Nand Kishore Rai vs Central Bureau Of Investigation
2021 Latest Caselaw 6355 Cal

14.12.2021
Item Nos.17&18
suman
Ct.42
                          (Via Video Conference)

                              CRA 95 of 2018

                          Nand Kishore Rai
                                  Vs.
                       Central Bureau of Investigation

                                 With
                              CRA 96 of 2018

                            Smt. Bandana Rai
                                   Vs.
                      Central Bureau of Investigation

                       Mr. Milon Mukherjee, Sr. Adv.
                       Mr. Rana Mukherjee
                       Mr. Biswajit Manna
                       Mr. Rahul Ganguly
                             ...for the appellant


                 These two appeals are filed against the one and

        common judgment and order of conviction. Therefore, the

        appeals are heard simultaneously.

                 Mr. Mukherjee, learned advocate for the appellant

        is present.   However, the respondent, Central Bureau of

Investigation is not represented by any advocate.

Notice be issued to the learned Additional Solicitor

General to appoint an advocate in both the matters to

represent the Central Burea of Investigation.

Both the appeals be listed on 20 th December,

2021.

(Bibek Chaudhuri, J.)