Calcutta High Court (Appellete Side)
Lun Karan Sureka vs Unknown on 26 October, 2016
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
1 26.10.2016
. C.R.R. 3535 of 2016
19
ssd.
In Re:- An application under Sections 397/401 read with Section 482 Code of Criminal Procedure.
And In the matter of : Lun Karan Sureka ... petitioner Mr. Kallol Mondal Mr. Rajdeep Majunder Mr. Moyukh Mukherjee ...For the petitioner Prima facie, it appears that the order impugned has been passed by the learned Court below in C.R. Case No. 22 of 2014 contrary to the provisions of Section 202.
The petitioner is directed to serve copies of the revisional application upon the opposite parties.
Let this matter be placed before the regular Bench two weeks after vacation.
There will be an interim order of stay in C.R. Case No.22 of 2014 under Section 9 read with Section 9AA of the Central Excise Act, 1944 pending before the learned Judicial Magistrate, 1st Class, 5th Court, Burdwan for aperiod of four weeks after vacation with liberty to the petitioner for extension.
(Sahidullah Munshi, J) 2