Calcutta High Court (Appellete Side)
Ashadulla Biswas @ Asadullah Biswas vs Unknown on 9 October, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
09.10.2023 Serial no. 25 [G.S.D] CRR 2409 of 2023 In the matter of : Ashadulla Biswas @ Asadullah Biswas ... ... Petitioner Mr. Sobhendu Sekhar Roy Mr. Amarendra Chakraborty ... for the petitioner Mr. Rudradipta Nandy Ms. Manisha Sharma ... for the State Mr. Roy, ld. Advocate appearing for the petitioner, has relied upon a judgment which has been delivered for reference and consideration of a Larger Bench.
Ld. Advocate submits that the issues so canvassed in the present revisional application are to be decided by the Larger Bench.
Mr. Nandy, ld. advocate, appearing for the State submitted a Report. The said report encloses the reasons by the concerned expert regarding the 290 notes of Rs. 500/- denomination (FICN) and their categorization as High Quality Counterfeit FICN.
Let a Photostat copy of the said report be kept with the record.
Ld. Advocate for the State submits that it has been decided by the Hon'ble Division bench that, in case, there is 2 no notification for a Special Court under the UAPA Act to be constituted, in that case, the Sessions Court, in seisin, of the matter can continue with the proceedings.
Having considered the issues so canvassed by both the parties, I am of the view that, hearing in respect of the points canvassed by either of the parties, are required.
With consent of both the parties, list the revisional application on 17th of November, 2023, under the heading "Part-Heard".
Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court at Calcutta.
(Tirthankar Ghosh, J.)