Murli Manohar Chandak @ Murli M. ... vs Sanatan Chowdhury
2023 Latest Caselaw 5694 Cal

 D/L38                                    C.R.R.3222 of 2023
29.08.2023

Bpg.

Murli Manohar Chandak @ Murli M. Chandak Versus Sanatan Chowdhury

Mr. Ayan Bhattacherjee Mr. Shounak Mondal Mr. Suman Majumder Mr. Cedric Fernandez.

...for the petitioner.

Mr. Anwar Hossain Ms. Ratna Ghosh.

...for the State.

Petitioner is directed to serve a copy of the revisional

application upon the opposite party by speed post with

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

fixed for hearing.

Having regard to the fact that the subject matter of

challenge in the present revisional application relates to the

judgment and order passed by the learned Additional District and

Sessions Judge, 1st Fast Track Court, Bichar Bhawan, Calcutta in

Criminal Appeal No.232 of 2019 wherein the judgment and order

dated 22.08.2019 passed by the learned Metropolitan Magistrate,

11th Court, Calcutta was affirmed, I direct the petitioner to deposit a

sum of Rs.15,00,000/- with the learned Metropolitan Magistrate,

11th Court, Calcutta in connection with Complaint Case No.5389 of

2000 (T.R. No.448 of 2002) within a period of four weeks from date.

On deposit of such amount of Rs.15,00,000/-, the learned

Metropolitan Magistrate, 11th Court, Calcutta will not proceed with

the execution of the case.

Matter be listed under the heading "To Be Mentioned" on

21st September, 2023.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)