Inspector/Rpf Post vs Unknown
2021 Latest Caselaw 522 Cal

22.01.2021 Mithun Sl. No.36.

D/L.

Ct.No.30 CRMSPL/27/2020 with I.A.No: CRAN/1/2020

In the matter of : Inspector/RPF Post, Belur Scrap Yard.

...the petitioner.

Mr. Abhra Mukherjee, Adv.,

...for the appellants.

Having heard the learned Advocate for the petitioner

and on perusal of the statement made in the application

for special leave to file appeal and also on perusal of the

judgment passed by the learned Judicial Magistrate, 7th

Court, Howrah, I am of the view that there is sufficient

ground to grant leave to the petitioner to file an appeal

against the impugned judgment and order of acquittal.

Accordingly, special leave is granted.

Petitioner is at liberty to file memorandum of appeal

within statutory period.

(Bibek Chaudhuri, J)