Calcutta High Court (Appellete Side)
Swapan Datta vs Unknown on 1 October, 2021
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
01.10.2021 Sl. No. 49 Srimanta CRR/2771/2012 Ct. No.-34 (Via Video Conference) D/L In Re : An application under Article 227 of the Constitution of India.
In the matter of : Swapan Datta.
... petitioner.
Md. Anwar Hossain, Adv., Ms. Sreyashee Biswas, Adv.
...for the State.
The revisional application was preferred challenging the proceeding arising out of Arambag Police Station Case No. 39 of 2006 dated 07.03.2006. Records reflect that on completion of investigation charge-sheet was filed by the Investigating Officer against the present petitioner. The petitioner in this revisional application has relied upon documents which include orders passed by the High Court under Article 226 of the Constitution of India, the F.I.R. and the charge-sheet.
Md. Anwar Hossain, learned advocate appearing for the State has submitted a report of the Inspector-in-Charge, Arambag Police Station. Report reflects that the evidence of the case has already started and very recently the date was fixed by the Court on 29.09.2021. However, the next date has not been made available to the said Officer.
Taking into account the stage of the case which has progressed I am of the view that the trial should be taken to its logical conclusion.
The application being CRR 2771 of 2012 is dismissed. Pending application, if any, is consequently disposed of. Interim order, if any, is hereby vacated. Report submitted by Md. Anwar Hossain, learned advocate for the State be kept with the record.
2All parties shall act in terms of server copy of the order downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)