Calcutta High Court (Appellete Side)
Kalyan Saha vs State Of West Bengal & Anr on 12 June, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 12.06.2017 257 RP Ct.28 CRR 1852 of 2017 Kalyan Saha Vs. State of West Bengal & Anr.
Mr. Swapan Kumar Mallick Ms. Sudeshna Das .... For the Petitioner Liberty is granted to correct the cause title.
It is submitted on behalf of the petitioner that there is a longstanding dispute between him and husband of the opposite party no.2 over parking of vehicle and the impugned criminal proceeding is a counterblast to an earlier proceeding instituted at the behest of him against husband of the opposite party no.2. Ingredients of the alleged offences are not disclosed.
A copy of the petition be served upon the opposite party no.2 by registered post with acknowledgement due and upon the opposite party no.1 through Public Prosecutor, High Court, Calcutta and file affidavit-of-service on the next date of hearing.
Let the matter be listed under the heading "Contested Application" after four weeks.
There shall be stay of proceeding in G.R. Case No.1450/16 arising out of Ultadanga Police Station Case No.175 dated 03.05.2016 under Sections 354/354B/509/506(II) of the Indian Penal Code pending before the learned 2nd Judicial Magistrate, 2 Sealdah, South 24 Parganas for a period of six weeks or until further orders, whichever is earlier.
Liberty to pray for extension, modification, variation and/or vacating the interim order upon notice to the other side.
Urgent certified photocopy of this order, if applied for, be delivered to the learned Advocate for the petitioner, upon compliance of all formalities.
(JOYMALYA BAGCHI, J.) 3