BASUDEV ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) 21.7.1992 in this matter, Mr. Dutta appears for the petitioners. Mr. Chatterjee on behalf of the State is present.

(2.) Mr. Chatterjee prays for time on the ground that the Investigating Officer has not come. Mr. Chaiterjee requests that the matter be fixed for hearing on Tuesday next i.e., 28.7.1992. The prayer is allowed. Let this matter be fixed for hearing on Tuesday next, i.e. 28.7.1992.

(3.) Mt Dutta, on behalf of the petitioners, makes certain grievance. He submits that on the basis of the recent amendment of section 438 of the Code of Criminal Procedure, his clients were sought to be arrested by the Police. Somehow, the petitioners managed to escape and hide themselves. This is a serious grievance. It is not known whether the amendment has been given effect to by Gazette Notification. Mr. Chatterjee and the learned Public Prosecutor are to enlighten this Court by tomorrow whether any Gazette Notification has been published, giving effect to the amendment of section438 of the Code of Criminal Procedure.