Sri Sachin Kumar Dey vs Sri Adwaita Kumar Hait & Anr
2022 Latest Caselaw 1895 Cal

07.04.2022 S/L No.3 KS

C.R.R. 3079 of 2014 With IA No. CRAN 1 of 2014 (Old No. CRAN 3712 of 2014)

Sri Sachin Kumar Dey

-Vs.-

Sri Adwaita Kumar Hait & Anr.

Mr. Binay Panda Ms. Puspita Saha .....For the State

None appears for the petitioner and for opposite party no.1.

This revisional application has been filed against the judgment

passed in Criminal Appeal No.3990 of 2013 passed by the Learned

Sessions Judge, Purba Medinipur affirming the order of Learned

Chief Judicial Magistrate, Purba Medinipur in C.R. Case No.698/2007.

Administrative Notice was issued to learned advocate for the

petitioner but the same could not be served as he was not found.

The Department is directed to issue notice to the petitioner and

opposite party no.1 for service through the concerned police stations.

Let the matter be listed on 05.05.2022 under the heading "For

Hearing".

A compliance report be submitted.

(Ananda Kumar Mukherjee, J.)