Smt. Sankari Ghosal vs Unknown
2022 Latest Caselaw 4134 Cal

44 11.07.2022 Dd CRA (DB) 74 of 2022 with CRAN 1 of 2022

In the matter of : Smt. Sankari Ghosal .... ... Appellant

Mr. Jayanta Narayan Chatterjee, Advocate ... ...For the Appellant

Mr. Subrato Roy, Advocate ... ... For the State

In re : CRAN 1 of 2022 Appellant seeks to prefer an appeal against a judgment of

conviction.

The appeal is sought to file with the assistance of legal aid.

For the ends of justice, the delay in preferring the appeal is

condoned.

CRAN 1 of 2022 in CRA (DB) 74 of 2022 is allowed.

Appeal is admitted.

Issue usual notices.

Call for the Trial Court records.

Realisation of fine, if any, shall remain stayed.

Liberty to pray for bail upon notice to the State.

Paper books be prepared within four weeks from the date

of receipt of Lower Court Records.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)