AI Structured Summary
Not yet generated for this judgment
Judgment
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.