Sanjay Bansal vs Unknown
2023 Latest Caselaw 3751 Cal

08.06.2023 IN THE HIGH COURT AT CALCUTTA Item No.61 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 2032 of 2023

In the matter of : Sanjay Bansal ... Petitioner.

Mr. K. C. Garg, Ms. Sunita Agarwal ... For the Petitioner.

The petitioner is aggrieved by the manner in which the

long delay of preferring an appeal against an order of

conviction has been condoned by the learned Chief Judge,

City Sessions Court.

I find from the records that the substantial grievance of

the petitioner is not unjustified. However, the next date has

been fixed on 20.06.2023 for consideration of the stay

application of the appellant. I direct that in case, the learned

appellate court decides to stay the judgment and order of

conviction and sentence passed by the learned trial court, in

that case, the learned appellate court would pass a direction

for depositing an amount of 50% of the compensation amount

decided by the learned trial court to be deposited with the

trial court during the pendency of the appeal.

The complainant/petitioner would be at liberty to

exercise his power as enshrined under the provisions of the

Negotiable Instruments Act.

No adjournment should be granted on 20.06.2023 to

the appellant and the appeal must be heard at the earliest.

With the aforesaid observations, the revisional

application being CRR 2032 of 2023 is disposed of.

Pending connected application, if any, is consequently

disposed of.

All concerned parties shall act on the server copy of

this order duly downloaded from the official website of this

Court.

Urgent photostat certified copy of this order, if applied

for, be supplied to the parties upon compliance with all

requisite formalities.

(Tirthankar Ghosh, J.)