Calcutta High Court (Appellete Side)
Manager Of M/S Ruchi Soya Industries Ltd vs Sk. Firdosur Rahyaman & Anr on 11 April, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
11.04.2022 IN THE HIGH COURT AT CALCUTTA Item No.44 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 221 of 2013 Manager of M/s Ruchi Soya Industries Ltd.
versus Sk. Firdosur Rahyaman & Anr.
In Re: An Application under Section 482 of the Code of Criminal Procedure, 1973.
Mr. Arijit Ganguly,
Ms. Sujata Das ... For the State.
The subject matter of this revisional application relates to Case No. 1089 of 2008 pending before learned Judicial Magistrate, 4th Court, Howrah under Section 34(1) of the West Bengal Agricultural Produce Marketing (Regulation) Act, 1972.
The present case was initiated at the instance of the Special Officer, SRMC & Howrah Zilla Regulated Market Committee. The present revisional application appeared on 29.01.2013 when a direction was issued by a co-ordinate Bench of this Court for service of notice upon the opposite parties. No subsequent order is reflected, neither the revisional application appeared in the list nor there was any persuasion by the petitioner. The petitioner approached this Court at a stage when process was issued and some of the accused persons appeared before the court while execution of return of warrant of arrest in respect of some of the accused persons were pending.
Having regard to the stage at which the petitioner approached this Court and no information being furnished 2 regarding the present stage of the proceedings, after more than nine years, I do not think that it would be fit and proper for this Court to interfere at this belated stage.
As none appears on behalf of the Authorities associated with the West Bengal Agricultural Produce Marketing (Regulation) Act, Mr. Arijit Ganguly, learned advocate, who ordinarily appears for the State, is directed to appear in this matter and represent the State/Authorities. His appointment may be regularized by the concerned authorities.
The contentions taken up in this revisional application are issues relating to facts which are to be dealt in course of the trial.
Accordingly, the revisional application being CRR 221 of 2013 is dismissed.
Interim order, if any, is hereby vacated. All pending connected applications, if any, are consequently disposed of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)