913/2011 on 19 April, 2011

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Calcutta High Court (Appellete Side)

913/2011 on 19 April, 2011

Bench: Kalidas Mukherjee

                                                              1




                    CRR 913 of 2011


 In re: Tapas das                   - Petitioner

Mr. S. Pachhal
Mr. Ramashis Mukherjee            - For the petitioner

                 This is an application under section 401 read with section 482 Cr.P.C. assailing the order dated

10.3.11

passed by the learned S.D.E.M., Uluberia, Howrah in Misc. Case No. 345 of 2011 under section 144/107 Cr.P.C. The learned counsel appearing for the petitioner has drawn my attention to the certified copy of the order dated 10.3.11. Let affidavit-of-service filed in court today be kept with the record.

Pending hearing of this application, the operation of the impugned order will remain stayed for a period of two months from date.

The matter will come up after six weeks.

Let urgent photostat certified copy of the order be given to the learned counsel for the petitioner at an early date, if applied for.

( Kalidas Mukherjee, J )

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Calcutta High Court (Appellete Side)