Ranajit Nandi vs The State Of West Bengal & Anr
2022 Latest Caselaw 4849 Cal

28.7.2022 S.D.

12.

C.R.R. 1851 of 2015 Ranajit Nandi Vs.

The State of West Bengal & Anr.

The matter is listed today for hearing. On call, none appears for the

petitioner.

This application under Section 401 read with Section 397 of the

Cr.P.C. has been filed assailing judgment and order dated 23.4.2014

passed by learned Sessions Judge, Bankura in Criminal Revision No. 62

of 2013 arising out of the order dated 21.4.2013 passed by learned Judicial

Magistrate, 3rd Court at Bishnupur in Misc. Case No. 10/5 of 2012 under

Section 125 of the Cr.P.C.

This matter has appeared after a period of seven years.

Administrative notice be issued upon the petitioner and opposite

parties through Registrar Administration (L & OM) directing him to

cause service of notice upon the petitioner and opposite parties through

their concerned police stations.

Let the matter be adjourned and be listed under the heading

"Contested Application" in the last week of August 2022.

A compliance report be submitted.

(Ananda Kumar Mukherjee, J.)