Calcutta High Court (Appellete Side)
Arun Kumar Jhunjhunwala & Anr vs State Of West Bengal & Anr on 21 April, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L37 C.R.R. No.2822 of 2017
April 21, With
2022
CRAN 2 of 2018 (Old CRAN 1580 of 2018) Bpg.
With CRAN 3 of 2020 (Old CRAN 828 of 2020) In Re: An application under Section 482 read with Section 401 of the Code of Criminal Procedure, 1973;
Arun Kumar Jhunjhunwala & Anr.
Versus State of West Bengal & Anr.
Mr. Aditya Tiwari, Ms. Rupsa Sreemani.
...for the petitioners.
Mr. Saswata Gopal Mukherjee, Ld.P.P., Mr. Imran Ali, Ms. Debjani Sahu.
...for the State.
Mr. Ayan Bhattacherjee.
...for the opposite party no.2.
A report has been submitted by the Inspector-in-Charge, Dum Dum Police Station which reflects that the case diary is not traceable. Let the same be kept with the record.
The Commissioner of Police, Barrackpore Police Commissionerate, is directed to depute an officer of the rank of Deputy Commissioner of Police who would supervise regarding tracing out of the case diary. The Commissioner of Police would submit a report through the District Judge, 24 Parganas (North) regarding the availability of the case diary.
Learned Registrar (Judicial Service), High Court, Calcutta 2 would direct the District Judge, 24 Parganas (North) to ascertain from the Judicial Officer whether the records of the case is available before the jurisdictional court and whether the case diary is available along with the records.
Let the report be submitted by the District Judge through the learned Registrar (Judicial Service), High Court, Calcutta.
The Commissioner of Police, Barrackpore Police Commissionerate would submit a report based on the findings of the Deputy Commissioner so entrusted by him for tracing out the case diary.
The Deputy Commissioner of Police, Barrackpore Police Commissionerate should be present before the court on the next date fixed for hearing.
List the matter under the heading "Personal Appearance"
on 5th May, 2022.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)