Nemai Biswas vs The State Of West Bengal
2021 Latest Caselaw 6300 Cal

13.12.2021

gd/ssd CRA 331 OF 2021 IA NO: CRAN/1/2021 NEMAI BISWAS VS THE STATE OF WEST BENGAL (Through Video Conference)

Mr. Malay Bhattacharyaa, Mr. Subhrajyoti Ghosh, Ms. Sudipa Sen Gupta ..for the Appellant

Ms. Zareen N. Khan, Mr. Ashok Das ..for the State

CRAN 1 of 2021 has been filed by the appellant seeking

condonation of delay in filing this appeal, which is against the

judgment of conviction. Office has noted the delay of 735 days in

filing this appeal.

Having regard to the explanation furnished in the application for

condonation of delay, we are of the opinion that the delay has properly

been explained. Hence, CRAN 1 of 2021 is allowed by condoning the

delay, if any, in filing the appeal.

The appeal is admitted for hearing.

Let the original record be requisitioned.

Office is directed to prepare the paper book.

(Prakash Shrivastava, C.J.)

(Rajarshi Bharadwaj, J.)