Court 8 Sudhangshu Pathak & Ors vs State Of West Bengal
2022 Latest Caselaw 5581 Cal

                                                  CRA 1 of 2011
1.

17-08-2022 CRAN 3 of 2013 (old CRAN 2721 of 2013) (not in file) sg Court 8 Sudhangshu Pathak & Ors.

Versus State of West Bengal

Mr. Navanil De, Adv.

Mr. Rajeshwar Chakrabarty, Adv. Mr. Srinjan Ghosh, Adv.

Mr. Subhrojet Dey, Adv.

...for the Appellants.

Mr. Binay Kumar Panda, Adv.

Mr. Narayan Prasad Agarwal, Adv. Mr. Pratick Bose, Adv.

...for the State.

Argument is concluded.

Judgment is reserved.

After conclusion of argument, it is submitted by learned Counsel for the

appellants as well as learned Counsel representing the State that the convicts have

not been enlarged on bail.

Let a report be called for from the Superintendent, Purulia Sadar

Correctional Home regarding status of convicts whether they have served out

sentence or not.

Learned Registrar Administration (L&OM) is directed to communicate this

order to the Superintendent, District Correctional Home, Purulia for compliance.

It is reported that CRAN 3 of 2013 (old CRAN 2721 of 2013) is not

available on record.

The learned Advocate for the appellants produced a plain copy of CRAN 3

of 2013 (old CRAN 2721 of 2013) and submits that the petition has already been

disposed of.

Let the plain copy of the petition being CRAN 3 of 2013 (old CRAN 2721

of 2013) be kept with the record. (Siddhartha Roy Chowdhury, J.)