Calcutta High Court (Appellete Side)
Rina Sarkar vs Kajal Sarkar on 25 July, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 18 25.07.2018
C.R.R. 692 of 2018 SB Ct. No. 42 Rina Sarkar Vs. Kajal Sarkar Mr. Indranil Chandra .... For the Petitioner The instant revisional application has been filed by the petitioner / wife under Sections 401 and 482 of the Code of Criminal Procedure assailing the order dated 09.01.2018 passed by the learned Chief Judicial Magistrate, Suri Birbhum in Misc. Execution Case No. 100 of 2015 arising out of Misc. Case No. 35/97 under section 125 of the Code of Criminal Procedure.
Petitioner to serve a copy of this instant revisional application along with annexures upon Opposite Party through registered post with A/D and file Affidavit-of-Service on the next date of hearing.
Let the matter appear four weeks hence.
(Md. Mumtaz Khan, J.)