Calcutta High Court (Appellete Side)
2689/2011 on 28 September, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
28.09.2011
12) p.j.) C.R.R. No. 2689 of 2011 In re: Anil Mondal & Ors. ... Petitioners Mr. Sudarshan Ghosh ... for the petitioners This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure praying for quashing of the proceeding under Section 107 of Cr.P.C. Vide No. M-384 of 2011 initiated on the basis of General Diary bearing No. 1034 dated 18.2.2011 and G.D.E. No. 1265 dated 23.6.2011.
Heard the learned Counsel appearing for the petitioners. Perused the papers on record. The petitioners are directed to serve notice along with the copy of this application upon the opposite parties and file affidavit of service within six weeks after Puja Vacation.
Pending hearing of this application, let further proceedings of the aforesaid case be stayed for a period of eight weeks after Puja Vacation.
The matter will come up for hearing under the heading 'Contested Application' six weeks after Puja Vacation before the appropriate Bench.
Urgent Photostat certified copy of this order, if applied for, be made over to the party as early as possible.
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