Bhagyadhar Saha vs Unknown
2022 Latest Caselaw 417 Cal

8.2.2022 S.D.

19.

C.R.R. 394 of 2013 With CRAN 1 of 2014 (Old CRAN 990 of 2014)

In the matter of: Bhagyadhar Saha ......Petitioner.

Mr. Bidyut Kumar Roy Ms. Sima Biswas ...For the State.

This revisional application has been filed challenging the judgment

dated 13.12.2012 passed by learned Sessions Judge, Birbhum in Criminal

Appeal No. 14 of 2012, affirming the order of conviction and sentence

dated 21.8.2012 passed by learned Judicial Magistrate, 2nd Court, Suri,

Birbhum under Section 138 of the N.I. Act.

No interim order of stay is existing as on date. The revisional

application is fixed up for hearing, but none appear for the petitioner and

opposite party no. 2.

Mr. Bidyut Kumar Roy along with Ms. Sima Biswas, learned

advocates appear for the State/O.P. No. 1. Appointments of the State

advocates in this matter may be regularized by the concerned authority.

Registrar (L & OM) is directed to issue notice upon the petitioner

directing him to show-cause by 28.2.2022 as to why his application shall

not be dismissed for default for his non-appearance before this Court and

another notice be issued to opposite party no. 2 informing that the matter

has been fixed for hearing on 28.2.2022 for final disposal.

(Ananda Kumar Mukherjee, J.)