Calcutta High Court (Appellete Side)
Indranil Mukherjee vs Jayeeta Mukherjee & Anr on 2 August, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 23 02.08.2018
C.R.R. 757 of 2018 SB Ct. No. 42 Indranil Mukherjee Vs. Jayeeta Mukherjee & Anr.
Mr. Ayan Bhattacharyya ..... For the Petitioner The instant revision has been preferred by the petitioner /accused person under section 397/401 read with Section 482 of the Code of Criminal Procedure assailing the order dated April 03, 2018 passed by the learned Judicial Magistrate, Bidhannagar in G.R. Case No. 610 of 2015 arising out of Bidhannagar P.S. Case No. 102 of 2015 dated July 7, 2015 under sections 498A/406/384/325/34 of the Indian Penal Code.
Petitioner to serve a copy of this instant revisional application along with annexures upon O.P. No. 1 through registered post with A/D and upon O.P.No.2/State through the office of the learned Public Prosecutor, High Court, Calcutta and file Affidavit-of-Service on the next date of hearing.
Let the matter appear six weeks hence.
(Md. Mumtaz Khan, J.)