Calcutta High Court (Appellete Side)
Deva Prasad Dutta vs The State Of West Bengal & Anr on 3 May, 2013
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
1
41.
03.05.2013
F.B. CRR No. 1312 of 2013 Deva Prasad Dutta Vs. The State of West Bengal & Anr.
In the matter of : An application under Sections 482, 489 read with Section 401 of the Code of Criminal Procedure, 1973.
Mr. Haradhan Banerjee, Mr. Nurul Haque, Mr. Sarathi Sarma, Mrs. Kakali Basu Mallick, Mr. Syed Omar Touhid ..... For the Petitioner.
Admited.
The petitioner is hereby directed to send a notice enclosing a copy of this application upon the opposite party no. 1, State of West Bengal through the office of the learned Public Prosecutor, High Court, Calcuttta and to the opposite party no. 2 under Speed post/Registered post with A/D and to file an affidavit-of-service on the next date of hearing.
Let the matter be listed under the heading "Contested Application" four weeks on reopening after the Summer Vacation.
2Let all further proceedings of Complaint Case No. C/32885/2009 pending in the court of learned Metropolitan Magistrate, 8th Court, Calcutta including the warrant of arrest issued in connection with said case be stayed till six weeks after the Summer Vacation.
Criminal Section is directed to supply urgent Photostat certified copy of this order to the petitioner, if applied for, upon compliance of all necessary formalities.
( Tarun Kumar Gupta, J. )