Bpg vs The State Of West Bengal And ...
2022 Latest Caselaw 5073 Cal

 D/L25                               C.R.A. (SB) 109 of 2022
August 3,

                                      Golam Mondal
   Bpg.
                                         Versus

The State of West Bengal and another

Mr. Uday Sankar Chattopadhyay, Mr. Suman Sankar Chattopadhyay, Mr. Santanu Maji, Ms. Trisha Rakshit.

...for the appellant.

Mr. Uday Sankar Chattopadhyay, learned advocate

appearing for the appellant submits that there has been inadvertent

mistake on his part for incorporating the name of the victim. As

such, learned advocate intends to withdraw the memorandum of

appeal and file a fresh memorandum of appeal.

Accordingly, the department is directed to return the

certified copy and other necessary documents enclosed with the

present memorandum of appeal.

Liberty is granted to the appellant to file fresh

memorandum of appeal in respect of the same judgment and order

of conviction and sentence.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)