Nandadulal Ghosh vs Unknown
2023 Latest Caselaw 5940 Cal

05.09.2023 Serial no. 94 [G.S.D]

CRR 1683 of 2023

In the matter of : Nandadulal Ghosh ... ... Petitioner

Mr. Sujoy Sarkar Mr. Rahul Chachan

... for the petitioner

The petitioner has been convicted by the Learned

Judicial Magistrate, 5th Court, Hooghly and the said order

was affirmed by the Appellate Court in Criminal Appeal No.

08 of 2021. The sentence so imposed was for six months

imprisonment and Rs. 13 lakhs (approx) as compensation in

a case under Section 138 of the N.I. Act.

Having regard to the subject-matter of the case, I

direct the petitioner to deposit a sum of Rs.6.5 lakhs with

the Learned Judicial Magistrate, 5th Court, Hooghly in

connection with Complaint Case No. 299 of 2013 by 30 th of

November, 2023.

In case, such amount is deposited, the Learned Trial

Court will not proceed with the execution of the Judgment

and Order, so passed, in Complaint Case No. 299 of 2013.

Let the matter be listed on 1 st of December, 2023

under the heading "To Be Mentioned" for compliance.

The petitioner is granted liberty to file a

Supplementary Affidavit enclosing the receipt in respect of

the amount deposited before the Learned J.M.

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.)