Sarif Sk. @ Sarip Sk. @ Mohiruddin ... vs Unknown
2021 Latest Caselaw 4754 Cal

10.09.2021 Item no.4/5.

Court No.42.

AB

(Via Video Conference)

CRA No. 254 of 2021 (I A CRAN 1 of 2021) With CRA No. 514 of 2018 I A CRAN 1 of 2018 (Old CRAN 3246 of 2018)

In the matter of : Sarif Sk. @ Sarip Sk. @ Mohiruddin Sk.

......Appellant.

Mr. Arindam Roy ...for the Appellant in CRA 254 of 21.

CRA No.254 of 2021 has been preferred against a

judgment and order dated March 25, 2021 passed by the

Hon'ble Justice Bibek Chaudhuri in CRA No.514 of 2018. By the

said judgment, the Hon'ble Justice Bibek Chaudhuri was

pleased to dismiss the appeal as well as dispose of the

application filed in connection therewith. As such, the present

appeal is not maintainable in the eye of law before this Court.

The remedy of the appellant lies before the Hon'ble Supreme

Court, subject to special leave, if any, granted by the said Court.

The conduct of the appellant in trying his luck before the same

Court twice is strongly deprecated. However, keeping in mind

the plight of the appellant, who is already in incarceration for a

considerable period, no costs are imposed in the matter.

C.R.A. 254 of 2021 is dismissed, along with IA CRAN 1

of 2021, as not maintainable.

All parties shall act in terms of server copy of the order

downloaded from the official website of this Court.

(Sabyasachi Bhattacharyya, J.)