Anjan Kumar Chatterjee vs Unknown
2021 Latest Caselaw 654 Cal

 27.01.2021
30
 suman
 Ct.30
                                   CRR 225 of 2021



                              (Via Video Conference)

                In the matter of : Anjan Kumar Chatterjee
                                        ....Petitioner

                         Mr. Angshuman Chakraborty
                         Mr. S. S. Saha
                                     ...for the petitioner

                The      instant   revision   has     been   filed   by   the

              respondent of Criminal Appeal No.60 of 2017 assailing

the judgment and order dated 6th March, 2020 passed

by the learned Additional Sessions Judge, 8 th Fast

Track Court, Alipore, South 24 Parganas in

connection with Criminal Appeal No.60 of 2017.

I have perused the impugned judgment. The

petitioner has been able to make out an arguable

case. Accordingly, the instant revision is admitted for

hearing.

The petitioner is directed to serve upon the opposite

party No.2 under registered post with A/D within

seven days from the date of this order and shall file

affidavit of service within fourteen days from the date

of this order. The petitioner is further directed to serve

upon opposite party No.1 by sending the same to the

office of the learned Public Prosecutor, High Court,

Calcutta.

The matter be listed in the monthly list of March,

2021.

In the meantime, the petitioner is at liberty to pay

and/or deposit towards interim monetary relief at the

rate of 5,000/- per mensem without prejudice to the

rights and contentions of the parties and that may be

raised at the time of final hearing of the instant

criminal revision.

The parties are directed to act on the server copy of

the order.

(Bibek Chaudhuri, J.)