VANU PRATAP SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) I have perused the report submitted by the learned Additional Chief Judicial Magistrate, Bishnupur. It is ascertained from the report that the Investigating Officer submitted charge-sheet on 22/7/2022 and the case cannot be committed to the Court of Sessions as warrant of arrest is pending against two of the charge-sheeted accused persons.

(2.) It is pointed out by the learned Advocate for the petitioner that the instant revision was filed on 1/7/2022 praying for quashing of G.R. Case No.256 of 2016 mainly on the ground that the Investigating Agency has failed to file charge-sheet even after expiry of the stipulated period of time of investigation and the learned Magistrate went on extending the period of time for conclusion of investigation mechanically without giving audience to the petitioner/accused.

(3.) It is also frankly submitted by the learned Advocate for the petitioner that since charge-sheet has been filed in connection with G.R. Case No.256 of 2016 arising out of Indas Police Station Case No.44 of 2016 and he has already received the certified copies of the documents which he intended to have on behalf of the petitioner, he has no grievance.