Aniruddha Hom Roy vs State Of West Bengal & Anr
2022 Latest Caselaw 5725 Cal

22.08.2022 Item No.259.

Mithun Ct.42 CRR 2916 of 2022 Aniruddha Hom Roy Vs.

State of West Bengal & Anr.

Mr. Shibaji Kumar Das, Adv. Ms. Rupsa Sreemani, Adv.

...for the petitioner.

The petitioner has come up in the instant

revision assailing the order of stay of the

judgment and order of conviction and sentence

passed in a proceeding under Section 138 of the

Negotiable Instruments Act by the learned

Magistrate subject to depositing a sum of

Rs.3,00,000/- in the judicial cash by the appellant

within 7 days from the date of the order.

The aforesaid order was passed while

admitting the criminal appeal No.3 of 2022.

The instant criminal revision is disposed of

with the following modifications.

"The prayer for stay of the operation of the

judgment and sentence passed by the learned

Additional Chief Judicial Magistrate, 2nd Court at

Kalyani in Complaint Case No.76C of 2015 subject

to depositing a sum of Rs.2,00,000/- by the

appellant/petitioner within 7 days from the date

of this order."

Petitioner is at liberty to act on the server

copy of the order.

(Bibek Chaudhuri, J.)