Criminal Procedure vs In Re : Ashim Roy
2022 Latest Caselaw 1670 Cal

30.3.2022

cm

CRA(DB)33 of 2022 With CRAN 1 of 2022

In Re : An application under Section 374(2) of the Code of Criminal Procedure.

And In Re : Ashim Roy .... the appellant.

Mr. Apurba Kumar Dutta ... for the appellant. Ms. Amita Gaur ... for the State.

Department is directed to submit a report whether the

co-convicts have preferred appeal against the self-same

judgment and order. If so, list such appeal along with this

appeal on 4th April, 2022.

Copy of the application for condonation of delay being

CRAN 1 of 2022 be served upon Ms. Gaur, for the State in the

course of the day.

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