Abdur Rakib @ Ruku vs Shriram Transport Finance ...
2023 Latest Caselaw 355 Cal

11.01.2023 Sl. No. 11.

D/L.

Mithun.

Ct.No.42.

IA No: CRAN/1/2022 In CRR/4709/2022

Abdur Rakib @ Ruku Vs.

Shriram Transport Finance Company & Anr.

Mr. Sujoy Sarkar, Adv.

Mr. Rahul Chachar, Adv.

...for the petitioner.

This is a revision challenging the Appellate Court's judgment

dated 11th August, 2022 passed by the learned Additional Sessions

Judge, 4th Court, Suri at Birbhum in Criminal Appeal No.25 of

2020 affirming the judgment and order of conviction and sentence

passed against the petitioner on 26 th September, 2019 by the

learned Judicial Magistrate, Suri, 3 rd Court, Suri, Birbhum in

connection with Complaint Case No.441 of 2015, being a

proceeding under Section 138 of the Negotiable Instruments Act.

The instant revision be admitted.

It is submitted by the learned Advocate for the petitioner that

the petitioner has been taken to custody. Petitioner is entitled to

be released on bail on executing a bond of Rs.5,000/- with one

surety of like amount and on depositing a bank guarantee of

Rs.3,75,000/- in the Court below.

Notice be issued upon the opposite party No.1 under

registered speed post with acknowledgment due.

Affidavit of service be filed within 3 weeks from the date of

this order.

The petitioner is at liberty to mention the matter for early

hearing after service of notice.

The petitioner is permitted to act on the server copy of the

order.

( Bibek Chaudhuri, J. )