Calcutta High Court (Appellete Side)
CRM-363-2017 on 16 January, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 27 16.01.2017
SK Court No.26 CRM 363 of 2017 In Re : Rafikul Islam ... Petitioner. Mr. Abdur Rakib ... For the Petitioner.
Mrs. Rita Dutta ... For the State.
We direct the learned Registrar General of this court, to at once obtain an information from the court of the learned Additional Chief Judicial Magistrate, Chanchal, Malda, why even after submission of the charge-sheet on September 2, 2015, in connection with Harishchandrapur Police Station Case No. 425 of 2015, dated 17.05.2015, where one of the offences involved punishable under Section 326A IPC and the victim is the wife and the petitioner, her husband and the acid was poured in her eyes and she lost her complete vision, but till date the case has not been committed.
We express our deep concern in a case of this nature why the trial has not been commenced.
The learned Registrar General of this court obtained this information through the learned District Judge, Malda and submit such report positively before us on tomorrow at 10-30 A.M. 2 (Ashim Kumar Roy, J.) (Debi Prosad Dey, J.)