Rajib Banerjee vs Unknown
2021 Latest Caselaw 5498 Cal

    51
05.10.2021

Ct.35 AKG CRR 2025 of 2021 (Through Video Conference)

In Re: - An application under Section 482 of the Code of Criminal Procedure, 1973.

And

In the matter of: Rajib Banerjee .... Petitioner Mr. Sabir Ahmed, Mr. Mujibar Ali Naskar, Mr. Shraman Sarkar, Mr. Apan Saha ...For the Petitioner

The petitioner shall deposit 20 percent of the fine amount,

awarded by the trial Court within a period of 60 days from date,

before the learned Judicial Magistrate, 4 th Court at Durgapur,

Paschim Bardhaman in connection with the Complaint Case No. 697

of 2015.

The petitioner is directed to serve a copy of this application upon

the opposite parties, intimating that this application shall be taken up

for hearing eight weeks after the ensuing Puja vacation under the

heading "For Orders". The petitioner shall file an affidavit-of-service

on the next date of hearing.

Let the lower Court records be called for by a Special Messenger.

The petitioner shall put in the Special Messenger's cost within 72

hours from date.

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

dated January 4, 2018, passed by the learned Judicial Magistrate, 4 th

Court at Durgapur, Paschim Bardhaman in connection with the

Complaint Case No. 697 of 2015/T.R. No. 167 of 2015, for a period of

eight weeks after the Puja vacation.

List this matter eight weeks after the ensuing Puja vacation

under the heading "For Orders".

(Kausik Chanda, J.)