Calcutta High Court (Appellete Side)
Indrajit Basak vs Subrata Maitra & Anr on 2 August, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 21 02.08.2018
C.R.R. 754 of 2018 SB Ct. No. 42 Indrajit Basak Vs. Subrata Maitra & Anr.
Mr. Sibaji Kumar Das Mr. Anit Dey ..... For the Petitioner The instant revision has been preferred by the petitioner /accused person under section 482 read with Section 401 of the Code of Criminal Procedure assailing the order dated March 12, 2018 passed by the learned Additional Sessions Judge, Fast Track, 4th Court, Barrackpore, North 24 Parganas in Criminal Revision No. 260 of 2016 arising out of order dated 27.05.2016 passed by the learned Judicial Magistrate, 3rd Court, Barrackpore, North 24 Parganas in Complaint Case No. C-343 of 2013 being a proceeding under Section 138 of the Negotiable Instrument Act.
Petitioner to serve a copy of this instant revisional application along with annexures upon O.P. No. 1 through registered post with A/D and upon O.P.No.2/State through the office of the learned Public Prosecutor, High Court, Calcutta and file Affidavit-of-Service on the next date of hearing.
Let the matter retain its position on 14.08.2018(Tuesday). Operation of impugned judgement and order shall remain stayed till that date.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of requisite formalities.
(Md. Mumtaz Khan, J.)