- (1.) The present case arises out of an application under Section 401 read with Section 482 of the Criminal Procedure Code.
(2.) This is directed against Order dated 9th July, 2003 passed by the learned Additional Sessions Judge, Fast Track Court No. 2, Purulia, in Sessions Case No. 43 of 2001. The said case arose out of Crime No. RC-04/S/98-CAL dated 20th August, 1998.
(3.) Grievances of the petitioner may briefly be stated as follows :- The petitioner is an accused in the Sessions Case as referred to earlier, for his alleged involvement in commission of offences punishable under Section 120B of the Indian Penal Code read with Sections 348/330/ 306/465/471/120B of the Indian Penal Code. The said case was registered by the respondent being C.B.I., A.C.B., Calcutta, in pursuant to an order dated 6.7.1998 passed by the Hon'ble High Court in W.P. No. 3715 of the 1998. In compliance with the said order, the C.B.I, took up investigation of the Barabazar Police Station Case No. 5/98 dated 27.2.1998.;