Indian Kanoon - Search engine for Indian Law

Calcutta High Court (Appellete Side)

Fr. Benedict Antony @ Fr. Benedict .... vs Unknown on 24 March, 2015

Author: Shib Sadhan Sadhu

Bench: Shib Sadhan Sadhu

1     24.03.2015. 

           mb                                                                                              C.R.R. 659 of 2015    In  Re:‐  An  application  under  Section  482  of  the  Code  of  Criminal  Procedure, 1973                                               In the matter of : Fr. Benedict Antony @ Fr. Benedict ....  petitioner    Mr. Sourav Chatterjee,  Mr. Arnab Mukherjee                    ...For the petitioner     Heard the learned advocate for the petitioner.  Let  this  matter  appear  in  the  list  under  the  heading  "Listed  Motions" eight weeks after the ensuing Summer Vacation.  

In  the  meantime,  let  notice  along  with  copy  of  this  application  be  served  upon  the  opposite  party  no.  1/State  through  the  learned  Public  Prosecutor,  High  Court,  Calcutta  and  upon  the  opposite  party  no.  2  by  registered/speed  post  with  acknowledgement  due  card  and  affidavit  of  service be filed on the next date of hearing.  

Let  there  be  a  further  direction  upon  the  State  for  causing  production of the Case Dairy on that date. 

 (Shib Sadhan Sadhu, J)