Calcutta High Court (Appellete Side)
Ramkrishna Mudi @ Modi Vs vs Unknown on 16 July, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 16.07.
2018 C.R.R.575 of 2018 In the matter of: Ramkrishna Mudi @ Modi Vs. State of West Bengal & Anr.
Mr. Prosenjit Mukherjee, Mr. Subodh Banerjeee.
.........For the petitioner The instant revisional application has been filed by the petitioner and is directed against the order dated 17th November, 2017 passed by the Judicial Magistrate, 3rd Court, Berhampore, Murshidabad in M.R. Case No.107 of 2013.
The petitioner is directed to serve copy of the revisional application along with copy annexed thereto upon opposite party No.1/State to the office of the learned public prosecutor, High Court, Calcutta and upon opposite party no.2 by registered post with A/D and file affidavit of service on the next date.
Let the matter appear in the list six weeks hence.
(Md. Mumtaz Khan, J.)