Mokid Khan vs Unknown
2022 Latest Caselaw 1007 Cal

    28
4.3.2022
     sb
ct. no. 35

                                      CRA 90 of 1993
                                    (Via video conference)


                In the matter of : Mokid Khan
                                                               ...Appellant



                   None appears for the parties.

                   This appeal has been filed by the appellant under Section

             378 of the Code of Criminal Procedure against the judgment of

             acquittal passed by the learned Judicial Magistrate, 2nd Court,

             Katwa, Burdwan in C. Case no. 122 of 1979.

                   Administrative    notice   upon   the   appellant   and   the

             respondents could not be served.

The learned Registrar Administration (L & OM) is directed

to issue a fresh notice upon the appellant as well as the

respondents to be served through the local police station and

filed a compliance report before this Court on 27. 4. 2022.

(Ananda Kumar Mukherjee, J.)