SANKAR ACHARYYA, J. - (1.) This revisional application has been filed by petitioner/complainant against three opposite parties/accused and the opposite party no. 4 State of West Bengal under Sections 401/482 of the Code of Criminal Procedure, 1973 challenging legality, propriety and correctness of the order no. 2 dated 22.09.2014 passed by learned Chief Judge, City Sessions Court, Calcutta in Criminal Appeal No. 90 of 2014.
(2.) The petitioner as complainant filed complaint under Sections 138/141 of the Negotiable Instruments Act against the opposite party no. 1 to 3 as accused. That case being No. C 22367 of 2011 was tried by learned Metropolitan Magistrate, 13th Court, Calcutta and after trial the accused/opposite parties no. 1 to 3 were acquitted. Complainant/petitioner filed Criminal Appeal No. 90 of 2014 in the Court of learned Chief Judge, City Sessions Court, Calcutta. Passing the impugned order learned Chief Judge, City Sessions Court did not admit the appeal with finding that the appeal is not maintainable.
(3.) In this revisional application the petitioner succinctly has contended that the impugned order is bad in law and his statutory right of appeal has been denied resulting miscarriage of justice.;