Haradhan Maity & Anr vs Unknown
2021 Latest Caselaw 5707 Cal

 17.11.2021
Serial nos. 12 & 13
    Srimanta
   Ct. No. 42
                                       (Through Video Conference)

                IA NO.:CRAN/2/2017 (Old No.:CRAN/4861/2017)
                                           in
                                   CRA 272 of 2010
                   [In the matter of : Haradhan Maity & Anr.]
                                          with
                                  CRA 271 of 2010
                    [In the matter of : Amit Maity @ Biswajit Maity]


                      In Re.: An application under Section 374(2) of the Code of
                      Criminal Procedure, 1973.

                              Mr. Dipankar Aditya, Adv.,
                              Ms. Tina Biswas, Adv.
                                                                    ... for the Appellant.
                              Mr. Partha Pratim Das, Adv.,
                              Ms. Manasi Roy, Adv.
                                                                         ...for the State.


                              It is submitted both by the learned counsels for the
                      appellants as well as respondents that they have not received

the paper book of CRA 271 of 2010.

CRA 271 of 2010 is being tagged with CRA 272 of 2010 as two accused persons have filed two separate appeals against a common judgment passed in one case. Therefore, the paper book of CRA 272 of 2010 be treated as also the paper book of CRA 271 of 2010. The Assistant Court Officer of this Court is directed to incorporate the number of CRA 271 of 2010 in the cause title of the paper book along with the name of the appellant.

The Assistant Court Officer is further directed to prepare a photostat copy of the Memorandum of Appeal of CRA 271 of 2010 and hand over the same to the learned Public Prosecutor- in-Charge in course of this day.

Both the appeals shall be heard on 18th November, 2021.

(Bibek Chaudhuri, J.)