In Re: Md. Safique Sk vs The State Of West Bengal
2021 Latest Caselaw 4305 Cal

18.08.2021 Court No.30 Item No.01 Krishnendu

C.R.A. No. 728 of 2014 With C.R.A.N. No. 3 of 2021 (Via video Conference)

In re: Md. Safique Sk.

- Versus -

The State of West Bengal

Mr. Amarendra Chakraborty For the Appellant Mr. Madhusudan Sur, ld. A.P.P.

Mr. Manaranjan Mahata For the State

The above appeal has been preferred against the judgment

and order passed by the learned Additional District & Sessions

Judge, Fast Track Court No. 2, Barrackpore, North 24-Parganas in

Sessions Trial No. 15(3)2014.

Mr. Chakraborty, learned advocate appearing for the

appellant submits that the appellant has already served out the

sentence and has also deposited the fine amount. Thereafter,

the appellant has also been released yesterday, i.e. on 17 th

August, 2021. Let the receipt towards payment of fine, as

produced, be kept on record.

Mr. Sur, learned A.P.P. appears on behalf of the State.

Heard the learned advocates appearing for the respective

parties and considered the materials on record including the

report dated 8th August, 2021 filed by the Superintendent,

Dumdum Central Correctional Home earlier, when the matter

was last taken up for hearing on 9th August, 2021.

As the appellant has served out the sentence, deposited the

fine amount and has also been released yesterday, i.e. on 17 th

August, 2021, no further order is required to be passed in the

present appeal.

The appeal and the connected application, being CRAN 3 of

2021 are, accordingly, disposed of.

All parties shall act on the server copies of this order duly

downloaded from the official website of this Court.

(Subhasis Dasgupta, J) (Tapabrata Chakraborty, J.)