Calcutta High Court (Appellete Side)
CRR-3531-2016 on 8 September, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 08.09.2017
tkm/ct 28 sl no. 39 C.R.R. No. 3531 of 2016 C.R.A.N. 1018 of 2017 In Re : Mrinmoy Chandan Dutta & Ors. .....petitioners Mr. Tapas Ghosh Mr. Soubhik Mitter ...... for the petitioners Mr. S. G. Mukherjee Mr. A. Basu ...... for the State Perused order dated 23.8.2017 passed by the Additional Sessions Judge, Bongaon, North 24 Pgs. which is placed on record.
It appears from the said order that enquiry under section 329 Cr.P.C. is in progress and the next date has been fixed on 12th September 2017 for submission of report with regard to the mental status of the petitioner.
Trial court is directed to conduct the enquiry in accordance with law and examine the members of the Board on oath, if necessary, and come to a finding as early as possible preferably within four weeks from the date of communication of this order.
Let this matter appear under the same heading six weeks after vacation.
2Photostat plain copy of this order duly countersigned by the Assistant Registrar (Court) be given to the parties on usual undertaking.
(Joymalya Bagchi, J.)