JOYMALYA BAGCHI,J. - (1.) All the appeals are taken up together and disposed of by a common judgment and order as they involve the same question of law.
(2.) In all these appeals the trial judge prior to conclusion of trial by judgment and orders dated 14.12.2012 (in R.C. Case No. 27 of 2008), 21.12.2012 (in R.C. Case No. 46 of 1997, 22.03.2013 (in R.C. Case No. 22(A) of 2006, 06.12.2013 (in R.C. Case No. 30 of 2003) and 31.01.2013 (in R.C. Case No. 40 of 2005) acquitted the opposite parties of the charges levelled against them on the premise that the Central Bureau of Investigation had not registered first information report at any police station duly notified by the State of West Bengal under Section 2(s) of the Code of Criminal Procedure.
(3.) Although the aforesaid issue had been answered by me in Binod Kumar Kabra ­Vs.- State of West Bengal and Ors., (2015)2 C Cr.LR (Cal) 693, learned counsels for the appellants submitted that various aspects of the matter had not been considered in the said report and such issues require to be heard out at length. Accordingly, I adjourned the matter for further hearing till today.;