Sri Parinay Sinha Roy vs The State Of West Bengal & Anr
2023 Latest Caselaw 7569 Cal

Calcutta High Court (Appellete Side)

Sri Parinay Sinha Roy vs The State Of West Bengal & Anr on 6 December, 2023

06.12.2023

Court No.30 BM CRR 1831 of 2019 + IA No.: CRAN 3 of 2023

Sri Parinay Sinha Roy Vs. The State of West Bengal & Anr.

Mr. Biswajit Sarkar Mr. Amit Bikram Mahata ... for the petitioner Mr. Manabendranath Bandyopadhyay ... for the opposite party no.2

The matter is taken up for hearing in presence of the learned

counsel for the petitioner and the learned counsel for the opposite

party no.2.

IA No.: CRAN 3 of 2023 is moved by the learned counsel for

the petitioner stating that the dispute between the parties has been

compounded and settled as the total cheque amount has been re-

paid by the petitioner.

The present revision has been preferred against an order

dated 19.03.2019 passed by the learned Additional District &

Sessions Judge, 2nd Court, Hooghly Sadar in Criminal Appeal No.18

of 2007 wherein the court has been pleased to dismiss the appeal

and thereby affirmed the judgement and order of conviction passed

by the learned Judicial Magistrate, 4th Court, in CR 278 of 2013

and sentencing the petitioner to suffer SI for six months and to pay

a fine of Rs.3,000/- in default to suffer SI for 7 days and also to pay

compensation of Rs.1,50,000/-.

Learned counsel appearing for the opposite party no.2 has

submitted in court that the petitioner has re-paid the total

outstanding dues and the total amount has been repaid. The petitioner now prays for withdrawing the sum of Rs.70,000/-

deposited with the trial court as per the order passed by this High

Court vide its order dated 22.11.2019.

Accordingly, considering the submission and the materials

on record IA No.: CRAN 3 of 2023 is disposed of with the direction

that the trial court shall permit the petitioner to withdraw the sum

of Rs.70,000/- as deposited in compliance with the direction of the

Hon'ble High Court on completion of all formalities and on proper

verification subject to proper verification of the materials on record

and on usual formalities.

The Criminal Revision being CRR 1831 of 2019 is accordingly

disposed of.

All connected applications stand disposed of.

Copy of this judgment be sent to the learned Trial Court

forthwith for necessary compliance.

Urgent certified website copy of this judgment, if applied for,

be supplied expeditiously after complying with all, necessary legal

formalities.

( Shampa Dutt (Paul), J. )