PARTHA PRATIM KUNDU Vs. STATE OF W.B.
LAWS(CAL)-2020-2-125
HIGH COURT OF CALCUTTA
Decided on February 05,2020

PARTHA PRATIM KUNDU @ PARTHA KUNDU Appellant
VERSUS
STATE OF W B And ANOTHER Respondents

JUDGEMENT

Jay Sengupta, J. - (1.) This is an application challenging an order dated 1.11.2019 passed by the learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas in G.R. Case No. 26 of 2019 arising out of Bidhannagar (Women) Police Station Case No. 1 of 2019 dated 10.1.2019 under Sections 406 and 506 of the Indian Penal Code.
(2.) Affidavits of service filed on behalf of the petitioner are taken on record.
(3.) A report is also filed on behalf of the State indicating that the opposite party no.2 was informed by the police authorities about the pendency of this matter.;


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