Calcutta High Court (Appellete Side)
Central Bureau Of Investigation vs Nabarun Bhattacharjee & Anr on 5 December, 2024
05.12.2024 Item No.DL/8 IN THE HIGH COURT AT CALCUTTA Asraf Ct. No. 30 CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE CRR 823 of 2021 CENTRAL BUREAU OF INVESTIGATION Vs. NABARUN BHATTACHARJEE & ANR.
The present criminal revisional application has been preferred against order no.63 dated 05.10.2013 passed by the learned Special Judge (CBI designated), 3rd Court, Bankshall Court, Calcutta in Special Case no.06/04 arising out of RC 03/E/2002-Cal dated 28.04.2002 under Sections 120B, 406, 420, 468 and 471 of IPC and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988 rejecting the prayer for discharge.
The matter was last heard on 30.06.2023. There is no representation on behalf of either side. Accordingly, the present criminal revisional application is disposed of with the direction that the petitioner shall be at liberty to agitate the issues raised in the present revisional application before the appropriate forum.
The revisional application being CRR 823 of 2021 stands disposed of.
2There will be no order as to costs. All pending applications connected thereto, if any, stand disposed of.
Interim order, if any, stands vacated. Let a copy of this order be sent to the learned Trial Court at once.
[Shampa Dutt (Paul), J.]