Calcutta High Court (Appellete Side)
Dalia Debnath vs Unknown on 12 June, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 12.06.2017
.
226. as C.R.R. 1787 of 2017 In Re: An application under Section 407 of the Code of Criminal Procedure.
In the matter of : Dalia Debnath.
... Petitioner.
Mr. R. Basu.
...for the Petitioner.
It is submitted on behalf of the petitioner that the ingredients of the alleged offences are not disclosed in the facts of the present case.
Let this matter appear under the heading 'Contested Application' four weeks hence.
Copy of the application be served upon the opposite party through registered speed post with acknowledgement due and affidavit of service be filed on the next date of hearing.
There shall be stay of the proceeding in Criminal Case being No.CR 122 of 2017 under Section 504 and 166B of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate, Lalbag, Murshidabad for a period of six weeks or until further order, whichever is earlier. 2 Liberty is given to the parties to apply for extension and/or modification and/or variation and/or vacation of this order upon notice to the other side.
Urgent 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.)