Calcutta High Court (Appellete Side)
Dr. Paresh Chandra Tripathi & Ors vs Unknown on 24 September, 2021
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
24.09.2021 Ct No. 34 SL. No. 13 Somnath (PA) IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE (Through Video Conference) CRR 3191 of 2012 In the matter of : Dr. Paresh Chandra Tripathi & Ors.
.... petitioners In Re: An application under Article 407 of the Code of Criminal Procedure.
Mr. Prasanta Kumar Banerjee ....for the petitioners.
Mr. Rana Mukherjee, Ld. APP Mrs. Sujata Das Mrs. Debjani Sahu ...for the State.
Mr. Banerjee, learned Advocate appearing for the petitioners is unable to apprise this Court regarding the present stage of the proceedings.
Mr. Rana Mukherjee, learned Additional Public Prosecutor appears on behalf of the State.
The present application was preferred at the instance of the petitioner for transferring Asansol (S) Police Station Case No. 373 of 2011 dated 10.11.2011 under Sections 498A/323/34 of the Indian Penal Code from the court of the 2 learned Additional Chief Judicial Magistrate, Asansol to any Court within the jurisdiction of Barrackpore.
The records of the revisional application reflects that the same appeared on 11.09.2012 before a co-ordinate bench when a direction was passed for issuing notice to the opposite party. The matter again appeared on 27.09.2012 when an adjournment was sought for on behalf of the petitioner. From the records it reflects that there was no interim order restraining proceeding before the jurisdictional Court. More than 9 years has passed since the revisional application was filed and when the matter was taken up none appeared to apprise the Court regarding the present stage of the proceedings before the learned A.C.J.M., Asansol. Having considered, the period of time which has lapsed in the meantime, I am of the view that no interference is called for.
As such, CRR 3191 of 2012 is dismissed. Pending application, if any, is consequently disposed of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)