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Judgment
Pursuant to the order passed by this Court, the petitioners have deposited a sum of Rs.10,000/- with the Electricity Authorities.
By way of Supplementary Affidavit, learned advocate for the petitioners have enclosed receipt so issued by the West Bengal State Electricity
Distribution Company Limited.
The Supplementary Affidavit so filed be kept with the record.
Mr. Aniket Mitra, learned advocate appearing for the W.B.S.E.D.C.L. does not dispute the factum of the amount being deposited.
Mr. Arijit Ganguly, learned advocate appears on behalf of the State.
The subject-matter of the case relates to Chapra Police Station Case No.184 dated 30.07.1991 (G.R. Case No.1103 of 1991) which was registered
for alleged commission of offences against the present petitioners under Section 39 of the Indian Electricity Act, 1910 and Section 379 of the Indian
Penal Code.
Charge-sheet was filed in connection with the said case and the petitioners prayed for discharge before the learned Judicial Magistrate, 4th Court,
Krishnagar. Against the refusal of the said order the petitioners approached the learned Sessions Court thereby invoking its revisional jurisdiction.
However, learned Additional Sessions Judge, 1st Court, Krishnagar, Nadia, was pleased to affirm the order passed by the learned Judicial Magistrate
in Criminal Motion No.33 of 2001 vide order dated January 16, 2003.
Having regard to the fact that the subject-matter of the case relates to loss of revenue by the W.B.S.E.D.C.L. and the same has been deposited by
the petitioners and also taking into consideration that the incident is of the year 1991, I am of the view that further continuance of the proceedings
after 30 years is unwarranted.
Accordingly, all further proceedings arising out of Chapra Police Station Case No.184 dated 30.07.1991 (G.R. Case No.1103 of 1991) is hereby
quashed.
The petitioners shall be discharged from the bail bonds, if they are on bail and they may not be asked to attend court if they are not wanted in any
other case.
With the aforesaid observations, C.R.R.756 of 2003 is allowed.
Pending applications, if any, are disposed of.
The department is directed to communicate this order to the learned court below within a period of seven days from date.
All parties shall act in terms of copy of this order downloaded from the official website of this Court.