Citation : 2021 Latest Caselaw 4962 Cal
Judgement Date : 21 September, 2021
21.9.2021
Ct-30 ar CRA 69 of 2019 with CRAN 2 of 2021
In the matter of: Raju Roy
Md. Zohaib Rauf Mr. Rameez Alam .... For the Appellant
Mr. Saibal Bapuli, Ld. APP Mr. Bibaswan Bhattacharya .... For the State
Hearing is concluded and judgment is reserved. In view of the fact that the hearing of the appeal is concluded today. Therefore, we feel that it is not necessary to take up the application for suspension of sentence and grant of bail at this stage.
CRAN 2 of 2021 is thus disposed of. Let the appeal appear under the heading "Judgement" on 29th September, 2021.
(Rabindranath Samanta,J) (Soumen Sen,J.)
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