Smt. Suparna Chowdhury vs The State Of West Bengal & Anr
2021 Latest Caselaw 4517 Cal

D/L 36. C.R.R. No.2225 of 2012 September (Via Video Conference) 6, 2021 Bpg.

In Re: An application under Sections 397/ 401 read with Section 482 of the Code of Criminal Procedure, 1973.

Smt. Suparna Chowdhury Versus The State of West Bengal & Anr.

The revisional application was preferred against the

judgment and order dated 10.2.2012 passed by the learned

Additional Sessions Judge, 3rd Court, Hooghly in connection with

Criminal Appeal No.14 of 2010 wherein the learned appellate court

was pleased to affirm the judgment and order dated 18.3.2010

passed by the learned Additional Chief Judicial Magistrate,

Serampore in C.R. Case No.78 of 2004.

The learned ACJM, Serampore, on conclusion of trial

under Section 138 of the Negotiable Instruments Act was pleased to

sentence the petitioner to suffer simple imprisonment for seven

days and pay a compensation of Rs.7,78,000/-.

At the time of admission of the revisional application,

some deposits were made as is reflected from the order dated

8.7.2014. However, there has been no progress in the case and the

petitioner is not interested to pursue the revisional application.

Accordingly, CRR 2225 of 2012 is dismissed for default.

The learned ACJM, Serampore is directed to execute the

judgment and order dated 18.3.2010.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)