Calcutta High Court (Appellete Side)
Smt. Sandhya Banerjee & Ors vs Madhusudan Das & Anr on 24 January, 2018
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 24.1.2018
p.b.
Ct. No. 35
CRR 179 of 2018 Smt. Sandhya Banerjee & Ors.
Vs. Madhusudan Das & Anr.
Mr. Phiroze Edulji, Mr. S. K. Ghosh.
.....for the petitioner.
Having considered the submissions made on behalf of the petitioner and after going through the materials on record, it transpires that several cases are pending by and between the parties and, in fact, the petitioners have been released on execution of good behavior bond in a case under Section 107 of the Code of Criminal Procedure. On the self- same allegation, the instant complaint case has been started against the petitioner. I find sufficient justification to stay the further proceeding of C.R. No.226 of 2017 pending in the Court of learned Judicial Magistrate, 3rd Court, Chandernagore, Hooghly is stayed for a period of six weeks.
The petitioner is directed to serve copy of the application along with annexures on the opposite party no.2 by speed post with acknowledgement due and on the opposite party State through learned Public Prosecutor within two weeks and to file affidavit of service on the next date of hearing.
2List the matter under the heading "Contested Application" after expiry of four weeks.
(Debi Prosad Dey, J.)