Prafulla Chandra Roy vs The State Of West Bengal
2021 Latest Caselaw 3662 Cal

08.07.2021

suman Ct. 42 CRA 155 of 2017

(Via Video Conference)

In the matter of:

Prafulla Chandra Roy Vs.

The State of West Bengal

Md. Sarwar Jahan ...for the appellant

Mr. S. G. Mukherjee, Ld. P.P. Ms. Faria Hossain Mr. Aniket Mitra ...for the State

It is submitted on behalf of the appellant that the

appellant has already served out the entire period of

sentence during pendency of the instant appeal.

The instant appeal is filed assailing the judgment and

order of conviction and sentence passed in Sessions Case

No. 110 of 2013 (Sessions Trial No.13(01) of 2015) dated 6 th

January, 2017 and 7th January, 2017 passed by the learned

Additional Sessions Judge, Dinhata, Cooch Behar.

A copy of this order be sent to the learned Sessions

Judge, Cooch Behar with a request to get the information

from the Correctional Home authority as to whether the

appellant has served out the entire sentence or not.

Let a copy of this order be sent to the learned Sessions

Judge, Cooch Behar through the learned Registrar,

Administration-I, High Court, Calcutta.

Fix the matter on 23rd July, 2021 for report and further

order.

(Bibek Chaudhuri, J.)