Sri Jatin Pramanik vs The State Of West Bengal
2022 Latest Caselaw 3765 Cal

29.6.2022
  S.D.
  28.
                                       C.R.R. 1226 of 2016

                                     Sri Jatin Pramanik
                                                 Vs.
                                  1.

The State of West Bengal

2. Mamataj Mondal

Mr. Amarendra Nath Ray ...For the Petitioner.

Party/parties is/are represented in the order of their name/names as

appearing in the Cause Title.

None appears for the opposite party.

It appears from the record that the petitioner has assailed the

judgment of conviction and sentence passed against him by the learned

Magistrate and thereafter affirmed by First Appellate Court.

Heard learned advocate.

It is submitted that for the purpose of hearing, the Lower Court

Records are necessary.

The department is directed to call for the Lower Court Records of

Criminal Appeal No. 2 of 2014 arising out G.R. Case No. 66 of 2001 from

the 1st Appellate Court of learned Additional Sessions Judge/FTC,

Bongaon.

Let the matter be adjourned and fixed on 5.8.2022.

(Ananda Kumar Mukherjee, J.)