Om Prakash Agarwal vs Smt Hira Devi Drolia
2022 Latest Caselaw 1897 Cal

07.04. 2022 item No.66 n.b.

ct. no. 34 CRR 95 of 2013 + IA No. CRAN 1 of 2013(Old No. CRAN 100 of 2013)

Om Prakash Agarwal Vs.

Smt Hira Devi Drolia

Mr. Ayan Bhattacherjee, Mr. Padmanava Biswas .....for the Petitioner Mr. Bhattacharjee, learned advocate appears for the

petitioner.

The subject matter of challenge relates to judgment and

order dated 26.9.2012 passed by Learned Additional Sessions

Judge, 1st Court, Bankura wherein the order of conviction and

sentence dated 19.1.2009 passed by the learned Judicial

Magistrate, 6th Court, Bankura in Case No.79C of 2006 under

Section 138 of the Negotiable Instrument Act was affirmed.

Having regard to the subject matter of the case, I direct

that the Lower Court records of both the Trial Court and the

Appellate Court be placed before this Court on the next date fixed

for hearing.

List this matter under the same heading on 27.4.2022.

In view of the fact that none appears on behalf of the

complainant/opposite party, Mr. Sourav Chatterjee, learned

advocate is directed to appear and represent the

complainant/opposite party. The High Court Legal Services

Authority is directed to regularise the appointment of Mr. Sourav

Chatterjee, learned advocate.

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

downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)