Salim Biswas @ Selim Biswas vs Unknown
2022 Latest Caselaw 222 Cal

28.01.2022 Serial no. 17 Srimanta

(Through Video Conference)

CRA (SB) 5 of 2022

In Re : An application under Section 374(2) of the Code of Criminal Procedure, 1973.

In the matter of : Salim Biswas @ Selim Biswas ... Petitioner.

Mr. Atis Kumar Biswas, Adv., Mr. Amit Singh, Adv., Mr. Jyoti Agarwal, Adv.

...for the appellant.

Appeal be admitted.

Issue usual notices.

Call for Lower Court Records. Realization of fine amount be suspended till the disposal of the appeal.

The appellant is permitted to remain on same bail during the pendency of the appeal as granted by the Trial Court after delivery of judgment.

(Bibek Chaudhuri, J.)