Calcutta High Court (Appellete Side)
Kanishk Sinha & Anr vs State Of West Bengal And Anr on 2 November, 2017
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 15 suman 02.11.17 Ct.22 CRR 3486 of 2017 Kanishk Sinha & Anr.
Versus State of West Bengal and Anr. Mr. Kanishk Sinha ...for the petitioner No.1 (in-person) This is an application under Section 482 of the Code of Criminal Procedure praying for quashing of the proceedings arising out of Shakespeare Sarani Police Station Case No.273 dated 01.09.2017 under Sections 406/420/467/468/471/120B of the Indian Penal Code pending before the learned Chief Metropolitan Magistrate at Calcutta The petitioner is directed to serve notice and copy of the application on the opposite party No.2 by speed post with acknowledgement due and on the opposite party / State through learned Public Prosecutor within a period of four 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.
( Md. Mumtaz Khan, J. )