Calcutta High Court (Appellete Side)
Lakshmi Kanta Ghosh & Anr vs The State Of West Bengal & Anr on 20 August, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 20.08.2015
Sl. No.23 ad C.R.R 2426 of 2015 Lakshmi Kanta Ghosh & Anr.
Vs. The State of West Bengal & Anr.
Mr. Sumanta Chakrabart, Mr. Sourabh Sundar Shee ......... For the petitioners It is submitted on behalf of the petitioners that the petitioners are the teacher and a member of the managing committee respectively of the concerned school and the dispute arose over the insistence of opposite party no.2 to participate in a dance programme in the school. It is further submitted that the impugned prosecution is a malicious one and instituted to harass and humiliate the petitioners over the management of the school.
Let this matter appear as 'Contested Application' two weeks hence.
Copy of the petition be served upon O.P No.1/State through learned Public Prosecutor, High Court, Calcutta and upon O.P No.2 through registered speed post with Acknowledgement Due and file affidavit of service on the next date of hearing.
There shall be an order of stay of the proceeding in C.R Case No.145/2014 under Section 323/504/506/34 of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate, 1 2 Kalna, Burdwan, for a period of six weeks or until further order whichever is earlier with liberty to pray for modification, extension and variation upon notice to the other side.
Urgent photostat certified copy of this order be supplied to the applicants after observing all formalities.
(Joymalya Bagchi, J.) 2