Calcutta High Court (Appellete Side)
Peter James Gifran Von ... vs The State Of West Bengal & Anr on 8 January, 2021
Author: Arijit Banerjee
Bench: Arijit Banerjee
08/01/2021 Item No.11(t)DL AB/S DE Through Video Conference W.P.A. 18102 of 2000 Peter James Gifran von Kalkstein-Bleach
-Vs-
The State of West Bengal & Anr. Mr. Rana Mukherjee, Ld. APP, Mr. Sabir Ahmed ...for the State. The petitioner is not continuing to be in custody either in prison or otherwise.
As can be seen from the order of this Court in Peter James Gifran Von Kalkestein-Bleach Vs State of West Bengal & Others issued on 20th September, 2002, he had appeared in person before this Court in that matter.
Obviously, therefore, he cannot be treated to be in unlawful detention in relation to this writ petition filed in 2000, that is much before he had appeared before this Court.
Hence, nothing survives for further consideration in this writ petition.
The writ petition is, accordingly, dismissed.
(Thottathil B. Radhakrishnan, C.J.) 2 ( Arijit Banerjee, J.)