Calcutta High Court (Appellete Side)
Fr. Benedict Antony @ Fr. Benedict vs Unknown on 4 April, 2022
8 4.4.2022 sb ct. no. 35 CRR 659 of 2015 In the matter of : Fr. Benedict Antony @ Fr. Benedict ....Petitioner Mr. Binay Kumar Panda Mr. Subham Bhakat ...for the State The matter is listed today for hearing. None appears for the petitioners and the opposite party no. 2.
Learned advocates for the State are present. Appointment of the State advocates may be regularised.
The petitioner filed this application under Section 482 of the Code of Criminal Procedure praying for quashing of the proceedings in connection with POCSO case no. 71 of 2014 pending before the learned Additional District and Sessions Judge, 2nd Court, Raiganj, Uttar Dinajpur arising out of Chopra Police Station case no. 1137 of 2014 dated 25.10.2014 under Section 377/511/342/506 of the Indian Penal Code and under Section 8 of the Protection of Children from Sexual Offences Act, 2012 and also the order dated 23.12.2014 passed by the learned Additional District and Sessions Judge, 2nd Court, Raiganj framing charge against the petitioner.
Let an administrative notice be issued to the petitioner and opposite party no. 2 through their concerned police station and submit a compliance report on the next date.
Let the matter be listed for hearing on 5.5.2022. 2 The parties are directed to appear either in person or through their learned advocates.
Learned advocates for the State are directed to produce the case diary on the next date.
(Ananda Kumar Mukherjee, J.)