RADHA NATH NANDY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging the order 14.01.2020 passed by the learned Additional Chief Judicial Magistrate, Bidhannagar, in Case No.C/727 of 2015 thereby dismissing the said case and directing formal acquittal of the accused in view of the judgment of the High Court as not interfered with by the Hon'ble Supreme Court.

(2.) Supplementary affidavit filed on behalf of the petitioner is taken on record.

(3.) The petitioner appearing-in-person submits as follows. The petitioner is the complainant in the present proceeding. After the main proceeding was quashed by the High Court by an order dated 25.08.2017 passed in CRR 3950 of 2016, he filed a Special Leave to Appeal against the same before the Hon'ble Supreme Court. By an order dated 05.03.2018 passed in Special Leave to Appeal (CRL.) No.8342 of 2017, the Hon'ble Apex Court was pleased to dismiss the Special Leave Petition. The learned trial court dropped the proceeding and directed the formal acquittal of the accused in view of the order of the High Court. However, the appellant had also made a prayer under section 340 of the Code alleging commission of forgery by the accused/opposite party. The same was turned down by the learned trial court. Challenging the same, an appeal was preferred by the present petitioner which led to the registration of the appeal under section 341 of the Code, being CRA 567 of 2019. The same is still pending. Therefore, the parent proceeding should be kept alive till the said appeal is disposed of.