Calcutta High Court (Appellete Side)
An Application Under Section 407 Read ... vs The State Of West Bengal & Anr on 17 April, 2014
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
88 17.4.2014
AB Court No.34
C. R. R. 4075 of 2013
In the matter of : An Application under Section 407 read with Section 482 of the Code of Criminal Procedure filed on 11.12.2013 Somnath Ghosh Vs The State of West Bengal & Anr.
Mr. Arijit Pyne ...for the Petitioner. Mr. Pawan Kr. Gupta ...for the State / Opp. Party. Learned Counsel for the petitioner - accused is permitted to make the defacto-complainant of the sessions case a party in this matter by inserting his name in the cause title of the application.
It is the case of the petitioner that though the petitioner - accused, the defacto-complainant and all the witnesses of said case are residents of Katwa, District - Burdwan, but the case is pending in the court of Additional Chief Judicial Magistrate, Kakdwip. Accordingly, the petitioner has prayed for transfer of said case from the court of learned Additional Chief Judicial Magistrate, Kakdwip to any court at Katwa.
The petitioner is directed to issue notice to Opposite Party / State through Mr. P. K. Gupta and to the defacto-complainant by Speed Post / Registered Post with A/D intimating that the matter will appear in the Monthly Combined List of May, 2014 in the appropriate bench.
The petitioner must file affidavit of service on the next date.
(Tarun Kumar Gupta, J.)