Calcutta High Court (Appellete Side)
Procedure vs In Re : Hemant Kanoria on 26 July, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 26.07.2017 Item No. 204 sdas C.R.R. No. 2416 of 2017 In Re : An application under Section 482 of the Code of Criminal Procedure.
And In Re : Hemant Kanoria ....petitioner Mr. Shekhar Basu, Mr. Sandipan Ganguly, Mr. Rohan Ojha, Mr. Santosh Kumar Ray, Ms. Sanandita Chakraverty, Ms. Rituparna Sanyal .......... for the petitioner Learned Counsel appearing for the petitioner submits that the petitioner stands in the same footing as the co-accused Jitendra Kumar Mishra who has assailed the self-same proceeding in CRR 2227 of 2017.
Let this matter appear under the heading "Contested Application"
along with CRR 2227 of 2017 four weeks hence.
Let copy of the application be served upon the opposite party no. 1/State through learned Public Prosecutor, High Court, Calcutta, and opposite party no. 2 through registered speed post with acknowledgement due and affidavit-of-service be filed on the next date of hearing.
There shall be stay of further proceeding of G.R. Case No. 1037 of 2014 pending before the Court of the learned Additional Chief Judicial 2 Magistrate, Bidhannagar, North 24 Parganas for a period of six weeks from date or until further orders, whichever is earlier.
Liberty is given to the parties to pray for extension and/or vacation and/or modification of this order upon notice to the other side.
Photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Joymalya Bagchi, J.)