Calcutta High Court (Appellete Side)
Debjit Sahani vs Unknown on 14 February, 2025
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
14.02.2025
Item No. 18
Ct No. 28
SG
IN THE HIGH COURT AT CALCUTTA
CRIMINAL REVISIONAL JURISDICTION
C.R.R. No. 3780 of 2024
In the matter of: Debjit Sahani.
.....petitioner
Mr. Pradip Kumar Maity.
....... for the petitioner
1.Petitioner submits he was physically assaulted and suffered fracture. He lodged a criminal case. In retaliation, the present case has been lodged against him. Opposite party no. 2 did not suffer any injury and the injury report does not record any external or internal injury.
2. In light of the aforesaid submissions, we direct copy of the petition be served upon the opposite party no.1-State through the 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.
3. Let the matter appear four weeks hence.
4. There shall be stay of the impugned proceeding being G.R. Case No. 328A/2010 arising out of Kalyani P.S. Case No. 137 of 2010 pending before the learned Chief Judicial Magistrate at Kalyani, for a period of six weeks or until further orders, whichever is earlier.
2
5. Liberty is given to the parties to apply for extension and/or modification and/or vacating of the order upon notice to the opposite parties.
(Joymalya Bagchi, J.)