Chitta Ranjan Halder & Ors vs Unknown
2021 Latest Caselaw 2120 Cal

BR   18.3.
2    2021
                                CRA 317 of 2018

             .

In the matter of : Chitta Ranjan Halder & Ors.

.... Petitioner

Lower Court record has been received by the department. On examination the department found certain defects as to the marking of some documents as exhibits and also with regard to the exhibited documents. The instant appeal arises from a judgment passed by a the learned Judge, Special Court, CBI, Alipore.

The learned Judge, Special Court, CBI, Alipore is requested to meet the Section Officer, Criminal Section with his official seal and make necessary correction of the exhibit list and exhibited documents in connection with the lower Court Record in the department within ten days from the date after completion of his judicial work in between 4.30 p.m. to 5.00 p.m..

Let a copy of this order duly countersigned by the Assistant Court Officer be sent to the learned District Judge, South 24-Parganas at Alipore with a request to forward the same to the learned Judge, Special Court, CBI, Alipore for information and compliance.

( Bibek Chaudhuri, J. )