Central Bureau Of Investigation vs Unknown
2021 Latest Caselaw 6259 Cal

10.12.2021 Sl. No. 01...

Mithun Ct.No.42.

CRA/593/2017

(Via Video Conference)

In the matter of : Central Bureau of Investigation represented by DSP, C.B.I., ACB, Kolkata.

...Appellant.

Md. Asraf Ali, Adv.

...for the petitioner.

Mr. Y.J.Dastoor, Ld. A.S.G.

Mr. Phiroze Edulji, Adv.

Mr. Samrat Goswami, Adv.

...for the C.B.I.

The matter has come up on the prayer of the appellant

with a request to supply a copy of paper book in connection

with this case. However, from the office report, it appears that

certain documents were marked exhibits during trial but the

said documents are not found in the record. Therefore, the

record is to be made in order first. Since the appeal arises

against the judgment and order of acquittal passed by the

Learned Judge Special (CBI), Court No.3, Calcutta, notice be

issued to the learned Trial Judge requesting him to send a

competent person with the missing exhibits to make the record

in order within 5th January, 2022.

( Bibek Chaudhuri, J. )