Smt. Sutapa Chakraborty vs Unknown
2021 Latest Caselaw 5636 Cal

09.11.2021.

AK

CRMSPL 23 of 2021 IA No: CRAN 1 of 2021

In the matter of: Smt. Sutapa Chakraborty ... Petitioner.

Ms. Kakali Samajpaty Ms. Sudipa Samanta ....for the petitioner.

Re: CRAN 1 of 2021

In view of sufficient reasons having been disclosed in

the application for condonation of delay, owing to the

Pandemic situation, the delay occasioned in filing the

application for special leave to appeal is condoned.

CRAN 1 of 2021 is accordingly allowed.

Re: CRMSPL 23 of 2021

In view of satisfaction of the components of Section

378(4) of the Code of Criminal Procedure, CRMSPL 23 of

2021 is also allowed, thereby permitting the petitioner to file

an appeal against the judgment of acquittal within thirty

days from date.

(Sabyasachi Bhattacharyya, J.)