Citation : 2022 Latest Caselaw 3417 Cal
Judgement Date : 15 June, 2022
15.06.2022 IN THE HIGH COURT AT CALCUTTA Item No.63 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 1896 of 2022
Shri Satyendra Prasad Neogi alias Babu Neogi versus The State of West Bengal & Anr.
In Re: An Application under Section 482 of the Code of Criminal Procedure, 1973.
Mr. Abhra Mukherjee, Mr. Sauradeep Dutta ... For the Petitioner.
The present revisional application has been preferred
challenging the judgment and order dated 12.05.2022
passed by learned Additional District and Sessions Judge,
2nd Fast Track Court, Bichar Bhawan, Calcutta in Criminal
Revision No. 10 of 2020.
Mr. Mukherjee, learned advocate appearing for the
petitioner submits that the cheque amount is Rs.4,20,000/-
and the compensation amount is Rs.6,00,000/-.
I find that the complaint case is of the year 2016.
Accordingly, the petitioner is directed to deposit a sum of
Rs.1,50,000/- (rupees one lakh fifty thousand) with the
learned Metropolitan Magistrate, 18th Court, Calcutta in
connection with complaint case No. CN-93081 of 2016 by
05.08.2022.
The petitioner is also directed to serve copy of this
revisional application upon the opposite party no.1/State
through the office of the learned Public Prosecutor, High
Court, Calcutta and upon the opposite party no.2 by Speed
Post with acknowledgement due and file affidavit-of-service
on the next date fixed for hearing.
The learned Metropolitan Magistrate, 18th Court,
Calcutta is directed not to proceed with any directions
passed in connection with complaint case No. CN-93081 of
2016 till 05.08.2022.
The petitioner is directed to submit an affidavit
enclosing receipt of deposit with the learned Metropolitan
Magistrate on the next date fixed before this Court.
List this revisional application under the heading "To
Be Mentioned" on 09.08.2022.
All parties shall act on the server copy of this order
duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)
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