Nirmal Roy vs The State Of West Bengal
2021 Latest Caselaw 3008 Cal

28.04.2021 Ct. 9 Sl. 3 KS

(Via Video Conference) CRA 110 of 2021 With IA No. CRAN 1 of 2021 Nirmal Roy

-Vs.-

The State of West Bengal

Mr. Sabir Ahmed Ms. Pampa Dey Dhabal .....For the Appellant Mr. Bidyut Kumar Roy Ms. Rita Dutta .....For the State

IA No. CRAN 1 of 2021

This is an application under Section 5 of the Limitation

Act for condonation of delay of 343 days.

I have heard the learned counsel for the appellant and the

learned counsel for the State and in consideration of the explanation

offered in the application, the delay of 343 days is considered and

hereby condoned.

Accordingly, the application being, IA No. CRAN 1 of

2021 is disposed of.

It is submitted that the appeal has been preferred against

the judgment and order of conviction and sentence of five years of

simple imprisonment with fine of Rs.1,000/- with default clause for the

charge under Section 306 of the Indian Penal Code. Accordingly, the

appeal is admitted.

Issue usual notices.

Call for the L.C.R. Realisation of fine shall remain stayed till the

disposal of the appeal.

Liberty to pray for bail upon notice to the State.

(Shivakant Prasad, J.)