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Judgment
10 paragraphs · 354 wordsTirthankar Ghosh, J
This Court by an order dated 15th January, 2020 directed the respondent no. 1 to appear in person before this court.
Mr. Bhattacharya, learned advocate appearing for the respondent no. 1 identifies the respondent no. 1 in court and draws the attention of this Court to the affidavit as also the lease deed in respect of the address where the respondent no. 1 is presently residing in Delhi.
Certain other documents are also submitted before this Court in support of the said address. According to Mr. Bhattacharya, as respondent no.1 was acquitted from the charges, therefore, there was no necessity to furnish the changed address to any authority.
Mr. Roy, learned advocate appearing for the appellant submits that in spite of the best effort, neither the police authorities of West Bengal, nor the police authorities in Delhi could trace or track the respondent no. 1.
In view of the fact that the respondent no. 1 has appeared before this Court, I direct the respondent no. 1 to appear before the Sub-Divisional Police Officer, Bolpur on 5th February, 2020 at 10 a.m, when the S.D.P.O, Bolpur would produce the respondent no. 1 before the court of the learned Additional Chief Judicial Magistrate, Bolpur. The learned Additional Chief Judicial Magistrate, Bolpur would release the petitioner/respondent no. 1 on bail and on such terms and conditions as the learned A. C. J. M., Bolpur deems fit and proper, but subject to the condition that the respondent no. 1 would meet the Sub-Divisional Police Officer, Bolpur once in a fortnight until further orders.
During the pendency of the appeal, the properties which have been attached pursuant to the order of this court would continue with the custody of the S. D. P.O., Bolpur.
Let the matter appear in the list under the heading "Hearing of Appeal" on 12th February, 2020 at 3 p.m.
Accordingly, the connected CRAN application being CRAN 93 of 2020 is disposed of.
Urgent Photostat certified copy of this order, if applied for, be made available to the respondent no. 1 by 3 p.m. on 04-02-2020 upon compliance of all requisite formalities.