Calcutta High Court (Appellete Side)
Gautam Dey vs Uttam Kumar Chatterjee on 19 December, 2019
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 17 19.12.2019 g.b. Court No.34 CRR 3735 of 2019 Gautam Dey Vs. Uttam Kumar Chatterjee Mr. Navanil De Miss Farnaz Nasim .......For the Petitioner The present revisional application has been preferred for quashing the complaint case no. being A. C. No. 5233 of 2019 dated 23.10.2019 under Sections 447/448/341/323/384/509/504/506(2)/120B of the Indian Penal Code pending before the learned Judicial Magistrate, 7th Court, Alipore.
The learned advocate for the petitioner draws the attention of this court to the petition of complaint. The complaint reflects that the petitioner had taken financial facilities from several non-banking financial companies and thereafter expressed his grievance in the mode and manner the charges are imposed upon the persons taking loan. Additionally the complainant has alleged in respect of the incident of 19.10.19. I do not find that any information was given to the Police Station where the complainant resides.
Having taken into account the nature of the complaint, I 2 hold that the revisional application requires to be heard out on merits.
Accordingly, the petitioner is directed to effect service upon the opposite party by speed post with acknowledgement due within a week and file affidavit of service on the next date fixed for hearing.
Awaiting hearing of the revisional application all further proceedings being A. C. NO. 5233 of 2019 pending before the learned Judicial Magistrate, 7th Court, Alipore be stayed for a period of twelve weeks after the winter vacation.
Let the matter appear under the heading "Contested Application" eight weeks after the winter vacation.
(Tirthankar Ghosh, J.)