Bablu Karmakar vs Cbi
2022 Latest Caselaw 253 Cal

BR   01.02.
9     2022
                                   CRA 58 of 2016
                                       With
                                   CRAN 1 of 2021
                                       With
                                   CRAN 2 of 2021

                                  Bablu Karmakar
                                       - vs-
                                        CBI
                     Mr. Chinmoy Pal,
                     Mr.Sourav Mondal,

                                          .... For the appellant


                   This is an application filed by the appellant praying
              for expunging the name of the State of West Bengal and
              incorporating the name of Central Bureau of Investigation
              (CBI), through the Superintendent of Police , Special
              Police Establishment, Anti Corruption Branch, Nizam
              Place, Kolkata-700025.
                   It is found    from the record that the appeal was
              admitted on 23rd February, 2016 in the memorandum of
              appeal the name of the husband was written as the State
              of West Bengal. However, the instant appeal arises from a
              judgment and order of conviction            in connection with
              Special Case No. 10A of 2011 instituted by the CBI, Anti
              Corruption Branch, Kolkata.
                   Therefore, the learned advocate-on-record for the
              appellant is directed to strike out the name of the State of
              West Bengal and incorporate the name of the CBI in the
              memorandum of appeal.
                   The learned advocate for the appellant                is also
              directed   to serve a copy of the memorandum of appeal
              along with a copy of the paper book to the Additional
              Solicitor General , High Court, Calcutta.
                   The    Additional   Solicitor   General,       High   Court,
              Calcutta   is   requested      to    take    step    for   proper
              representation of the respondent during the hearing of

the appeal.

The instant appeal being CRAN 2 of 2021 is accordingly disposed.

( Bibek Chaudhuri, J. )