Rakesh Kathotia & Anr vs Unknown
2022 Latest Caselaw 6855 Cal

22.09.2022

CRR 2781 of 2022

In the matter of : Rakesh Kathotia & Anr.

..... petitioners.

Mr. Sabyasachi Banerjee, Adv., Mr. Ayan Bhattacharjee, Adv.

...for the petitioners

Affidavit of service be kept with the record.

By an order dated 21st August, 2022 this Court

sought a report from the learned Chief Judicial

Magistrate, Howrah for noncompliance of rule 183 of the

Criminal Rules and orders and the judgment of this Court

in the case of Sarmistha Chowdhury & Anr. vs. State of

West Bengal & Anr. reported in Cr.L.J 359 (paragraph

35).

The learned Registrar (Judicial Service) has

forwarded a report submitted by the learned Chief

Judicial Magistrate, Howrah on perusal of which it is

ascertained that the predecessor in office passed the

order dated 18th January, 2020.

The report be kept with the record and the same

will be considered at the time of final disposal of the

instant revision.

On the prayer made on behalf of the petitioner,

interim order of stay be extended till 31st December,

2022.

(Bibek Chaudhuri, J.)