Calcutta High Court (Appellete Side)
Skc (Smt. Laxmi Das vs The State Of West Bengal & Ors.) on 11 February, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
11.02.2015 C.R.R. 3931 of 2014 Court No.28 Item No.06 skc (Smt. Laxmi Das vs. The State of West Bengal & Ors.) Mr. D.K. Adhikari ... for the petitioner
The petitioner submits that the investigation was not conducted properly and charge sheet has been submitted in respect of lesser offences.
Under such circumstances, let this matter appear in the list as 'Contested Application' four weeks hence.
The petitioner is directed to serve copy of the application upon the opposite party no.1/State through the learned Public Prosecutor, High Court, Calcutta and upon opposite party nos. 2 and 3 by registered post with the acknowledgement due card and to file affidavit-of-service on the next date of hearing.
There shall be a stay of the proceeding in G.R. Case No. 3312 of 2014 pending before the learned Additional Chief Judicial Magistrate, Barrackpore, North 24-Parganas arising out of Khardah Police Station case No.571 of 2014 dated 28.06.2014 under sections 323/325/307/354/384/504/506/34 of the Indian Penal Code for a period of six weeks from date or until further order, whichever is earlier.
Liberty to pray for extension/modification and/or vacating the interim order upon notice to the other side.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties as early as possible.
( Joymalya Bagchi, J. )