Parimal Mahato vs Unknown
2021 Latest Caselaw 313 Cal

19.01.2021

suman Ct.30 CRA 140 of 2020

With CRAN 01 of 2020 (Old CRAN 1222 of 2020)

(Via Video Conference)

In the matter of : Parimal Mahato ....appellant

Mr. Himanshu De Mr. Navanil De ...for the appellant

Mr. Ranabir Roy Chowdhury Mr. Mirza Firoj Ahmed Begg ...for the State

The instant appeal is barred by limitation. An

application has been filed under Section 5 of the

Limitation Act praying for condonation of delay of 47

days. A copy of the application was served upon Mr.

Ranabir Roy Chowdhury, learned advocate for the State

of West Bengal.

Having heard the learned advocate for the parties

and on perusal of the application under Section 5 of the

Limitation Act, I find that the petitioner has been able

to show sufficient cause in support of delay in filing the

appeal. Accordingly, the delay in filing the appeal is

condoned.

The appeal be registered to its file.

Perused the Memorandum of Appeal. The appeal

be admitted for hearing. Issue usual notice. Call for

record.

Department is directed to prepare the paper book

within four weeks from the date of receipt of Lower

Court Record.

The appellant is permitted to remain on the same

bail granted by the Court below after delivery of

judgment and an order of conviction and sentence till

the disposal of the instant appeal.

(Bibek Chaudhuri, J.)