Calcutta High Court (Appellete Side)
Paran Chandra Palai & Anr vs State Of West Bengal & Anr on 24 November, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
24.11.2022 IN THE HIGH COURT AT CALCUTTA Item No.33 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 920 of 2021 Paran Chandra Palai & Anr.
versus State of West Bengal & Anr.
In Re: An Application under Sections 407 and 482 of the Code of Criminal Procedure, 1973.
Mr. Kallol Mondal, Mr. Krishan Ray, Mr. Souvik Das ... For the Petitioners.
Mrs. Sujata Das ... For the State.
Mr. Jayanta Narayan Chatterjee,
Mr. Anup Dasgupta ... For the Opposite Party No.2.
Records of this case reflect that earlier Tamluk Police Station Case No. 58 of 2021 dated 22.01.2021 under Sections 341/323/325/379/506/34/427 of the Indian Penal Code was transferred from a court within the jurisdiction of learned Chief Judicial Magistrate, Tamluk, Purba Medinipur to the court of learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur. Without going into any reasoning as to who is responsible and whether there is any apprehension on the part of the complainant in the present case and for ends of justice and for proper progress of the complaint case, I am of the opinion that without keeping the present application pending and without hunting for any reasons as to who is responsible and whether the present petitioner has been deterred from participating in the proceedings for larger interest, I transfer the case being CR No. 34 of 2021 from the court of the learned Chief Judicial Magistrate, Tamluk, Purba 2 Medinipur to the court of the learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur as a similar case involving the parties is pending in the same court, the learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur would either try himself or any court who is in seisin of the other case being Tamluk Police Station Case No. 58 of 2021 dated 22.01.2021.
The learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur is directed that after receipt of the records, on each and every month, the learned trial court would fix a date so that the trial of the case can be taken to its logical conclusion within a reasonable period of time. Any complaint made by any parties regarding any obstruction being created in the participation of the proceedings in the court be dealt with by the learned Additional Chief Judicial Magistrate, Ghatal sternly.
With the aforesaid observations, the revisional application being CRR 920 of 2021 is disposed of.
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.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)