- (1.) In course of the management of a criminal trial sometimes certain situations bubble up which taken care of at the right time saves valuable time of the Court-both the Trial Court and the Higher Court as also ensures a proper trial. If the same is overlooked and left uncared for, it not only wastes valuable time of the Court and paves the way for upward journey to the Higher Court but also operates to the detriment of the trial as a whole.
(2.) It is during the course of management of the trial of Special Case No. 5 of 1995 before the learned 3rd Special Court, Calcutta a situation has so arisen which if attended at the appropriate stage would have prevented in filing the present Application before this Court and also being conducive to a more healthier trial.
(3.) Whilst the Court should be absolutely slow in entertaining Revisional Application in respect of Trial of such nature (Under the PC. Act) yet at the same time if the position is allowed to remain static it would, this Court is of the considered view, would cause immense harm to the Trial as a whole.;