Anil Das & Ors vs The State Of West Bengal
2022 Latest Caselaw 5436 Cal

12.08.2022

Ct. No.40 d.g. CRA 203 of 2011

Anil Das & Ors.

vs.

The State of West Bengal

Mr. Subir Ganguly, Mr. Sumanta Ganguly.

... for the appellants

Ms. Faria Hossain, Mr. Anand Keshari, Ms. Mamta Jana.

... for the State

Ms. Hossain, learned Counsel for the State submitted

report from I.C. Rabindranagar P.S. along with the report of

the Deputy Chief Municipal Health Officer dated 26.07.2022

confirming the death certificate of appellant no. 1. On

death of the appellant no. 1, the appeal stands abated

against him.

Necessary corrections may be made in the cause title.

Heard the submissions for both the parties.

Hearing is concluded.

Let the matter be reserved for judgment.

(Sugato Majumdar, J.)