Abu Jafar Jamadar & Anr vs State Of West Bengal
2022 Latest Caselaw 30 Cal

05.01.2022 S/L No.1 KS (Via Video Conference) C.R.R. 1984 of 2012

Abu Jafar Jamadar & Anr.

-Vs.-

State of West Bengal

Mr. Binoy Panda Mr. Pratick Bose .....For the State

Mr. Binoy Panda, accompanied by Mr. Pratick Bose, learned

advocates appears for the State. The petitioners, Abu Jafar

Jamadar and Mst. Jasmina Bibi are present without representation.

The petitioners who have been convicted in Session case

no.9(7) 2001 had challenged their conviction and sentence before

the Court of Sessions Judge, Alipore in the criminal appeal No.37

of 2006. Their conviction and sentence were affirmed. The

petitioners thereafter have challenged the judgment and order

passed in the Criminal Appeal No.37 of 2006 and are presently on

bail. The revisional application cannot be taken up for hearing

without proper representation of the petitioners.

Let notice be served upon the petitioners, Abu Jafar

Jamadar and Mst. Jasmina Bibi residents of village of Mohanpur,

Police Station - Diamond Harbour, District - 24 Parganas (South)

through the Officer-in-Charge, Diamond Harbour, P.S. directing

the petitioners to appear before this Court on 25.01.2022 for

hearing of the revisional application.

Lower Court Records has already been received.

Let the revisional application appear for hearing as

"Contested Application" on 25.01.2022.

Department is directed to communicate the order to Officer-

in-Charge, Diamond Harbour Police Station for necessary

compliance and report on the date fixed.

(Ananda Kumar Mukherjee, J.)