Calcutta High Court (Appellete Side)
Vipul Tikmani vs Deepak Dabriwal on 10 October, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L51 C.R.R.3634 of 2023 10.10.2023
Bpg.
In Re: An application under Section 482 read with Sections 397/401 of the Code of Criminal Procedure, 1973;
Vipul Tikmani Versus Deepak Dabriwal Mr. Karan Dudhwewala.
...for the petitioner.
Petitioners are directed to serve a copy of the revisional application upon the opposite party by speed post with acknowledgement due and file affidavit of service on the next date fixed for hearing.
Learned advocate submits that the warrant of arrest has been issued by the learned Judicial Magistrate, 8th Court, Alipore.
In case the petitioner surrenders, the execution of the warrant of arrest be stayed till 15th December, 2023. In the meantime, if the petitioner appears and surrenders before the learned Magistrate, the learned Magistrate will release the petitioner on such terms and conditions as the learned Magistrate deems fit and proper.
List the revisional application under the heading "Contested Application" in the monthly list of January, 2024.
Petitioner would be at liberty to pray for stay of the proceedings after effecting service upon the opposite party.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.) 2