M/S. Kusum Marketing Limited And ... vs The State Of West Bengal And Anr
2022 Latest Caselaw 4032 Cal

06.07.2022 Item No.19 Suman Ct.42

CRR 2026 of 2022

M/s. Kusum Marketing Limited and Ors.

Vs.

The State of West Bengal and Anr.

Mr. Ayan Bhattacharya Mr. P. Khan Mr. Somdev Ash Ms. Ritu Das Mr. Suman Majumder ...for the petitioner

The instant revision is directed against the

judgment and order dated 31 st May, 2022 passed by

the learned Additional Sessions Judge, Bench - II,

City Sessions Court, Calcutta in Criminal Appeal No.

28 of 2014 thereby affirming the judgment and order

of conviction and sentence dated 17 th January, 2014

passed against the present petitioner.

Issue rule calling upon the opposite parties to show

cause as to why the impugned judgment and order of

conviction and sentence affirming the judgment of the

trial Court shall not be set aside within six weeks

from the date of this order.

In the meantime, there shall be an interim order of

stay of execution of the order of conviction and

sentence.

(Bibek Chaudhuri, J.)