Calcutta High Court (Appellete Side)
1007/2011 on 19 May, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
1 1 CRR 1007 of 2011 In re: Nil Ratan Dutta - Petitioner Mr. Satadru Lahiri - For the petitioner Mr. Om Narayan Rai - For the O.P. No.1 Mr. Prabir Kr. Chatterjee - For the State This is an application under section 482 Cr.P.C. praying for quashing of the proceedings bearing M.P. Case No. 22 of 2011 pending before the learned Executive Magistrate, Bidhannagar, North 24 Parganas under section 107 Cr.P.C. as also the order dated 4.2.11.
Mr. Om Narayan Rai, learned advocate appears on behalf of the O.P. No.1 and submits that he has filed his Vokalatnama in the department under filing No. A 7120. The department is directed to tag the Vokalatnama with the record.
Heard learned counsel appearing for the parties. It appears from the impugned order dated 4.2.11 that the learned Executive Magistrate directed the I.C., Lake Town P.S. to cause an enquiry and furnish report and serve notice with copy of the petition upon the opposite party members as well as maintain peace in the mean time.
Having heard the learned counsel for the parties and on perusal of the papers on record, I dispose of the application giving liberty to the petitioner herein to urge all the points in facts and law before the learned Magistrate and the learned Magistrate upon hearing the parties, will pass necessary order according to law.
With this observation, the application is, thus, disposed of. 2 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 )