Samaresh Banerjee @ Sanjay ... vs Panchu Gopal Sen
2022 Latest Caselaw 6814 Cal

21.9.2022 S.D.

11.

C.R.R. 3073 of 2022

Samaresh Banerjee @ Sanjay Banerjee Vs.

Panchu Gopal Sen

Mr. Amit Ranjan Pati Ms. Afreen Begum ...For the Petitioner.

In the instant revision, judgment and order of conviction and

sentence passed by the learned Judicial Magistrate, 5th Court at

Serampore in Complaint Case No. 118 of 2014 in a proceeding under

Section 138 of the N.I. Act is assailed.

The revision be admitted.

The petitioner is directed to serve notice upon the opposite party

under registered Speed Post with A/D and file affidavit of service within

two weeks after vacation.

In the meantime, operation and execution of the order of conviction

and sentence passed in the Complaint Case No. 118 of 2014 on 11.2.2022

by the learned Judicial Magistrate, 5th Court, Serampore, Hooghly be

stayed till 31.12.2022.

Call for the Lower Court Records.

(Bibek Chaudhuri, J.)