237 Bijan Das @ Bijan Kumar Das vs Rup State Of West Bengal & Anr
2023 Latest Caselaw 4835 Cal

14    07.08.
       2023                            CRMSPL 39 of 2023
 Ct
237                            Bijan Das @ Bijan Kumar Das
                                           versus
rup                             State of West Bengal & Anr.


                    Mr. S K. Das,
                    Ms. Rupsa Sreemani                .... For the petitioner.

Special leave to appeal has been filed owing to the

judgment and order of acquittal passed by the Judicial

Magistrate, 5th Court, Serampore, Hooghly on 30.06.2023,

whereby learned Magistrate acquitted the opposite party No.2 of

the charge under Section 138 of the Negotiable Instruments Act.

After hearing learned advocate appearing on behalf of the

appellant as well as on careful perusal of the judgment, the

prayer for Special Leave to Appeal is allowed.

Thus, leave is granted to the petitioner to file appeal within

the statutory period.

Accordingly Special Leave Petition stands disposed of.

(Bibhas Ranjan De, J.)