Calcutta High Court (Appellete Side)
760/2011 on 4 May, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
1 1 CRR 1005 of 2011 With CRAN 760 of 2011 In re: Smt. Madhabi Sarkar & Ors. - Petitioners Mr. Tapas Kr. Ghosh Mr. Tanmay Chowdhury - For the petitioners CRAN 760 of 2011 This is an application filed by the petitioners to add Avijit Sarkar as petitioner No.3 in the revisional application. Heard learned counsel for the petitioners. The prayer is allowed.
The application being CRAN 760 of 2011 is, thus, disposed of.
C.R.R. 1005 of 2011 Liberty is granted to the learned counsel for the petitioners to correct the cause title by impleading the State of West Bengal as O.P. No.2 in the revisional application.
This is an application under section 482 Cr.P.C. assailing the order dated 9.3.2011 passed by the learned Executive Magistrate at Sealdah in connection with M.P. Case No. 473/10 arising out of the petition of under section 107 Cr.P.C.
The learned counsel for the petitioners submits that the learned Magistrate issued warrant of arrest against these petitioners on 9.3.11. Perused the papers on record.
The petitioners are directed to serve notice along with the copy of the application upon the opposite parties and file affidavit-of-service within six weeks from date.
Pending hearing of this application, the warrant of arrest so issued by the learned Executive Magistrate, Sealdah in the aforesaid case shall remain stayed for a period of three months from date.
The matter will appear after six weeks under the heading "Hearing". 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 )