Calcutta High Court (Appellete Side)
An Application Under Section 482 The ... vs Unknown on 7 September, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 07.09.2016Item No. 87
sdas C.R.R. No. 2933 of 2016 In the matter of : An application under Section 482 the Code of Criminal Procedure.
In Re : Gitesh Tikmani & Anr. .....petitioners Mr. Ayan Bhattacharyya ....... for the petitioners Learned Counsel appearing for the petitioners submits that there was a commercial transaction by and between the parties and they have claim and counter-claim against each other. The allegations in the impugned FIR do not disclose the ingredients of the alleged offences.
Let this matter appear under the heading "Contested Application"
three week after ensuing Puja Vacation.
Let copy of this revisional application be served upon the opposite party no.1/State through Public Prosecutor, High Court, Calcutta and opposite party no. 2 through registered speed post with acknowledgement due and affidavit-of-service be filed on the next date of hearing.
There shall be stay of proceeding of G.R. Case No. 261 of 2016 arising out of Kanksa Police Station Case No. 67 of 2016 dated 12.02.2016 under Sections 406/120B of the Indian Penal Code for a 2 period of four weeks after ensuing Puja Vacation or until further orders, whichever is earlier.
Liberty is given to the parties to pray for extension and/or vacation and/or modification of this order upon notice to the other side.
(Joymalya Bagchi, J.)