Manik Chandra Ankure vs The State Of West Bengal & Ors
2022 Latest Caselaw 1283 Cal

16.03.2022 S/L No.16 KS

C.R.R. 1829 of 2015 Manik Chandra Ankure Vs.

The State of West Bengal & Ors.

Mr. Pratick Bose .....For the State

The revisional application is listed today before this Court

for the first time.

None appears for the petitioner.

The petitioner has challenged the judgment and order dated

19.03.2015 passed by Learned Sessions Judge, Birbhum in Criminal

Motion No.6 of 2014 arising out of Misc. Case No.174 of 2011

under Section 127 of the Criminal Procedure Code.

Learned Registrar Administration (L & OM) is directed to

issue notice upon the petitioner and opposite party no.2 through

the concerned police stations informing them that the next date

fixed for hearing of the case is 10.05.2022.

(Ananda Kumar Mukherjee, J.)