KRIPA SINDHU MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging an order dated 11.06.2020 passed by the learned Sub-Divisional Executive Magistrate, Krishnagar, Sadar in S.D.E.M. Case No. 740 (EM)/of 2020 under Section 144 (2) of the Code.

(2.) The opposite party no.2 has filed an application under Section 144 of the Code claiming certain reliefs before the learned Sub-Divisional Executive Magistrate, Krishnagar, Nadia on 11.06.2020. Learned Executive Magistrate was pleased to direct the Officer-in-Charge/Inspector-in-Charge, Bhimpur Police Station to enquire into the matter and submit a compliance report. The concerned learned BL & LRO was also directed to cause an enquiry and submit a report on the next date. The order was to remain in force for two months.

(3.) Learned counsel appearing on behalf of the petitioner submits that his client was the opposite party in the said proceeding under Section 144 of the Code. Although two months have already expired from the date of the order, the proceeding is still pending. The petitioner may have a liberty to present its case by filing an application under Section 144 (5) of the Code.