Purna Chandra Sarkar vs The Paschim Banga Gramin Bank Ltd. ...
2023 Latest Caselaw 3552 Cal

18.05.2023

Court No.35 CRR 836 of 2016 Item No. 6 With CRAN 1 of 2016 (Old No. CRAN 936 of 2016) D.Hira Purna Chandra Sarkar Vs.

The Paschim Banga Gramin Bank Ltd. & Anr.

Mr. N.P. Agarwala, Mr. Pratick Bose.

... for the State

None appears on behalf of the petitioner. This matter is pending in the list since 04.05.2023 and has been called on each day of working of this Court since that date. In spite of that no one is appearing. The petitioner is found to be not interest in this case. Therefore, the same is taken up today for disposal on merit.

Judgment and order dated September 30, 2015 passed by the Additional District and Sessions Judge, 4th Court at Suri, Birbhum is under challenge in this revision.

There was an order of conviction and sentence for the present petitioner, by the Magistrate in Complaint Case No. C-1406 of 2008 under Section 138 of the Negotiable Instruments Act. The same was challenged in Criminal Appeal No. 52 of 2013 in which the First Appellate Court by dint of the impugned judgment and order upheld the conviction and dismissed the appeal.

The petitioner is aggrieved of the same on the ground, inter alia, that the finding of the Courts, as above, is based on non-consideration of the facts as well as the relevant laws in the case.

On perusal of the entire materials available on record and the grounds made up by the petitioner I am constrained to find that the grounds thereof are not sufficient and cogent enough to warrant this Court's interference into the impugned order. Hence, in my considered opinion the revision is liable to be dismissed.

Criminal Revision being CRR 836 of 2016 is dismissed.

All pending applications, if any, are consequently disposed of.

Certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all the requisite formalities.

(Rai Chattopadhyay, J.)