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Calcutta High Court (Appellete Side)

Procedure vs In Re : Sunil Kumar Kakrania & Ors on 27 March, 2017

Author: Joymalya Bagchi

Bench: Joymalya Bagchi

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27.03.2017
Item No. 270
sdas

                             C.R.R. No. 960 of 2017


In Re : An application under Section 482 of the Code of Criminal
Procedure.
                                And
In Re : Sunil Kumar Kakrania & Ors. ..........petitioners




       It appears from the application that parties have amicably resolved

their dispute wherefrom the impugned criminal proceeding has arisen.

       Let this matter appear under the heading "Contested Application"

four weeks hence.

       Let copy of the application be served upon the opposite party no.

1/State through learned Public Prosecutor, High Court, Calcutta and

opposite party no. 2 through registered speed post with acknowledgement

due and affidavit-of-service be filed on the next date of hearing.

       There shall be stay of all further proceedings being East

Bidhannagar Police Station Case No. 47 of 2016 dated 30.05.2016 under

Sections 420///// of the Indian Penal Code and the

correspondent proceeding of G.R. Case No. 452 of 2016 pending before

the Court of the learned Additional Chief Judicial Magistrate, Bidhannagar for a period of six weeks from date or until further orders, whichever is earlier.

Liberty is given to the parties to pray for extension and/or vacation and/or modification of this order upon notice to the other side.

Liberty is also given to the parties to file joint petition of compromise.

Photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.

(Joymalya Bagchi, J.)