Calcutta High Court (Appellete Side)
CRR-136-2009 on 1 December, 2016
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 01/12/2016
ARDR CRR 136 of 2009 This application under Section 407 of the Code of Criminal Procedure has been filed for transferring the Complaint Case no. 187C/2007 from the Court of the learned 1st Judicial Magistrate, Tamluk at Purba Medinipur to the Court of the learned District Judge at Howrah. No stay was granted by this Court. Direction was given upon the petitioner to serve notices upon the opposite parties.
No one appears on behalf of the petitioner. The petitioner could not file any Affidavit of service showing that the order passed by this Court has been duly complied with.
On scrutiny of the application under Section 407 of the Code of Criminal Procedure, I find no ground to entertain such application.
Accordingly, the application is dismissed. Let a copy of this order be sent to the learned Court of 1st Judicial Magistrate, Tamluk at Purba Medinipur with a request to dispose of such Complaint Case being 187C of 2007 within a period of six months from the date of receipt of this order, if not already disposed of.
(Debi Prosad Dey, J. )