Calcutta High Court (Appellete Side)
Hari Prasad Pal vs Asit Kumar Mondal & Anr on 7 November, 2019
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 07.11.2019 Item No.93 Court No.34 Sws.M C.R.A. 756 of 2015 Hari Prasad Pal Vs. Asit Kumar Mondal & Anr.
Mr. Debasish Roy Mr. Navanil De Ms. Mayukshi Mitra ...for the appellant In spite of repeated efforts by this Court the accused Asit Kumar Mondal having his respective address at Bolpur, Suripara, Ward No. 10 of Bolpur Municipality, Police Station- Bolpur, District-Birbhum and also of 22 Block, Room No. 1095, Lodhi Colony, New Delhi - 110003 is evading appearance before this Court.
In view of the aforesaid, SDPO, Bolpur is directed to take the accused into custody and produce him before the learned Additional Chief Judicial Magistrate, Bolpur. The SDPO, Bolpur is further directed to attach the properties of the accused within the jurisdiction of Birbhum. Such efforts of the SDPO, Bolpur must be completed within a period of 1 week from date. The SDPO, Bolpur is directed to produce a copy of the report regarding the steps taken by him through Mr. Arijit Ganguly, learned Advocate who ordinarily appears for the State on 20.11.2019.
Department is directed to communicate this order to the SDPO, Bolpur immediately. Let the matter appear under the heading 'Specially Fixed' on 20.11.2019.
(Tirthankar Ghosh, J.) 1