- (1.) Affidavit of service filed in Court today be kept with the record.
(2.) Mr . Mitra, learned Counsel appearing for the opposite parties is present and the application under Section 5 of the Limitation Act is taken up for hearing. This hearing is pertaining to RPF/Post/Panskura Case No. 5/ 2010 dated 23.6.2010 under Section 3(a) of R. P. (U.P.) Act, 1966. In that case, the accused Sk. Sirajul Islam and Biswajit Maity who are made opposite parties in this application, were made accused and ultimately found not guilty to the charge and acquitted on 29.9.2011. by the Chief Judicial Magistrate, Paschim Midnapur.
(3.) A special leave to appeal being C.R.M. 12396 of 2012 was filed by the prosecution 27.7.2012. No doubt, it was a delayed application and as such, the prosecution has taken out this application under Section;