Criminal Procedure vs In Re : State Of West Bengal
2022 Latest Caselaw 1517 Cal

25.3.2022

cm

CRMSPL 16 of 2020 With CRAN 1 of 2020( Old CRAN No.969 of 2020)

In Re : An application under Section 378(3) of the Code of Criminal Procedure.

And In Re : State of West Bengal .... the appellant.

Mr. Ranabir Roy Chowdhury Mr. Mainak Gupta ... for the appellant.

Learned Advocate appearing for the applicant/State of

West Bengal submits trial court records are lying with the

department in connection with CRA 422 of 2019. Under such

circumstances, certified copy of the judgment and order could

not be obtained by the applicant/State for preferring this

application.

In view of the aforesaid submission, we direct the

department to issue certified copy of the impugned judgment

and order to the applicant/State in accordance with law.

Liberty is also given to file the certified copy of the

impugned judgment and order before this court.

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