Calcutta High Court (Appellete Side)
Sanjay Kumar Sharma vs Krishnendu Narayan Choudhury on 3 October, 2023
03.10.2023 Sl. No.:3 Court No.30 BM CRR 1791 of 2023 Sanjay Kumar Sharma vs. Krishnendu Narayan Choudhury Mr. Ranojoy Chatterjee Mr. Tamal Singha Roy ... for the petitioner The present revision has been preferred praying for quashing of impugned criminal proceeding being 269C of 2023 under Section 200 of the Code of Criminal Procedure, 1973 with respect to the alleged commission of the offences under Sections 182/211/499/500/503/504 of the Indian Penal Code, 1860 presently pending before the learned Judicial Magistrate, 1 st Court, Malda, West Bengal as well as the petition under Section 200 of the Code of Criminal Procedure, 1973.
It appears that the opposite party has preferred this case against the petitioner acting as Chairman of English Bazar Municipality under District-Malda. The opposite party is also an Ex- Minister who was in-charge of the Department of Tourism, Government of West Bengal.
Considering the nature of the case registered against the petitioner and the materials on record, the revision has to be heard.
The petitioner is directed to effect service upon the opposite party and file affidavit of service on the next date of hearing.
Pending hearing of the revisional application, let there be a stay of proceeding till 30th November, 2023. The matter to appear in the monthly list of November, 2023(After Vacation).
All parties to act on the basis of server copy of this order downloaded from the official website of this Court.
( Shampa Dutt (Paul), J. )