Bhola @ Bola Mondal @ Bholnath ... vs The State Of West Bengal
2022 Latest Caselaw 8004 Cal

 D/L 1                              C.R.A.(SB)152 of 2022
02.12.2022

With Bpg.

CRAN 1 of 2022

Bhola @ Bola Mondal @ Bholnath Mondal @ Bhola Mondal Versus The State of West Bengal

Mr. Arnab Chaterjee, Ms. Dhanasree Biswas.

...for the appellant.

Mr. Rudradipta Nandy, Ms. Sonail Das.

...for the State.

In Re: CRAN 1 of 2022

Pursuant to the judgment and order of conviction and

sentence the learned Additional Sessions Judge, 2nd Court,

Bongaon, North 24 Parganas by its order dated 23.09.2022 was

pleased to allow the appellant to be released on bail. The order of

bail so passed is hereby confirmed subject to the following

conditions:

(i) If on bail, the appellant would once in a fortnight

attend the Officer-in-Charge, Bongaon Police

Station or any police personnel delegated by him.

(ii) The appellant shall once in a month attend the

court of the learned Additional Sessions Judge, 2nd

Court, Bongaon, North 24 Parganas and obtain an

acknowledgement from its office.

The aforesaid conditions would continue till further

orders of this Court.

Accordingly, CRAN 1 of 2022 is disposed of.

Department was directed to prepare the paper books by

order dated 14.11.2022.

The Lower Court Records are yet to be received.

Learned Registrar (Administration), High Court, Calcutta

is directed to monitor the receipt of the Lower Court Records along

with the preparation of the paper books which must be ready by

10th January, 2023.

Let the appeal appear under the heading "To Be

Mentioned" on 11th January, 2023.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)