Sujit Das vs Amit Ghosh
2021 Latest Caselaw 683 Cal

BR 28.1.

2    2021                             CRA 390 of 2018


                                         Sujit Das
                                            -vs-
                                        Amit Ghosh

Mr. Soumyajit Mukherjee .... For the appellant

This is an appeal filed against the judgment of acquittal passed in C-Case No. 266 of 2012 arising out of a complaint under Section 138 of the Negotiable Instruments Act passed by the learned Judicial Magistrate, 2nd Court at Barasat , North 24-Parganas. From the office report it reveals that except exhibit 7 series, no other exhibits are found in the lower Court Record.

The learned Additional Sessions Judge, North 24- Parganas at Barasat is requested to direct the learned Judicial Magistrate, 2nd Court, Barasat to send a competent person to the Criminal Appeal Section to rectify the defect by producing all the exhibited documents in connection with C-Case No 266 of 2012.

Such compliance shall be filed within a fortnight. Let a copy of this order be sent to the learned District Judge , North 24-Parganas at Barasat through the learned Registrar Administration ( L & OM) for information and compliance.

( Bibek Chaudhuri, J. )