Chandra Dutta vs Sri Gopal Bhattacharjee And Anr
2022 Latest Caselaw 618 Cal

16.02.2022 Item No.07 Suman Ct.42 (Via Video Conference)

CRMSPL 6 of 2022

Sri Bhaskar Chandra Datta alias Bhaskar Chandra Dutta Vs.

Sri Gopal Bhattacharjee and Anr.

Mr. Rana Mukherjee Mr. Suman De ....for the petitioner

This is an application for Special Leave to Appeal under

Section 378(4) of the Code of Criminal Procedure at the

instance of the complainant/petitioner.

A case filed by the petitioner under Section 138 of the

Negotiable Instruments Act ended in acquittal after trial.

Being aggrieved by and dissatisfied with the said judgment

and order of acquittal the petitioner has preferred the instant

application for Special Leave to file appeal.

I have perused the application as well as the impugned

judgment. Special Leave to file appeal is granted.

The appellant is directed to file Memorandum of Appeal

within one month from the date of passing of this order.

The application is, thus, disposed of.

(Bibek Chaudhuri, J.)