Tapas Kr. Ghosh vs Unknown
2023 Latest Caselaw 6329 Cal

20.09.2023 Serial no. 3 [G.S.D]

CRR 3157 of 2022

In the matter of : Tapas Kr. Ghosh ... ... Petitioner

Mr. Arijit Ganguly Ms. Debjani Sahu ... for the State

A report has been submitted by Ms. Debjani Sahu,

ld. Advocate for the State.

The report reflects that the present

petitioner/accused has paid the entire amount, as was

pronounced in the judgment and order dated 21.08.2018.

In view of the aforesaid, the inspector-in-charge,

Serampore P.S., is directed to depute an officer of his choice

for recording the statement of the complainant and verify as

to whether the entire amount in connection with the

complaint case being Cr.Case No. 885 of 2012 under Section

138 of the N.I. Act, have been received by him and a report,

to that effect, be submitted by 12th of October, 2023, when

the matter would appear under the heading "To Be

Mentioned".

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.)