LAWS(CAL)-2024-4-66

RITWIK KUMAR BANERJEE Vs. SURAJIT CHANDA

Decided On April 16, 2024
Ritwik Kumar Banerjee Appellant
V/S
Surajit Chanda Respondents

JUDGEMENT

(1.) The present batch of revisional applications were preferred challenging the proceedings being C-04/2015, wherein process was issued under Sec. 500/211 of the Indian Penal Code and is pending before the learned Judicial Magistrate, 1st Class, 6th Court, Sealdah including all the orders passed therein.