Pran Krishna Das @ Karan Singh vs The State Of West Bengal
2022 Latest Caselaw 241 Cal

31.01.2022
 S/L No.37
KS                                        (Via Video Conference)
                                            C.R.A. 528 of 2001
                                   Pran Krishna Das @ Karan Singh
                                                    -Vs.-
                                        The State of West Bengal


                                         Mr. Subham Kanti Bhakat
                                                            .....For the Amicus Curiae
                                         Mr. Binoy Panda
                                         Mr. Pratick Bose
                                                            .....For the State




                    This Jail appeal is listed today for hearing. Received report from the

             Section Officer, Criminal Section dated 10.01.2022 enclosing report of the

             superintendent of Dum Dum Central Correctional Home dated 15.11.2021.

             As per the report the convict, Pran Krishna Das @ Karan Singh has served

             his sentence in connection with Sessions Trial No.4(6)of 2000 arising out of

             Barrackpore P.S Case No. 65 dated 07.10.1999 and has been released after

             expiry of sentence.

                    This is an old pending appeal and the same is taken up for

             consideration. Since none appears for the appellant, Mr. Subham Kanti

             Bhakat, learned advocate who is in the State panel is appointed as Amicus

             Curiae to assist the Court in this matter to represent the appellant. His

             appointment may be regularized as per the Rules.

                    Mr. Binoy Panda and Mr. Pratick Bose, learned advocates who

             usually appear for the State are representing the respondent/State in this

appeal. Their appointment may be regularized by the concerned authority.

Heard learned advocates for the State and Amicus Curiae at length.

Considered the submissions.

Judgment shall be passed at 2 p.m.

(Ananda Kumar Mukherjee, J.)