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Judgment
3 paragraphs · 127 wordsBela M. Trivedi, J
Both the petitions arise out of the order dated 17.02.2023 passed by the High Court at Kolkata in CRR 4062 of 2022 whereby the High Court has directed the concerned Judicial Magistrate at Alipore to specifically fix the date for consideration of the charge within one month from the date of communication of order and further to conclude the trial within ten months taking recourse to the provision contained in Section 309 of Cr.P.C.
In view of the judgment passed by this Court in Criminal Appeal No. 1592 of 2023 (@ SLP (CRL.) NO. 6688 OF 2017) & Criminal Appeal No. 1593 of 2023 (@SLP (CRL.) NO. 6689 OF 2017), the present petitions do not survive and stand disposed of accordingly.