Ajay Kumar Bayen @ Ajay Bayen vs State Of West Bengal & Anr
2022 Latest Caselaw 3571 Cal

24.06.2022 Item No.26.

Mithun Ct.42 CRR 1995 of 2022 Ajay Kumar Bayen @ Ajay Bayen Vs.

State of West Bengal & Anr.

Mr. Debarshi Brahma, Adv.

Mr. Sagnik Mukherjee, Adv.

...for the petitioner.

This is an application under Section 401 read with

Section 482 of the Code of Criminal Procedure filed by

the accused/petitioner in a case under Section 138 of

the N.I. Act being Case No.C-420317/2014 was ended

in conviction vide a judgment and order dated 6 th

March, 2018. The said order was challenged in revision

being criminal revision No.89 of 2018. The said

revisional application was dismissed by the learned

Additional Sessions Judge, 2nd Fast Track Court, Bichar

Bhavan at Calcutta. The petitioner has challenged the

said revisional order passed by the Court below in the

instant revision.

Notice be issued to the private opposite party

under registered speed post with acknowledgment due

and upon the State of West Bengal by hand service in

the office of the learned Public Prosecutor, High Court,

Calcutta.

Affidavit-of-service shall be filed within 14 days

from the date of this order.

Matter to appear under the heading 'Listed

Motion' in the monthly list of July, 2022.

In the meantime, there shall be stay of operation

of the order passed in criminal revision No.89 of 2018

affirming the judgment and order of conviction passed

by the learned Metropolitan Magistrate, 19th Court,

Calcutta in Case No.C/420317/2014 till 30th July, 2022.

(Bibek Chaudhuri, J.)