Subhasis Dasgupta, J. - (1.) Being dissatisfied with the continuation of a proceeding in connection with Sessions Case No. 28 of 2011 now pending in the Court of learned Additional Sessions Judge, Fast Track Court, Rampurhat, Birbhum, revisionists have preferred this revisional application under Section Section 482 of the Code of Criminal Procedure challenging the order dated 20.06.2018 passed by the learned Additional Sessions Judge, Fast Track Court, Rampurhat, Birbhum in the self-same case fixing date for examination of accused persons under Section 313 Cr. P.C.
(2.) Learned advocate for the revisionists submitted that continuation of Sessions Case No. 28 of 2011 being violative of the directions of Hon'ble Court passed by Coordinate Bench on 15.03.12 in CRR Case No. 1253 of 2011, caused serious prejudice to them for not having conducted trial of instant case simultaneously with that of case being GR Case No. 312 of 2010 arising out of Murari Police Station Case No.85 of 2010 under Sections 147/148/149/324/326/307 of the Indian Penal Code and under Sections 25/27 of the Arms Act read with Section 9(B)(ii) of Explosive Act. Learned advocate for the State, Mr. Panda submitted that when the trial Court already fixed date for examination of accused persons under Sections 313 Cr. P.C, it would be not proper to in force with the impugned order and in that view of the matter the pending Sessions Case might be permitted to be disposed of expeditiously as possible.
(3.) Admittedly by an order passed by the Coordinate Bench in connection with CRR Case No. 1253 of 2011, learned Additional District Judge, 1st Court Fast Track Court, Rampurhat, Birbhum was directed to commence trial of both the cases simultaneously. Two cases were admittedly born at Murarai Police Station being Murarai Police Station Case No. 84 of 2010 under Sections 147/148/149/341/323/324/326/302 of the Indian Penal Code, under Sections 25/27 of the Arms Act read with Section 9(B)(ii) of the Explosive Act giving rise to GR Case No. 311 of 2010, and another Murari Police Station Case No.85 of 2010 under Sections 147/148/149/324/326/307 of the Indian Penal Code, under Sections 25/27 of the Arms Act read with Section 9(B)(ii) of Explosive Act, giving rise GR. Case No. 312 of 2010.;