Atish Sarkar vs Smt. Madhumita Mallick & Anr
2022 Latest Caselaw 3871 Cal

30.6.2022 S.D.

13. C.R.R. 222 of 2014

Atish Sarkar Vs.

Smt. Madhumita Mallick & Anr.

Mr. Thaneshwar Kumai ...For the petitioner.

Mr. Thaneshwar Kumai, learned advocate appears for the

petitioner. None appears for opposite parties.

This revisional application has been directed against the judgment

and order dated 26.11.2013 passed by learned Additional Sessions

Judge,1st Court, Jalpaiguri in Criminal Appeal No. 7 of 2012 whereby the

appeal against judgment and order dated 18.10.2012 passed in Misc.

Petition 73 of 2009 was dismissed.

Learned advocate for the petitioner seeks two weeks'

accommodation for taking instruction from the party.

Let the matter be adjourned and listed for hearing on 1.8.2022.

Petitioner is directed to serve fresh notice along with a copy of the

application upon opposite party no. 1 through registered post and upon

the State through learned Public Prosecutor, High Court, Calcutta and

file an affidavit of service on the next date.

(Ananda Kumar Mukherjee, J.)