Calcutta High Court (Appellete Side)
Rabindra Nath Rudra vs Unknown on 14 June, 2012
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
1 629 14.06.2012
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s.d. CRR 2083 of 2012 In the matter of : Rabindra Nath Rudra .........petitioner. In Re : An application under S.483of the Code of Criminal Procedure.
Mr. Kallol Mondal ...for the petitioner.
Counsel for the petitioner submit that in a case registered against the petitioner the investigating agency found that the petitioner is innocent and submitted cancellation report. It is further submitted that the cancellation report was accepted and the protest petition filed by the de facto complainant was dismissed. Counsel for the petitioner has further stated that the order dismissing the protest petition has been assailed by the de facto complainant in a criminal revision being Criminal Motion No. 67 of 2010 before Addl. District & Sessions Judge at Diamond Harbour.
Counsel for the petitioner has referred to the order dated 7th June, 2010 to contend that the order dated 13th May, 2010 2 passed by the Ld. Additional Chief Judicial Magistrate, Diamond Harbour rejecting the protest petition has been stayed.
It is further submitted that the criminal motion being CRR 67 of 2010 is not being decided even though a period of two years has elapsed.
After hearing the submission of the learned counsel for the petitioner, the Ld. Additional Sessions Judge, at Diamond Harbour is directed to decide the matter within a period of three months from the date of the receipt of the certified copy of this order.
Criminal Section is directed to supply urgent certified copy of this order, if applied for, to the parties after compliance of necessary formalities.
(Kanwaljit Singh Ahluwalia, J. ) 3