Calcutta High Court (Appellete Side)
6587/2010 on 17 May, 2010
C.R.M. 6587 OF 2010 17.5.10 In Re : Sufela Bibi -
Petitioner Mr. Robiul Islam - For the Petitioner Mr. Samir Chatterjee - For the State Re : Application u/s. 438 of the Code of Criminal Procedure filed on 3.5.2010 in connection with Domkal P.S. Case No. 50/10 dated 29.1.10 under sections 498A/302 of the Indian Penal Code.
In view of the note in the Post Mortem Report, awaiting results of the examination of viscera, the matter is kept pending till 7th of June, 2010. Let the Case Diary be returned.
Since this matter is adjourned for receipt of viscera report, it is expected that no step would be taken by the Investigating Agency in the meantime.
Let plain copy of this order duly countersigned by Assistant Registrar (Court) be handed over to the learned Counsel for the parties for doing the needful.
(Amit Talukdar, J.) (Raghunath Ray, J.) 2