Calcutta High Court (Appellete Side)
Koushik Das & Ors vs State Of W. B. & Anr on 11 February, 2020
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 10 11.02.2020 g.b. Court No.34 CRR 397 of 2020 Koushik Das & Ors.
Vs. State of W. B. & Anr.
None appears for the petitioners.
The revisional application has been preferred against the order dated 05.07.2019 passed by the learned Additional District and Sessions Judge, Fast Track, 1st Court, Bichar Bhaban, Calcutta in Sessions Case No. 03 of 2018 (arising out of Bowbazar Police Station Case No. 221 of 2014 dated 19.05.2014) under Section 364A/34 of the Indian Penal Code.
I have perused the order dated 05.07.2019 and I find that the grievance of the petitioners relates to refusal of the application under Section 227 of the Code of Criminal Procedure in respect of the discharge prayed for. I find from the revisional application that only the impugned order has been enclosed and the papers/documents under Section 207 of the Code of Criminal Procedure which is the foundation of the framing/consideration of charge has not been enclosed.
In view of the above it is not possible for this court to come to a finding. However, considering the gravity of the case 2 and that the date was fixed for framing of charge on 29.07.2019 and the reasons so assigned by the learned trial court particularly the statements under Section 161 of the Code of Criminal Procedure and the statements recorded under Section 164 of the Code of Criminal Procedure being considered, I do not find any reason to interfere with the impugned order.
As such the revisional application being CRR 397 of 2020 is dismissed.
(Tirthankar Ghosh, J.)