816/2011 on 8 April, 2011

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Calcutta High Court (Appellete Side)

816/2011 on 8 April, 2011

Bench: Kalidas Mukherjee

                                                           1




                    CRR 816 of 2011


 In re: Ashis Kumar Roy Chowdhury & Ors.           - Petitioners


Mr. Saikat Basu
Mr. A. Halder          - For the petitioners

         This is an application under section 482 Cr.P.C. assailing the order dated
25.1.11

passed by the learned Sub-Divisional Magistrate, Alipore, Sadar, calling upon the petitioners to show cause as to why they should not be called upon to execute personal bond of Rs.500/- each in connection with P.R. No. 497/10 under section 107 Cr.P.C.

Heard learned counsel for the petitioner. The petitioners are directed to serve notice along with the copy of the application upon the opposite parties and to file affidavit-of-service within three weeks from date.

Further proceedings of the aforesaid pending before the learned Sub-Divisional Magistrate, Alipore, Sadar will remain stayed for a period of two months.

The matter will come up for hearing under the heading "Contested Application" before the appropriate Bench.

( Kalidas Mukherjee, J )

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Calcutta High Court (Appellete Side)