Sri Swapan Sen vs The State Of West Bengal And ...
2023 Latest Caselaw 4732 Cal

 D/L328                                   C.R.R.2793 of 2023
03.08.2023

Bpg.

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;

Sri Swapan Sen Versus The State of West Bengal and another

Mr. Ranjan Kali Mr. Sobhan Kumar Pathak.

...for the petitioner.

Petitioner has challenged the proceedings arising out of

Complaint Case No.341 of 2016 wherein the learned trial court was

pleased to deliver its judgment and order of conviction and sentence

which was subsequently affirmed in Criminal Appeal No.42 of 2018.

Records of the case reflects that the petitioner has

already deposited a sum of Rs.80,000/- out of Rs.1,25,000/- as

fine/compensation amount so directed to be paid.

Having regard to the same, I direct the petitioner to serve

a copy of the revisional application upon the opposite party

no.1/State through the Office of the learned Public Prosecutor, High

Court, Calcutta and upon the opposite party no.2 by speed post

with acknowledgement due and file affidavit-of-service on the next

date fixed for hearing.

List the revisional application under the heading

"Contested Application" on 30th November, 2023.

Pending hearing of the revisional application, the

execution proceedings, if any before the learned ACJM,

Bidhannagar in connection with Complaint Case No.341 of 2016, be

stayed till 11th December, 2023.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)