Calcutta High Court (Appellete Side)
Milan Kumar Datta vs The State Of West Bengal & Anr on 25 July, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 25.7.201830
Ct-42 ar C.R.R 705 of 2018 Milan Kumar Datta Vs. The State of West Bengal & Anr.
Mr. D.N. Maity ... For the Petitioner This is an application under Sections 397/482 of the Code of Criminal Procedure filed by the petitioner/accused person assailing the order dated February 23, 2018 passed by the learned Metropolitan Magistrate, 12th Court, Kolkata in G.R. Case No. 552 of 2013 arising out of Bowbazar Police Station Case No. 66 of 2013 dated February 06, 2013 under Sections 467/468/471/420 of the Indian Penal Code.
Mr. Rana Mukherjee, learned advocate, who usually appears for the State, present in court is requested to represent for the O.P no. 1/State.
His engagement be regularised accordingly.
The petitioner is directed to serve a copy of the instant revisional application upon Mr. Mukherjee.
The petitioner is further directed to serve a copy of the revisional application upon the opposite party no. 2 by registered post with A/D and file affidavit of service on the next date of hearing.
2Let the matter appear two weeks hence.
(Md. Mumtaz Khan,J.)