Sachin Kumar Pal vs State Of West Bengal & Anr
2021 Latest Caselaw 4792 Cal

                             (Through Video Conference)




08   13.09.2021

CRR 397 of 2010 Dd with IA No. CRAN 1/2010 (Old No. CRAN 682/2010)(not in file)

In the matter of : Sachin Kumar Pal Vs.

State of West Bengal & Anr.

Ms. Manisha Sharma .... ....for the State

On call, Ms. Manisha Sharma, learned advocate represents the OP no. 1/State of West Bengal. The Learned counsel for the petitioner and the OP no. 2 do not appear. Criminal revision is listed for hearing as contested application.

The criminal revision under Sections 482 and 401 of the Criminal Procedure Code has been filed against the judgment and order dated 9.11.2009 passed by the Learned Additional Sessions Judge, 3rd Court, Hooghly in Criminal Appeal No. 17 of 2008 dismissing the appeal and affirming the judgment of conviction and sentence passed by Learned Judicial Magistrate, 2 nd Court, Chandernagore in C.R. Case No. 94 of 2003.

Learned Public Prosecutor draws the attention of the Court that the petitioner was found guilty of offence under Section 138 of the N.I. Act and convicted and sentenced to suffer simple imprisonment of three months and also pay a compensation of Rs.1,92,900/- to the complainant, OP no. 2. In the previous order dated 12.02.2010 the sentence was suspended on condition that the petitioner deposits Rs. 50,000/- in the court below within seven days. Learned Public Prosecutor submitted that a notice be issued to all parties in this case for a proper hearing.

Considered the submission. Let notice be issued to the petitioner and OP. No. 2 through concerned department. Returnable within two week. Appropriate authority is requested to regularize the appointment of Ms. Manisha Sharma.

Let the case be adjourned till 22nd November, 2021.

(Ananda Kumar Mukherjee, J)