Sri Guru Dutta Nanda Abadhut vs The State Of West Bengal & Anr
2022 Latest Caselaw 1002 Cal

04.03.2022 Item No.11 Suman Ct.42 (Via Video Conference)

CRMSPL 116 of 2016 With CRAN 1 of 2016 (Old CRAN 4822 of 2016)

Sri Guru Dutta Nanda Abadhut Vs.

The State of West Bengal & Anr.

The appellant is not represented by the learned advocate.

Mr.

Since the appellant removed the defects and

submitted the certified copy of the impugned judgment

passed in G.R. Case No.225 of 2002 corresponding to T.R.

220 of 2004, the appeal under Section 372 of the Code of

Criminal Procedure be admitted.

Call for lower Court record.

Issue usual notices.

Realization of fine amount, if any, be suspended.

The opposite parties are directed to surrender

before the Court of the learned Chief Judicial Magistrate,

Chinsurah, Hooghly on receipt of the notice and on their

surrender, the opposite parties shall be released on bail

under Section 390 of the Code of Criminal Procedure with

condition that they shall attend the Court of the learned

Chief Judicial Magistrate once in a month until further

order.

(Bibek Chaudhuri, J.)