237 Mrs. Durga Gupta vs Rup Sri Amit Kumar Mondal
2023 Latest Caselaw 4487 Cal

07    25.07.
       2023                          CRA (SB) 89 of 2023
 Ct
237                                   Mrs. Durga Gupta
                                            versus
rup                                Sri Amit Kumar Mondal


                    Mr. Kajal Ray.                ... for the appellant.

The appeal has been filed assailing the judgment and

order passed by the learned Judicial Magistrate, 2 nd Court,

Chandernagore, in connection with C.R. Case No. 455 of 2018,

whereby learned Judge acquitted the accused from charge under

Section 138 of the Negotiable Instrument Act, 1881.

On careful perusal of the judgment and after hearing of the

learned advocate appearing on behalf of the appellant, the

appeal is admitted. Issue usual notices.

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is found,

otherwise in order, the formal paper book shall be prepared

within six weeks thereafter.

Realization of fine amount be stayed in the meantime.

(Bibhas Ranjan De, J.)