Amit Jhunjhunwala vs Unknown
2023 Latest Caselaw 6888 Cal

09.10.2023 Serial no. 32 [G.S.D]

CRR 3174 of 2023

In the matter of : Amit Jhunjhunwala ... ... Petitioner

Mr. D. Kar

... for the petitioner

Learned Advocate for the petitioner has submitted

Supplementary Affidavit enclosing a receipt which reflects

that a sum of Rs.1,60,000/- has been deposited before the

ld. Metropolitan Magistrate, 15th Court, Calcutta.

The petitioner is directed to serve a copy of this

revisional application upon the complainant/o.p. no.2 by

speed post with a/d and file affidavit-of-service on the next

date so fixed for hearing.

The complainant/o.p. no.2 would, on an application,

be entitled to receive the said sum of Rs.1,60,000/- in his

favour from the ld. Metropolitan Magistrate, 15th Court,

Calcutta.

Let the Lower Court Records of both the Appellate

Court and the ld. Trial Court be called for.

There shall be a stay of execution of the judgment

and order of conviction and sentence so passed by the ld.

Appellate Court.

The withdrawal of the money at the instance of the

complainant/o.p. no.2 would be allowed by the ld.

Metropolitan Magistrate, 15th Court, Calcutta, in spite of their

being Stay of the proceedings.

List the revisional application in the Monthly List of

January, 2024.

Parties to act on a server copy of this order duly

collected from the official website of the Hon'ble High Court

at Calcutta.

(Tirthankar Ghosh, J.)