Criminal Procedure vs In Re : Kamrul Munshi
2022 Latest Caselaw 1310 Cal

17.3.2022

cm

CRA 363 of 2021 With CRAN 1 of 2022

In Re : An application under Section 389 of the Code of Criminal Procedure.

And In Re : Kamrul Munshi .... the appellant.

Ms. Minoti Gomes Mr. Habibur Rahaman .... for the appellant.

Department is directed to submit a report whether other

convicts have preferred any appeal against the self-same

judgment and order.

Learned lawyer for the appellant is directed to serve copy

of this application upon the office of the Additional Solicitor

General and place affidavit of service on the adjourned date.

The matter is adjourned for a week.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)