Calcutta High Court (Appellete Side)
448/326A/307 Of The Indian Penal Code vs In Re: Sankar Das on 21 July, 2023
21.07.2023 Sl. No.7 akd [Adjourned] C. R. M. (DB) 2790 of 2023 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 07.07.2023 in connection with Taherpur Police Station Case No.292 of 2021 dated 20.10.2021 under Sections 448/326A/307 of the Indian Penal Code.
And In Re: Sankar Das ... ... Petitioner Mr. Ramasish Mukherjee ... ... for the petitioner Mr. Prasun Kr. Datta .. ld. Addl. Public Prosecutor Mr. Santanu Deb Roy ... ... for the State Report is placed on record.
We have perused the report. From the report it appears witnesses have not been examined since rejection of bail by this court.
We are surprised to note that the victim who had suffered acid burn injuries has not been examined as yet. Next date fixed for recording evidence is on 19.08.2023.
Trial court is directed to examine the victim on the date fixed and if it is unable to do so, positively within a fortnight thereof.
Prosecutor and Investigating Agency shall take necessary steps for recording deposition of the victim on the next date fixed.
Let the matter appear under the same heading on 12.09.2023. (Gaurang Kanth, J.) (Joymalya Bagchi, J.)