Bee Pee Jay Finance Limited vs Unknown
2022 Latest Caselaw 821 Cal

24.02.2022

Srimanta

D/L CRMSPL/9/2022 (Via Video Conference)

In Re: An application under Section 378(4) of the Code of Criminal Procedure, 1973 for grant of special leave to appeal.

And

In the matter of : Bee Pee Jay Finance Limited ... Petitioner.

Mr. Ranchit Lakhmani, Adv., Mr. Sandipan Das, Adv.

...for the petitioner.

This is an application for special leave to appeal under Section 378(4) of the Code of Criminal Procedure filed by the de facto complainant/petitioner in connection with the order of acquittal passed by the Learned Judge, 2 nd Fast Track Court, City Sessions Court, Calcutta in Criminal Appeal No. 73/2018.

Perused the impugned judgment. Special leave to file appeal is granted. The petitioner is directed to file memorandum of appeal within one month from the date of this order.

(Bibek Chaudhuri, J. )