CRR/418/2010
2021 Latest Caselaw 4837 Cal

14.09.2021 tkm/ct 29 sl no. 11 C.R.R. No. 418 of 2010 (Via video conference)

In Re : Gora Chand Majhi .....petitioner

Mr. Pravas Bhattacharya ............. for the State

Criminal Revision under section 482 Cr.P.C is directed

against the judgment and order passed in Criminal Appeal no. 21

of 2009 affirming the conviction of the petitioner by the learned

Judicial Magistrate, Hooghly is listed today for hearing.

Mr. Pravas Bhattacharya, learned advocate appears for the

State. Concerned authority is requested to regularize his

appointment in the matter.

On call, none appears for the petitioner as well as OP no. 2.

It is submitted on behalf of the prosecution that an

opportunity may be given to the petitioner for his representation.

Revision has emanated from the judgment and order of conviction.

Department is directed to cause service of notice upon the

learned advocate for the revisionist and report before this court by

the next date of hearing.

Let this matter appear two weeks hence as "Contested

Application".

(Ananda Kumar Mukherjee, J.)