Arundhati Manna vs Vinay Kr. Abhhani & Anr
2022 Latest Caselaw 2495 Cal

02.05.2022
 ct.no.35
sk & Ali
   sl.1                        CRR 840 of 2013

                               Arundhati Manna
                                      Vs
                         Vinay Kr. Abhhani & Anr.


                       The revisional application is listed up today for

             hearing and for submission of compliance report by the

             department.

                       None appears for the petitioner.

                       Department has submitted a report enclosing the

             service return of notice upon Arundhati Manna which has

             been served. The same is taken on record.

                       The Department has also submitted an explanation

             as   to    why    there    was   delay   on   earlier   occasion   in

             transmitting the notice to the concerned Court for service.

                       On a perusal of the record it appears that petitioner

             filed an application under Section 482 of the Criminal

             Procedure Code,           assailing the order dated 14.01.2013

             passed by the Learned Chief Judge, City Sessions Court,

             Calcutta in Criminal Appeal 83 of 2012 affirming the

             judgment and order dated 30.08.2012 passed by the

             learned Additional Chief Metropolitan Magistrate in case no

             C/401 of         2007 under      Section 138 of the Negotiable

             Instrument Act, sentencing the petitioner to pay a fine of
                    2




Rs.28.000/- in default to suffer simple imprisonment for

three months.

      Having considered the materials on record and the

two consistent judgments passed by the learned Trial Court

as well as the 1st Appellate Court, I find no illegality,

irregularity or impropriety in the impugned judgment as

such there is no reason for interfering with the same.

      The revisional application is accordingly dismissed

and disposed of.

      Let a copy of this order be transmitted to Learned

Chief Judge, City Sessions Court, Calcutta for information

and   also   to    learned   Additional   Chief   Metropolitan

Magistrate, Calcutta for execution of the sentence, if the

same has not been satisfied yet.

      Urgent photostat certified copy of the order, if applied

for, be given to the parties on usual undertaking.

             .

(Ananda Kumar Mukherjee,J)