Prasanta Chandra Bhowmick vs Smt. Bulu Alias Bula Bhattacharya ...
2022 Latest Caselaw 5514 Cal

16.08.2022 S/L No.7 KS

C.R.M.S.P.L. 45 of 2022

Prasanta Chandra Bhowmick

-Vs.-

Smt. Bulu alias Bula Bhattacharya & Anr.

Mr. Swapan Kumar Mallick Ms. Sudeshna Das .....For the Petitioner

The present application has been preferred against the judgment

and order dated 31.05.2022 wherein the Learned Appellate Court in

Criminal Appeal No.132 of 2015 was pleased to hold the appellant not

guilty and set aside the order of conviction and sentence passed by the

Learned Judicial Magistrate, 10th Court, Alipore in Compliant Case No.1306

of 2008 (TR No.217 of 2008).

The reasons so assigned in the application are found to be just and

sufficient.

Accordingly, the petitioner is granted leave to prefer Memorandum

of Appeal within 30 days from date.

Thus, C.R.M.S.P.L. 45 of 2022 is allowed.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)