Smt. Priyanka Dutta Mustafi vs Unknown
2022 Latest Caselaw 28 Cal

05.01.2022
Sayandeep
   11


                                    CRR 2031 of 2012

              In the matter of: Smt. Priyanka Dutta Mustafi
                                                              ......Appellant.



              Mr. Binay Kr. Panda
              Mr. Pravas Bhattacharya
                                                              .... for the State




                   Learned advocates appear for the State. On call none appears

             for the petitioner.

                   This revisional application has been filed against Judgment and

             order dated 27.03.2012 passed by learned Additional District and

             Sessions Judge 3rd Fast Track Court, Kolkata in Criminal Appeal No.

             03 of 2012 whereby the appeal under Section 29 of Protection of

             Women from Domestic Violence Act, 2005 was dismissed and order

             dated 24.11.2011 passed by learned Metropolitan Magistrate 12th

             Court, Kolkata in C. case No. 651 of 2012 was confirmed.

                   Let the matter be adjourned and fixed on 03.02.2022 for

             hearing.

                   Learned Registrar Administration-I, High Court, Calcutta is

             directed to cause service of administrative notice upon the appellant

             Priyanka Dutta Mustafi wife of Mustaq Ahmed resident of 86C,

             Gopal Mohan Dutta Lane, Bagbazar, P.S. Shyambazar, Kolkata- 700

             003 and to the respondent Mustaq Ahmed son of Md. Mussaraf

Hussain, of Chaitalhat, P.S. Minakhan, 24 Parganas, opposite

Malancha informing that the next date of hearing is 03.02.2022.

(Ananda Kumar Mukherjee, J.)