Calcutta High Court (Appellete Side)
An Application Under Section 407 Read ... vs Unknown on 5 September, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 05.09.2016Item No. 71
sdas C.R.R. No. 2746 of 2016 In the matter of : An application under Section 407 read with Section 482 of the Code of Criminal Procedure. In Re : Smt. Upanita Das .....petitioner Md. Mokaram Hossain, Mr. S. Gayen, Mr. Sandipan Maity ....... for the petitioner Learned Counsel appearing for the petitioner submits that the petitioner who is a lady is being threatened by the opposite party nos. 1 to 5 herein and therefore unable to proceed with the criminal case registered at Chandernagore in Hooghly.
Let this matter appear under the heading "Contested Application" one week after ensuing Puja Vacation.
Let copy of this revisional application be served upon the opposite parties no. 1 to 6 through registered speed post with acknowledgement due and opposite party no. 7/State through Public Prosecutor, High Court, Calcutta and affidavit-of-service be filed on the next date of hearing.
There shall be stay of proceeding being Chandernagore P.S. Case No. 109 of 2013 corresponding to G.R. Case No. 593(A) of 2013, 2 from the Court of the learned Additional Chief Judicial Magistrate, Chandernagore, Hooghly to the Court of the learned Additional Chief Judicial Magistrate, Alipore, South 24-Parganas under Section 498A/406/34 of the Indian Penal Code for a period of two weeks after ensuing Puja Vacation 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.
(Joymalya Bagchi, J.)