Calcutta High Court dismisses revision considering time lapse and availability of legal recourse under Section 144(5) CrPC
Section 144(5) of the CrPC empowers any Magistrate can rescind or alter an order made under this section.
Lapse of time
Tri HC | Initiating disciplinary proceedings after long lapse of time puts question mark to fairness of authority concerned
Tripura High Court: Arindam Lodh, J., while highly depreciating the conduct of the State Public Works Department, directed it to conclude the disciplinary