PRATAP PRAMANICK Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Mr. Rahul Rathi, Learned Counsel for the Petitioner/ Revisionist submits that the Petitioner/Revisionist is in Judicial Custody w.e.f. 20/7/2021. That, on having carefully perused the Judgment of the Learned Chief Judicial Magistrate, East Sikkim at Gangtok, dtd. 23/12/2019, in G.R. Case No.47 of 2018, and of the Learned Sessions Judge, East Sikkim at Gangtok, dtd. 30/6/2021, in Criminal Appeal No.03 of 2020, it is evident that the Learned Courts below, have not examined the applicability of Sec. 360 of the Code of Criminal Procedure, 1973 (Cr.P.C.) or Sec. 4 of the Probation of Offenders Act, 1958, to the Petitioner/Revisionist. That, this case be remanded back to the Court of the Learned Chief Judicial Magistrate, for the limited purpose of examining these issues. Reliance was placed by Learned Counsel on the decision of this Court in Crl. Rev. P. No.03 of 2018 (Sashi Shekhar Thakur v. State of Sikkim) : SLR (2020) Sikkim 969.

(2.) Learned Public Prosecutor submits that this is a fair submission as the above provisions were never considered by the Learned Courts below.

(3.) Having considered the rival submissions of both parties, the matter is being remitted back to the Court of the Learned Chief Judicial Magistrate, East Sikkim at Gangtok, for the limited purpose of deciding whether the provisions of Sec. 360 of the Cr.P.C., 1973 and Sec. 4 of the Probation of Offenders Act, 1958 can be extended to the Petitioner/Revisionist.