Chabi Rani Bera @ Chabi Bera vs The State Of West Bengal And Others
2022 Latest Caselaw 5997 Cal

 D/L16                                C.R.A.(SB) 89 of 2022
August 26,

   Bpg.

In Re: An application under Section 372 of the Code of Criminal Procedure;

Chabi Rani Bera @ Chabi Bera Versus The State of West Bengal and others

Mr. Dipanjan Dutt.

...for the appellant.

The present appeal has not been pursued by the learned

advocate who preferred this appeal against an order of acquittal in

respect of Patashpur Police Station Case No.52 of 1994 dated

11.08.1994 wherein the learned Judicial Magistrate, Second Court,

Contai, Purba Medinipur, by his judgment and order dated 18th

December, 2021 was pleased to acquit the accused persons from

charges under Sections 498A/323 of the Indian Penal Code.

As none appeared on behalf of the appellant on 26th July,

2022, there was a direction for the matter to appear again under the

heading "Admission of Appeal" on 26.08.2022.

Today, when the matter was called, none represented on

behalf of the appellant. Accordingly, Mr. Dipanjan Dutt, learned

advocate empanelled with the High Court Legal Aid Services

Authority is directed to represent the appellant. His appointment

may be regularised by the concerned authorities.

List the matter under the heading "Admission of Appeal"

on 2nd September, 2022.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)