Calcutta High Court (Appellete Side)
Jayanti Chowdhury vs State Of West Bengal And Ors on 27 January, 2015
Author: Soumitra Pal
Bench: Soumitra Pal
1
27.1.2015
kc(60)
W.P. 27746(W) of 2014
Jayanti Chowdhury
-versus-
State of West Bengal and Ors.
Mr. Sakya Sen,
Mr. Tapas Ballav Mondal....................For the State.
None appears on behalf of the petitioner when the matter
is taken up for hearing. Learned advocate for the State is
present.
Denying the allegations in the writ petition, learned
advocate for the State submits, on instruction that after the
complaint was received, the matter was investigated and charge
sheet being Golabari Police Station charge sheet no. 443/14
dated 30th July, 2014 under sections 323, 325, 506 and 34 of
the Indian Penal Code has been filed against the private
respondent nos. 6 and 7. Submission is that the said private
respondent nos. 6 and 7 had surrendered before the Court on 10th July, 2014.
Let the matter appear as "Listed Motion" in the Combined Monthly List of May, 2015.
Let the written instruction, furnished on behalf of the State, be kept on record.
(SOUMITRA PAL, J.) 2