Sanjay Jain vs Unknown
2021 Latest Caselaw 3457 Cal

    40
28.06.2021

rrc

CRR 1034 of 2021 In re : An application under Section 482 of the Code of Criminal Procedure.

In the matter of : Sanjay Jain ..... petitioner

Mr. Ayan Bhattacharya .....For the petitioner

In this application, the petitioner has challenged a judgment

and order dated August 29, 2019, passed by the learned Judge,

Bench I, City Sessions Court at Calcutta in connection with

Criminal Revision No. 102 of 2017.

The learned Magistrate in the trial Court while allowing an

application under Section 205 of the Code of Criminal Procedure,

1973 imposed certain conditions. Learned Sessions Judge has

upheld the order.

Mr. Ayan Bhattacharya, learned advocate appears on behalf of

the petitioner and submits that those conditions cannot be

attached to an order dispensing appearance under Section 205 of

the Code of Criminal Procedure, 1973.

The petitioner shall serve a copy of this application upon the

opposite parties intimating that this matter shall be listed on Friday

(July 2, 2021) under the same heading and shall file an affidavit-of-

service on the next date.

List this matter on July 2, 2021 under the same heading.

(Kausik Chanda, J.)