Rabiul Sk vs The State Of West Bengal
2021 Latest Caselaw 4912 Cal

17.09.2021 SL No.29 Court No.30 (gc)

CRA 26 of 2021 With CRAN 1 of 2021

Rabiul Sk.

Vs.

The State of West Bengal

(Via video Conference)

Mr. Kushal Kr. Mukherjee, ...For the Appellant.

Mr. P.K. Datta, Mr. S. Roy, ...For the State.

This is an application, being CRAN 1 of 2021 for suspension

of sentence.

In view of the seriousness and gravity of the offence

appearing from the judgment, we do not feel that the sentence

may be suspended and the convict may be enlarged on bail in the

pending appeal. So, the application for suspension of sentence,

being CRAN 1 of 2021 is rejected at this stage.

However, in the event the appeal could not be heard within a

reasonable time, the prayer for renewal of bail may be made.

In spite of the order dated 22nd July, 2021 directing for

transmission of records and preparation of paper books, the lower

court record has not arrived. LCR in connection with

S.C.No.35(06) 2019 (Spl) corresponding to Trial No.VIII(VII) 2019

be called for from the learned Additional Sessions Judge cum

Judge, Special Court under POCSO Act, Krishnanagar, Nadia

within two weeks from date and department shall prepare the

paper books within three weeks from the date of reopening of the

Court after Puja Vacation.

The Registrar Administration (L&OM) shall communicate this

order to the learned Additional Sessions Judge cum Judge, Special

Court under POCSO Act, Krishnanagar, Nadia for information and

compliance.

All parties shall act on the server copies of this order duly

downloaded from the official website of this Court.

(Rabindranath Samanta, J.) (Soumen Sen, J.)