Calcutta High Court (Appellete Side)
3551/2013 on 14 March, 2013
Author: Indira Banerjee
Bench: Indira Banerjee
1
C.R.M. No. 3551 of 2013
In the High Court at Calcutta
Criminal Miscellaneous Jurisdiction
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In Re : Md. Raju ... Petitioner/Complainant Re: An application under Section 439 sub-section (2) of the Code of Criminal Procedure filed on 11.3.2013 in connection with Howrah P.S. Case No. 86 of 2013 dated 5.2.2013 under Sections 147/148/149/302/506/34 of the Indian Penal Code.
Mr. Sekhar Kr. Basu, Mr. Saryati Datta ...For the petitioner/complainant The matter is adjourned till 21st March, 2013. The petitioner/complainant is directed to serve a copy of this application upon the State through the learned Public Prosecutor, High Court at Calcutta and also upon the accused-opposite parties through the Officer-in-Charge, Howrah Police Station in the meanwhile.
Photostat plain copy of this order, duly countersigned by the Assistant Registrar (Court), be supplied to the learned Advocate for the petitioner/complainant on usual undertakings.
( Indira Banerjee, J. ) ( Tarun Kumar Gupta, J. ) 2