Smt. Neeta Bharti vs The State Of West Bengal & Anr
2022 Latest Caselaw 485 Cal

10.02. 2022 item No.30 n.b.

ct. no. 34 (via video conference) CRR 2725 of 2017 + IA No. CRAN 1 of 2017 (Old NO. CRAN 3758 of 2017)

Smt. Neeta Bharti Vs.

The State of West Bengal & Anr.

The revisional application was filed in the year 2017

against the judgment and order dated 14.2.2017 passed by the

learned District & Sessions Judge, Bench-II City Sessions Court,

Calcutta in Criminal Appeal No.42 of 2016.

The appeal before the Sessions Court related to judgment

and order passed by the Learned Metropolitan Magistrate, 13 th

Court, Calcutta in connection with the proceedings under Section

138 of the Negotiable Instrument Act, wherein the Learned

Magistrate was pleased to sentence the present petitioner to suffer

simple imprisonment of one year and pay fine of Rs.4,00,000/-

(Four Lac) i.d. suffer simple imprisonment of three months more.

There has been no persuasion since 31.10.2017 before this court

and more than three and half years have passed.

Without going into the merits of the revisional application

I direct the learned Metropolitan Magistrate, 13 th Court, Calcutta to

take steps for execution of the judgment and order dated 28.3.2016

passed in complaint case no. C/16459 of 2009 as no interim order

has been passed by this court.

The department is directed to communicate this order

within a period of seven days to the Learned Metropolitan

Magistrate, 13th Court, Calcutta.

List this mater on March 10, 2022 under the same

heading.

(Tirthankar Ghosh, J.)