Sri Salil Singha @ Tutun vs Unknown
2021 Latest Caselaw 206 Cal

15.01.2021 Mithun Sl. No.05.

D/L.

Ct.No.30 CRA/100/2020

I.A.No:CRAN/1/2020 (Old No:CRAN/860/2020)

In the matter of : Sri Salil Singha @ Tutun.

...the appellant.

Minoti Gomes, Adv.

... for the appellant.

It is submitted by the learned Advocate for the appellant

that the instant appeal ought to have been filed before the

learned Sessions Judge, Howrah in order to assail the judgment

and order of acquittal in G.R.Case No.434 of 2014 (T.R.459 of

2015). Therefore, she prays for liberty to withdraw the instant

appeal with a leave to file the petition of appeal before the

appropriate forum.

Prayer is considered and granted. Let the instant appeal

be treated to be withdrawn with liberty to file the same before

the learned Sessions Judge, Howrah.

(Bibek Chaudhuri, J)