Calcutta High Court (Appellete Side)
1460/2011 on 16 May, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
1 1 CRR 1460 of 2011 In re: Sri Sasthi Kumar Saha & Ors. -Petitioners Mr. Milon Mukherjee - For the petitioners Liberty is granted to the learned counsel for the petitioners to correct the cause title. This is an application under section 482 Cr.P.C. praying for quashing of the proceedings being Durgapur P.S. Case No. 107/11 dated 18.3.11 under sections 341/348/323/379/354/34 I.P.C. pending before the learned A.C.J.M., Durgapur.
The petitioners are directed to serve notice along with the copy of the application upon the opposite parties and file affidavit-of-service within four weeks after the Summer Vacation.
The matter will come up four weeks after the Summer Vacation. The investigation will proceed but no report in final form will be submitted without the leave of the court.
Let urgent photostat certified copy of the order be given to the learned counsel for the petitioners at an early date, if applied for.
( Kalidas Mukherjee, J )
2
In re: Rupali Chowdhury ...Petitioner
Mr. Amajit De -For the petitioner
This is an application under Section 401 read with Section 397 Cr.P.C. against the order dated 5.4.2011 passed by the learned Metropolitan Magistrate, 13th Court, Calcutta, in connection with Complaint Case No. 18663 of 2008 under section 138 of the N.I. Act.
Heard learned counsel appearing for the petitioner. The petitioner is directed to serve notice along with the copy of the application upon the opposite parties and file affidavit-of-service within one week after the Summer Vacation.
The matter will appear one week after the Summer Vacation. Pending hearing of this application there will be stay of further proceedings, if not already disposed of, in connection with Complaint Case No. 18663 of 2008 under section 138 of the N.I. Act pending before the learned Metropolitan Magistrate, 13th Court, Calcutta, till three weeks after the Summer Vacation.
Let xerox plain copy of the order duly counter-signed by the Asstt. Registrar (Court) be given to the learned counsel for the petitioner on the usual undertaking.
( Kalidas Mukherjee, J )