SAMIR KUMAR ADHIKARI Vs. SUBHOJIT GHOSH

JUDGEMENT

(1.) The Court:

(2.) Although, this is an application challenging the order dated 16.10.2020 passed by the learned Judicial Magistrate, 2nd Court, Barasat, North 24 Parganas in Case No. C-468/2019 under Section 138 of the Negotiable Instruments Act, learned senior counsel appearing on behalf of the petitioner submits that the prime grievances of the petitioner are that the accused jumped bail and is not appearing regularly before the learned trial court, the Officer-in- Charge of the local police station has not complied with the order of the learned trial court and the impugned proceeding is getting protracted.

(3.) A report filed on behalf of the State about intimating the accused opposite party is taken on record.