Ganesh Singh Sardar vs Unknown
2022 Latest Caselaw 5512 Cal

16.08.2022 Serial no.52 Aloke CRA (DB) 113 of 2022 with CRAN 1 of 2022

In the matter of : Ganesh Singh Sardar ... ... Petitioner/Appellant

Mr. Apalak Basu, Advocate ... ... For the Petitioner/Appellant

Mr. Rudradipta Nandy, ld. APP Ms. Sonali Das, Advocate ... ... For the State

In re : CRAN 1 of 2022

For the ends of justice, the causes shown in the application for condonation of delay of 119 days to file the application seeking admission of appeal from a judgment of conviction is condoned. CRAN 1 of 2022 is disposed of accordingly.

In re : CRA (DB) 113 of 2022

Appeal is admitted.

Issue usual notice.

Call for Lower Court Records. Realization of fine, if any, be stayed. Paper books be prepared within four weeks from receipt of the Lower Court Records.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)