Calcutta High Court (Appellete Side)
Saswata Chakraborty vs The State Of West Bengal & Anr on 14 December, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 2.2018 . No.37 M CRR 3038 of 2018 Saswata Chakraborty Vs. The State of West Bengal & Anr.
Mr. Debojyoti Deb Mr. Ratan Sarkar Mr. Abhisek Banerjee ... for the petitioner The instant revision has been preferred by the petitioner/accused person assailing the order dated June 6, 2018 passed by the learned Judicial Magistrate, 1st Court at Bidhannagar, North 24 Parganas in G.R Case No.750 of 2016 arising out of Electronics Complex Police Station Case No.114/2016 dated August 27, 2016 under Section 406/420 of the Indian Penal Code.
The petitioner to serve copy of the instant revision along with annexure thereto upon the opposite party no.1/State through the office of the learned Public Prosecutor, High Court, Calcutta and upon the opposite party no.2 by Registered Post with A/D and file affidavit of service on the next date of hearing.
Let the matter appear two weeks after the ensuing Christmas vacation.
( Md. Mumtaz Khan, J. )