Bm/Jr vs State Of West Bengal & Anr
2022 Latest Caselaw 1654 Cal

29.03.2022 CRA 208 of 2021 Ct.No 42 Ariful Haque Mondal bm/JR Vs. State of West Bengal & Anr.

Mr. Uday Sankar Chattopadhyay

... for the appellant I n Judgment of the instant appeal was delivered on

7th March, 2022. The appellant was acquitted of the v i charge and discharged from bail bond. However, it was e not submitted at the time of hearing of the appeal that w

the appellant is in correctional home serving sentence

which was set aside by this Court.

Accordingly, the appellant be released from the

correctional home at once on production of the

judgement dated 7th March, 2022 and the instant order

be made part of the judgement dated 7th March, 2022.

( Bibek Chaudhuri, J.)