Calcutta High Court (Appellete Side)
Satish Jhunjhunwala & Anr vs State Of West Bengaln And Anr on 29 August, 2023
IN THE HIGH COURT AT CALCUTTA 29-08-2023 Criminal Revisional Jurisdiction Subha Item no. 42 CRR 3226 of 2023 Ct no.34 Satish Jhunjhunwala & Anr.
-versus-
State of West Bengaln and Anr.
Mr. Ayan Bhattacharya Mr. K. Banerjee Ms. Sanchari Chakraborty.
Ms. T. Mandelwal ....for the petitioners.
Mr. Arijit Ganguly Mr. Koushik Kundu ...for the State.
Petitioners are directed to serve a copy of the revisional application upon Mr. Arijit Ganguly, learned advocate who ordinarily appears on behalf of the State. His appointment may be regularized by the concerned Authorities in due course.
Learned advocate for the petitioner also directed to serve a copy of the revisional application upon the opposite party no.2 by speed post with acknowledgment due and file affidavit of service on the next date fixed for hearing.
Mr. Bhattacharya, learned advocate appearing for the petitioners has drawn the attention of this court to the allegations made in the letter of complaint wherein it was stated that since June, 2007 a relationship existed between the parties and the grievance is relating to non-payment of Rs.3.5 crores along with the interest.
Having regard to the nature of allegations so made, I am of 2 the view that the investigation relating to Shibpur P. S. Case No. 282 of 2023 dated 11.08.2023 would continue but no coercive steps be taken against the present petitioner provided they cooperate with the Investigating Agency.
List this revisional application under the heading "Contested Application" in the combined monthly list of November, 2023. Interim order would continue till 30th November, 2023. All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J]