Ramchandra Ghosh vs Bansikar Chowdhury & Anr
2022 Latest Caselaw 2496 Cal

02.05.2022

d.g.

Ct. No.34 CRR 2515 of 2017 With CRAN 1402 of 2019 With CRAN 2 of 2021

Ramchandra Ghosh vs.

Bansikar Chowdhury & Anr.

Mr. Manas Kumar Das.

... for the appellant

Mr. Arijit Ganguly, Mr. Sanjib Kumar Dan.

.... For the State

The petitioner is directed to deposit a sum of

Rs.2,50,000/- with the learned Additional Chief Judicial

Magistrate, Kandi, Murshidabad in connection with the C.R.

Case No. 353 of 2014.

Records further reflect that the applications under

Section 5 as well as the revisional application are pending

before this Court. However, the revisional application

involves issues relating to judgment and order of conviction

and sentence. The petitioner is directed to deposit a sum of

Rs.2,50,000/- (Rupees Two Lakh Fifty Thousand only) with

the learned Additional Chief Judicial Magistrate, Kandi,

Murshidabad in connection with C.R. Case No 353 of 2014.

As the complainant is unrepresented before this

Court, Mr. Sourav Chatterjee, learned Advocate empanelled

with the High Court Legal Services Authority is directed to

represent the complainant/opposite party in this revisional

application. His appointment be regularized by the

concerned authorities.

Mr. Sanjib Kumar Dan appears on behalf of the State.

Aforesaid deposit should be completed by 16th May,

2022.

The petitioner would file an affidavit enclosing the

receipt in respect of the deposit made before the learned

Additional Chief Judicial Magistrate, Kandi, Murshidabad.

The revisional application will appear under the

heading 'To be mentioned' on 18th May, 2022.

(Tirthankar Ghosh, J.)