Calcutta High Court (Appellete Side)
An Application Under Sections 397/401 ... vs Soumitra Kundu Chowdhury on 15 December, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
15.12.14 Item No. 50 Court No.17 A.B. CRR 2061 of 2014 In the matter of: An application under Sections 397/401 read with Section 482 of the Code of Criminal Procedure, 1973 filed on 25th June, 2014.
AND In the matter of: Soumitra Kundu Chowdhury Petitioner
- versus -
The State of W.B. & Anr.
Opposite Parties Mr. Subir Ganguly ...... for the Petitioner Mr. Amartya Ghosh ....... for the State Despite affidavit-of-service no one appeared on behalf of the opposite party No. 2.
Heard Mr. Ganguly, learned Counsel appearing for the Petitioner and Mr. Ghosh, learned Counsel appearing for the State.
Perused the record. Considering the submissions and perusing the records, I am of the view that the impugned order passed in T.R. 329 of 2002 arising out of Jagatballavpur P.S. Case No. 86 of 2000 (G.R. 2027 of 2000) dated 12.11.2000 under Sections 447/427/34 of the Indian Penal Code be stayed for four weeks after Christmas Vacation.
Matter will appear on 08.1.2015 under the 'Contested Application'.
Petitioner is directed to serve afresh a copy of the revisional application along with all annexures to the opposite party No. 2 and to file affidavit-of-service on the next date of hearing.
(Samapti Chatterjee, J.)