Calcutta High Court (Appellete Side)
Chiranjib Kumar Das @ Sreejan Kumar Das & ... vs The State Of West Bengal & Anr on 26 February, 2019
Author: Asha Arora
Bench: Asha Arora
26.02.19 Sl.no. 171 Ct. No. 30 P.M. C. R. R. 427 OF 2019 Chiranjib Kumar Das @ Sreejan Kumar Das & Ors.
- vs -
The State of West Bengal & Anr.
Mr. Tanmoy Basu, Mr. E. Bagchi, Mr. Arun Shaw .... For the petitioners By the instant application petitioners have sought for expeditious disposal of the proceeding being ACGR Case No. 4970 of 2014 arising out of Patuli P.S. Case No. 374 dated 01.08.2014 under Sections 498A/406 of the Indian Penal Code read with Section 3/4 of the Dowry Prohibition Act pending before the learned Judicial Magistrate, 10th Court, Alipore.
Learned counsel for the petitioners submits that the entire family has been falsely roped in and the proceeding is being delayed inordinately.
It appears that the charge has already been framed against the petitioners and the case is posted for evidence. Petitioners have made an innocuous prayer for early disposal of the case.
The learned trial Court shall expedite the trial of ACGR Case No. 4970 of 2014 and dispose of the same in accordance with law preferably within six months from the date of communication of this order without granting unnecessary adjournment to either of the parties.
The application being C.R.R. 427 of 2019 is thus disposed of. Urgent photostat certified copy of this order, if applied for, be given to the applicant upon compliance of requisite formalities.
( Asha Arora, J.)