Smt. Mitali Pal & Ors vs Unknown
2021 Latest Caselaw 2620 Cal

07.04.2021

Srimanta Ct. No.-30 D/L CRR/746/2021 (Via Video Conference)

In Re.: An application under Sections 397, 401 read with Section 482 of the Code of Criminal Procedure, 1973 in connection with the impugned Judgment and order dated 13.01.2021 passed by the Learned Additional Sessions Judge, Fast Track Court - II, Sealdah in Criminal Appeal No. 02 of 2020 under Section 29 of Protection of Women from Domestic Violence Act, 2005 setting aside the order dated 03.10.2019 passed by the Learned 3rd Judicial Magistrate, Sealdah in Criminal Misc. Case No. 68 of 2019 arising out of C/44/2017 under Section 12 of the Protection of Women from Domestic Violence Act, 2005.

In the matter of : Smt. Mitali Pal & Ors.

... petitioners.

Mr. Souvik Mitter, Adv., Mr. Biplab Majumder, Adv.

Ms. Anushree Saha, Adv. ... for the petitioners.

Having heard the Learned Advocate for the petitioners and on perusal of the impugned Judgment I find that the petitioners have been able to make out an arguable case. Accordingly, the instant revision is admitted.

The petitioners are directed to serve notice of the instant revision upon the opposite party nos. 2 and 3 under registered speed post with acknowledgement due within seven days from the date of this order and shall file affidavit- of-service within two weeks thereafter.

Matter be listed under the same heading on 23rd April, 2021.

(Bibek Chaudhuri, J. )