Simoco Telecommunication (South ... vs Unknown
2023 Latest Caselaw 7170 Cal

16.10.2023 IN THE HIGH COURT AT CALCUTTA Item No.3 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 3762 of 2023

In the matter of : Simoco Telecommunication (South Asia) Limited & Ors. ... Petitioners.

Mr. Rajdeep Mazumder, Mr. Pritom Roy ... For the Petitioners.

Mr. Satadru Lahiri, Mr. Safdar Azam ... For the Opposite Party No.2.

The present revisional application has been preferred

challenging the judgment and order of conviction and

sentence being affirmed in Criminal Appeal No. 271 of 2019

by the learned Additional District and Sessions Judge, 1st

Fast Track Court, Bichar Bhawan, Calcutta.

I find that there was a direction for fine of

Rs.70,00,000/-.

Mr. Mazumder, learned advocate appearing for the

petitioners submits that during the pendency of the appeal,

certain sum was deposited by way of fixed deposit before the

learned trial court.

I direct that a sum of Rs.14,00,000/- (Rupees fourteen

lakh) to be deposited in addition to that by three weeks from

date. Immediately on deposit of such sum of money, the

learned Metropolitan Magistrate, 14th Court, Calcutta would

stay the execution in connection with Complaint Case No.

23410 of 2008.

Needless to state that the appeal court's order would

also be stayed pursuant to the payment being deposited

before the learned Metropolitan Magistrate.

List the revisional application under the heading "To Be

Mentioned" on 23.11.2023.

All concerned parties shall act on the server copy of

this order duly downloaded from the official website of this

Court.

(Tirthankar Ghosh, J.)