Sl.33+34 vs Court No.29 Sri Nandadulal Ghosh & ...
2022 Latest Caselaw 8367 Cal

                                    CRR No. 4447 of 2022
                                   Court on its own motion
15.12.2022

Sl.33+34

-VS-

Court No.29 Sri Nandadulal Ghosh & Anr.

(sp) Arising out of CRA No. 141 of 2020 Sri Nandadulal Ghosh & Anr.

-VS-

The State of West Bengal With CRA No. 239 of 2020 Ananda Mohan Ghosh & Ors.

-VS-

The State of West Bengal

Mr. Pulak Ranjan Mondal Ms. Bandana Mandal ...for the appellants (in CRA 141 of 2020)

Mr. Milon Mukherjee Mr. Biswajit Manna ...for the appellants (in CRA 239 of 2020)

Mr. Swapan Banerjee Mr. Anindya Sundar Chatterjee Ms. Purnima Ghosh ...for the State

Mr. Malay Bhattacharyya, Mr. Pradip Paul Ms. S. Mondal ....for the de facto complainant

Two appeals were taken up for hearing analogously.

Finding the appellants in CRA 141 of 2020 not to be

appearing, a Rule was issued against such appellants on December

1, 2022.

In response to such Rule, affidavit filed by the appellants in

CRA 141 of 2020, be taken on record.

For the ends of justice, the causes shown in the affidavit are

accepted as sufficient. Rule being CRR 4447 of 2022 issued as

against the appellants of CRA 141 of 2020 stands discharged. Such

appellants are also discharged from the undertaking they gave to

Court on December 9, 2022.

Heard the learned Senior Advocate appearing for the

appellants in CRA 239 of 2020.

Heard the learned advocate appearing for the appellants in

CRA 141 of 2020.

Heard the learned counsel for the State.

Heard the learned counsel for the de facto complainant.

Hearing concluded. Judgment reserved.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)