Calcutta High Court (Appellete Side)
An Application Under Section 407 Read ... vs Smt. Namita Maity on 11 November, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION C. R. R. No. 2652 of 2011 In the matter of : An application under Section 407 read with Section 482 of the Code of Criminal Procedure.
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In the matter of : Smt. Namita Maity ... Petitioner.
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The State of West Bengal & Ors. ... Opposite-Parties. For the Petitioner : Mr. Sabyasachi Banerjee, Mr. Pratim Priya Das Gupta (73) 11.11.2011 Liberty is given to correct the cause title of the application.
ah This is an application under Section 407 read with Section 482 of the Code of Criminal Procedure praying for transfer of the case. This application has been filed in connection with Bhupatinagar Police Station Case No. 37/10 dated 15.04.2010 under Sections 323/325/34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, corresponding to G. R. No. 271 of 2010 pending before the learned Chief Judicial Magistrate, 2nd Court, Contai, Purba Medinipore.
Heard the learned Counsel appearing for the petitioner. The petitioner is directed to serve notice along with the copies of the application upon the opposite-parties and file affidavit-of- service within six weeks from date.
The matter will come up under the heading "Contested Hearing"
after six weeks.
Urgent photostat certified copies of this order, if applied for, be made over to the parties as early as possible upon compliance of all requisite formalities.
( Kalidas Mukherjee, J. ) 2