Calcutta High Court (Appellete Side)
2 Shakti Shankar Bagchi vs Ct-08 Hon'Ble Chief Justice on 24 June, 2022
09, 24.06.2022 10, MAT 1165 of 2019 11 & 12 Shakti Shankar Bagchi Vs. Ct-08 Hon'ble Chief Justice,
High Court, Calcutta & Ors.
with CRR 990 of 2021 ar Mumtaz Begum Vs. State of West Bengal & Anr.
with CRAN 2 of 2022 WPA 26517 of 2016 Shakti Shankar Bagchi Vs. State of West Bengal & Ors.
with WPA 9934 of 2016 Shakti Shankar Bagchi Vs. Hon'ble Chief Justice, High Court, Calcutta & Ors.
Mr. Shakti Shankar Bagchi (in person) .... For the Appellant MAT 1165 of 2019 and for the petitioner in WPA 26517 of 2016, WPA 9934 of 2016 Mr. Billadal Bhattacharyya, Ld. Asst. Solicitor General of India Mr. Arijit Majumder .... For the Union of India Mr. Soumendranath Mukherjee Mr. Biswabrata Basu Mallick Mr. Anubrata Santra .... For the State in MAT 1165 of 2019, WPA 26517 of 2016, WPA 9934 of 2016 Mr. Jaydip Kar, Sr. Adv Mr. Siddhartha Banerjee .... For the High Court Administration Mr. Pradyumna Sinha Mr. Avik Ghatak Mr. Soham Kumar Roy Mr. Saibal Kumar Dasgupta .... For the Petitioner in CRR 990 of 2021 2 Mr. Saswata Gopal Mukherjee, Ld P.P Mr. Swapan Banerjee Mr. Suman De .... For the State in CRR 990 of 2021 Mr. Billadal Bhattacharyya, Ld. Assistant Solicitor General of India, has appeared and submitted that extradition could not be expedited to the extent that the guidelines not being followed by the Investigating Authorities. A set of papers containing guidelines and process flow for "outgoing extradition request" are produced before this court upon prior service to the learned Public Prosecutor as well as the learned Additional G.P. Mr. Pradyumna Sinha, learned counsel appears for Mumtaz Begum in CRR 990 of 2021. Mr. Sinha submits that she would come and surrender before the learned Magistrate, Berhampur, Murshidabad within two weeks from date.
In the event Mumtaz Begum appears before the learned Magistrate, the bail granted earlier shall revive, subject to an express understanding given by her that she would attain the Trial Court as and when her presence is required. The warrant of arrest shall remain stayed for a period of three weeks or until further order, whichever is earlier.
The process of extradition shall remain stayed for a period of three weeks from date.
Let this matter appear on 22nd July, 2022. The status report of the disciplinary proceeding of the delinquent clerk should be produced on the adjourned date. The report filed by the State is taken on record.
3We direct the Superintendent of Police, Murshidabad to conclude the said proceeding by the adjourned date.
(Siddhartha Roy ChowdhuryJ.) (Soumen Sen, J.)