Biswanath Sett vs Unknown
2022 Latest Caselaw 208 Cal

27.01.2022 S.D.

40.

C.R.A. 63 of 2003

In the matter of: Biswanath Sett ......Appellant.

Mr. Milon Mukherjee, Sr. Adv., Mr. Prasenjit Mukherjee ...for the Appellant.

Mr. Ranadeb Sengupta Mr. Amitava Mitra Ms. Antara Choudhury .....for the O.P.

Mr. Milon Mukherjee, learned senior advocate appears virtually

along with Mr. Prasenjit Mukherjee, learned advocate and submitted that

the matter may be released as the matter was heard in part by Justice

Bibek Chowdhury. A notice for the purpose of releasing the matter was

served upon Mr. Swapan Banerjee, learned advocate for the State. Let

The same be kept with the record.

It appears that the appeal has been preferred against a judgment of

conviction and sentence under Section 409 of the IPC.

This Court has the determination of hearing of criminal appeals

relating to crime against women upto 2015.

On considering the submissions by the learned advocate for the

appellant, the matter is released from the list of this Court.

(Ananda Kumar Mukherjee, J.)