Sc Rohit Feeds Private Limited vs State Of West Bengal & Anr
2022 Latest Caselaw 1039 Cal

07.03.2022
Ct. No. 42                             CRMSPL 17 OF 2018
   7
  Sc                               Rohit Feeds Private Limited
                                              vs.
                                    State of West Bengal & Anr.
                                               --------

In Re : Application for Special Leave to Appeal under Section 378(4) of the Code of Criminal Procedure, filed on 25th January, 2018.

Mr. Satadru Lahiri Mr. Safdar Azam.

..... For the Petitioner

This is an application under Section 378(4) of the Code of

Criminal Procedure fled by the complainant of Case No. C-11591 of

2005 with a prayer to permit him to file an appeal against the

judgment and order of acquittal in the aforementioned case under

Section 138 of the Negotiable Instrument Act on 29th November,

2017 passed by the learned Metropolitan Magistrate, 10th Court at

Calcutta.

I have heard the learned advocate for the petitioner. I have

also perused the impugned judgment. There is sufficient ground to

allow the petitioner to file an appeal against the impugned judgment

and order of acquittal.

Accordingly, the application for Special Leave to Appeal is

allowed.

The petitioner is directed to file Memorandum of Appeal

within thirty days from the date of this order.

(Bibek Chaudhuri, J.)