Calcutta High Court (Appellete Side)
Mrinal Kanti Sil vs Smt. Kabiraj on 6 February, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 14 06.2.2018
gd CRR 3048 of 2016 arising out of CRMSPL 3 of 2016 Mrinal Kanti Sil Vs. Smt. Kabiraj with CRR 3049 of 2016 arising out of CRMSPL 29 of 2015 Babulal Murmu Vs. Singharai Murmu & Ors.
with CRMSPL 101 of 2016 with CRAN 3895 of 2016 M/s. M.K. Products Vs. M/s. Blue Ocean Exports Pvt. Ltd. & Ors.
with CRR 3433 of 2016 Azimuddin Mia @ Azimuddin Vs. Asraf Hossain with CRR 3108 of 2016 Sankar Sarkar Vs. Smt. Subharaj Mr. Tapas Kumar Ghosh Mr. Tanmay Choudhury ..for the Petitioner in CRMSPL 3 of 2016. Mr. Sovan Lal Hazra 2 Mr. Malay Bhattacharyya Mr. Subhrajyoti Ghosh ..for the Opposite Parties No.1 to 8 in CRR 3049 of 2016. Mr. Tulshi Das Ray Mr. Tapan Ray ..for the O.P. No.1 in CRR 3433 of 2016. Some of the parties in only three of the five matters that have been collectively assigned are represented.
Advocates for the appearing parties are requested to inform Advocates for the parties in the two other matters that all the matters will appear a fortnight hence.
These matters arise out of an order of reference dated March 14, 2017. The questions that have been referred are as follows:
(a) Whether a victim in a complaint case can avail of the right to appeal under proviso to Section 372 of the Criminal Procedure Code?
(b) If so, what is the form and manner of availing of such 3 remedy?
(Sanjib Banerjee, J.) (Sabyasachi Bhattacharyya, J.) 4