High CourtsSingle Bench(2018) 03 CAL CK 0060

NILADRI SEKHAR DULEY & ORS. vs STATE OF WEST BENGAL & ANR.

Calcutta High Court · Decided on 21 March 2018

HON’BLE JUDGES
SHIVAKANT PRASAD, J
CASE NUMBER
CRR 557 of 2018

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Judgment

10 paragraphs · 172 words

This is an application under Sections 397, 401 and 482 of the Code of Criminal Procedure challenging the order dated February 2, 2018 passed by the

Sessions Judge-in-Charge, Bankura in Special Case No. 03 of 2014 arising out of Onda Police Station Case No. 175 of 1912 dated November 29,

2012 under Sections 406/409/120B of the Indian Penal Code, inter alia, on the grounds mentioned therein.

Heard the petitioner in person.

Let a copy of this application together with all annexure be served on the opposite parties by speed post with acknowledgement due within a week

from the date hereof.

List the matter on April 11, 2018. In the meantime, there shall be a stay of operation of the order dated February 2, 2018 passed by the Sessions

Judge-incharge, Bankura in Special Case No. 03 of 2014 till April 11, 2018.

The petitioner shall file an affidavit-of-service on the next date of hearing.

Urgent Photostat certified copy of this order, if applied for, be supplied to the petitioner as early as possible.