Calcutta High Court (Appellete Side)
Sri Arun Kumar Dev & Anr vs Unknown on 19 November, 2025
19.11.2025
Item No.8
Ct. No. 34
nb
CRR 1242 of 2025
With
IA No. CRAN 1 of 2025
In the matter of: Sri Arun Kumar Dev & Anr
Mr
...... petitioners.
Mr. Rabi Sankar Chattopadhyay,
Ms. Ayanana Acharya,
Ms. Suparna Jana,
.... For the petitioners.
1.An application has been filed before this Court by the present petitioners for modification of the order dated September 3, 2025 whereby the order of stay granted subject to deposit of 20% of the fine amount of Rs.24,0000/- by the petitioners in compliance with the provisions of Section 148 of the N.I. Act before the Registrar General of this Ho'ble Court within seven days. After that, the petitioner failed to comply such direction as the petitioner no.1 retired person is having suffering shortage of money. The learned advocate prays for extension of such period as last chance.
2. This matter arose out of an order of conviction passed by the learned Additional Chief Judicial Magistrate, subsequently affirmed by the learned appellate Court.
3. No one turns up before this Court to represent the opposite party no.2.
4. In view of the fact that as of now, the amount has not been paid by the petitioner and thereby failed to coply with the direction.
2
5. Considering the prayer in order to expedite the matter, the revisional application itself it can be disposed of would serve the purpose. It is clear as of now no order of stay was in force in view of the non-compliance with the direction but no adverse action has been taken up.
6. Accordingly, the matter be listed for hearing on December 18, 2025 at 12.00 noon.
7. The petitioner is further directed to inform the petitioner no.2. It is made clear that till such time, there will be an order of stay of the sentence as passed by the learned Trial Court affirmed by the learned Appellate Court.
8. All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
(CHAITALI CHATTERJEE (DAS), J.)