CRA/417/2017
2022 Latest Caselaw 2431 Cal

28.4.2022

cm

CRA 417 of 2017 With CRAN 1 of 2017 (Old CRAN 2975 of 2017)

In Re : Raj Kumar Rishi .... Appellant

Mr. Prosenjit Mukherjee Mr. Arghya Kumar Das ....... for the appellant.

Ms. Amita Gaur .... for the State

Ms. Gaur, learned advocate is requested to appear on

behalf of the State. Copy of the application under Section 5 of

the Limitation Act is handed over to her in court today.

The application being CRAN 1 of 2017 (Old CRAN 2975

of 2017) has been filed under Section 5 of the Limitation Act for

condonation of delay.

Having considered the averments made in the said

application, delay in preferring the appeal is condoned.

CRAN 1 of 2017 (Old CRAN 2975 of 2017) is disposed of.

Appeal is admitted.

Call for the lower court records.

Issue usual notices.

Realization of fine be stayed.

Liberty to pray for bail upon notice to the State through

the learned Public Prosecutor, High Court, Calcutta.

Department is directed to tag the certified copy of the

impugned judgment along with the records.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)