KARTICK DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners who are accused person in Indas Police Station Case No. 1 dtd. 8/12/1987 have preferred this application under sec. 482 of the Code of Criminal Procedure praying for quashing of the charge sheet submitted against them under sec. 143/306/397/34 of the Indian Penal Code, giving rise to G.R Case No. 375 of 1987 of the Court of Sub-Divisional Judicial Magistrate, Bishnupur, District- Bankura.

(2.) After service of notice upon the Opposite Party No. 1, the State is represented by the state advocate. No one appeared for respondent no. 2.

(3.) It is a distressing scenario to find that after submission of charge sheet on 30/10/1988, the case could not reach its legal and logical conclusion. It appears form the record that the revisional application filed on 20/2/1989 was dismissed for default on 21/3/2002 and restored on 5/7/2002. It was again dismissed 27/9/2021 for default and subsequently restored on 21/11/2021. The case has come to a grinding halt, without any progress for the last 33 years as further proceedings of the case was stayed.