Sri Susanta Mondal vs Unknown
2021 Latest Caselaw 3817 Cal

    38
15.07.2021

Ct.35 AKG CRR 1117 of 2021 (Through Video Conference)

In the matter of: Sri Susanta Mondal .... Petitioner Mr. Soumen Karati

...For the Petitioner

The petitioner has challenged an order dated November 5, 2019,

passed by the learned Judge, Bench-1, City Sessions Court, Calcutta,

whereby the learned Judge has affirmed an order dated August 30,

2016, passed by the learned Metropolitan Magistrate, 3 rd Court at

Calcutta in the case being C- 255 of 2010.

By the said order dated August 30, 2016, the learned

Magistrate sentenced the petitioner to suffer imprisonment till rising

of the court by way of detention inside the courtroom. The learned

Magistrate further directed to pay compensation of Rs. 21,90,000/- to

the complainant within two months from that date.

The petitioner shall serve a copy of this application upon the

opposite party no. 2 directing that this application shall be taken up

for hearing as "Contested Application" after four weeks. The

petitioner shall file an affidavit-of-service on the next date of hearing.

Let the lower court records be called for by Special Messenger.

The petitioner will put in the necessary costs within seven days from

date. There shall be a stay of operation of the judgment and order

dated August 30, 2016, passed by the learned Metropolitan

Magistrate for a period of six weeks from date since implementation of

the order of the learned Magistrate will make this application

infructuous.

List this matter after four weeks under the heading "Contested

Application".

(Kausik Chanda, J.)