to the fact that charge has already been framed and trial has commenced. No interference is called for.
Accordingly, CRR 389 of 2012 is dismissed. Report submitted by the State is kept on record. Interim order, if any, is hereby vacated. All pending connected applications, if any, are consequently disposed of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Hon'ble Court.
( Tirthankar Ghosh, J.)