Cra vs Status : Op The State Of West Bengal
2022 Latest Caselaw 4457 Cal

19.07.2022                                        CRA 89 of 2002

Court       : 04
                                                  Sujoy Guchait
Item
Matter
            : PB-14
            : CRA
                                                        Vs.
Status      : OP                             The State of West Bengal
Transcriber : NANDY

This is an appeal against the judgment and order dated September 7, 2001 passed by the Metropolitan Magistrate, Tenth Court, Calcutta in C-2660/99 acquitting the accused/opposite party for offence punishable under Sections 138/141 of the N.I. Act.

Since the appellant is not coming before this Court in spite of several opportunity given, Ms. Rita Dutta, learned Advocate, who is present in Court today, is appointed as Amicus Curie to represent the appellant.

Let the matter appear in the list tomorrow i.e. July 20, 2022.

(Shampa Dutt (Paul, J)