Calcutta High Court (Appellete Side)
Shyama Prosad Barman vs Unknown on 8 May, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
C.R.R. 1508 of 2017
250 08.05.2017
SB Ct. No. 28 In the matter of : Shyama Prosad Barman Mr. Mrityunjoy Chatterjee Mr. Joydeep Dutta .... For the Petitioner It is submitted on behalf of the petitioner that the allegations are patently absurd and inherently improbable and the specific insinuations do not disclose all the ingredients of the alleged offences.
Let this matter appear under the heading 'Contested Application' three weeks after the ensuing summer vacation.
Copy of the petition be served upon to the opposite party no. 1 through learned public prosecutor, High Court, Calcutta and also be served upon opposite party no. 2 through registered post with acknowledgement due and file affidavit of service on the next date of hearing.
There shall be stay of proceeding in G.R Case No. 371 of 2016 arising out of Burrabazar Police Station Case No. 72 dated 18.02.2016 under sections 506/509 of Indian Penal Code pending before the learned Metropolitan Magistrate, 16th Court, Kolkata for a period of four weeks after the ensuing summer vacation or until further orders whichever is earlier.
Liberty to pray for extension, modification, variation and/or vacating the interim order upon notice to the other side.
(Joymalya Bagchi, J.)