Calcutta High Court (Appellete Side)
Dinesh Kumar Das vs Unknown on 20 September, 2024
Author: Suvra Ghosh
Bench: Suvra Ghosh
20 20-09-2024
Ct. No.34 b.das CRR No. 3353 of 2024 In the matter of : Dinesh Kumar Das ..... petitioner.
Mr. Moyukh Mukherjee Ms. Sarmistha Basak ...for the petitioner. Mr. Rudradipta Nandy Ms. Sanjana Saha ...for the State.
The petitioner does not press his prayer for quashing of the proceedings.
He seeks transfer of the proceedings from Basirhat Court to any other Court on the ground that the learned counsels at Basirhat Court have chosen not to represent him before the learned Trial Court.
The petitioner was granted bail on 7 th February, 2024 upon furnishing bond of Rs.1,000/- with one registered surety of like amount despite which he was unable to furnish bond or produce any surety due to non cooperation on the part of the learned counsels as well as law clerks in Basirhat Court.
This Court is informed that in compliance with the order passed by this Court, the petitioner has been released last night.
2In view of the situation prevailing qua the petitioner at Basirhat Court, this Court finds it prudent to transfer the case being GR Case No.4854 of 2023 pending before the learned Additional Chief Judicial Magistrate, Basirhat to the learned Chief Judicial Magistrate, Barasat.
Accordingly, the revisional application being CRR 3353 of 2024 is allowed.
GR Case No.4854 of 2023 be transferred from the Court of the learned Additional Chief Judicial Magistrate, Basirhat to the learned Chief Judicial Magistrate, Barasat.
The learned Additional Chief Judicial Magistrate, Basirhat is directed to send the case records to the learned Chief Judicial Magistrate, Barasat within seven days from the date of communication of this order.
The learned Chief Judicial Magistrate, Barasat shall either take up the matter for consideration himself or shall assign it to any Judicial Magistrate of the station for disposal.
Urgent certified website copy of the order, if applied for, be given to the parties on compliance of requisite formalities.
( Suvra Ghosh, J. )