Calcutta High Court (Appellete Side)
Mangat Singh Gaba @ Magat Gaba vs State Of W. B. & Anr on 16 May, 2014
Author: R. K. Bag
Bench: R. K. Bag
22 16.05.2014 GB Court No.33 CRR 1106 of 2014 Mangat Singh Gaba @ Magat Gaba ......Petitioner Vs. State of W. B. & Anr.
Mr. Ayan Bhattacharyya Mr. Arijit Ghosh .......For the petitioner The petitioner is directed to serve a copy of the application along with all its annexures on the O. P. No.2 by registered post with acknowledgement due and on the opposite party no.1/State through the learned Public Prosecutor within a period of four weeks and to file an affidavit of service on the next date of hearing.
There will be stay of further proceeding of Case no. C/3990 of 2014 pending before the court of learned Chief Metropolitan Magistrate, Calcutta for a period of eight weeks or until further order whichever is earlier.
The matter will appear under the heading "Contested Application" after expiry of six weeks.
( R. K. Bag, J. )