Sri Subir Kumar Sikdar vs The State Of West Bengal & Anr
2022 Latest Caselaw 3409 Cal

14.06.2022 IN THE HIGH COURT AT CALCUTTA Item No.43 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 1816 of 2022

Sri Subir Kumar Sikdar versus The State of West Bengal & Anr.

In Re: An Application under Section 482 read with Section 401 of the Code of Criminal Procedure, 1973.

Mr. Pawan Kumar Gupta, Mr. Manish Shukla, Ms. Sofia Nesar, Mr. Santanu Sett ... For the Petitioner.

The present revisional application has been preferred

challenging the judgment and order dated 28.02.2022

passed by 2nd Fast Track Court, City Sessions Court,

Calcutta in Criminal Revision No. 216 of 2019.

I find that the learned Metropolitan Magistrate, 13th

Court, Calcutta was pleased to convict the petitioner in

connection with Complaint Case No. 944 of 2005 under

Section 138 of the Negotiable Instruments Act.

In view of the petitioner having suffered conviction

and sentence by the learned trial court and the revisional

court, I direct that the petitioner should deposit a sum of

Rs.95,000/- (rupees ninety-five thousand) with the learned

Metropolitan Magistrate, 13th Court, Calcutta by 04.07.2022.

An affidavit along with photostat copy of the receipt be

submitted before this Court on the next date fixed for

hearing.

List this revisional application under the heading "To

Be Mentioned" on 08.07.2022 when further order would be

passed.

In the meantime, warrant of arrest so issued be stayed

till 11.07.2022.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)