- (1.) This application is directed against the judgment and order dated February 7, 2011 passed by the learned Additional Sessions Judge, 8 th Fast Track Court, Alipore in Criminal Motion No.263 of 2003 thereby dismissing the said criminal motion on contest without cost. The short fact involved in the matter is that whether the learned Judicial Magistrate, 7 th Court, Alipore, was justified in rejecting the prayer made in the application dated August 1, 2006 of the complainant and thereby directing the complainant to pay the requisite revenue fees of the disputed document in accordance with law as per order dated December 24, 2004 in Complaint Case No.209 of 2002.
(2.) Upon hearing the learned Advocate for the petitioner and on perusal of the materials-on-record, the Revisional Court has held that the criminal motion is devoid of merits and the complainant is required to pay the requisite revenue fees of the disputed document as per order dated December 24, 2004. Being aggrieved, this application has been preferred.
(3.) The opposite party No.1 herein filed the said complaint case under Section 420 of the IPC against the petitioner under Section 200 of the Cr.P.C. The learned Magistrate recorded evidence on S/A and accordingly issued process against the petitioner under Section 420 of the IPC.;