Criminal Procedure vs In Re : Union Of India
2022 Latest Caselaw 1677 Cal

30.3.2022

cm

CRA 194 of 2021 With CRAN 1 of 2021 With CRAN 2 of 2021

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

And In Re : Union of India.

.... the appellant.

Nobody appears for the appellant.

Appeal is not in form.

The appeal is also barred by limitation.

Accordingly, appeal being CRA 194 of 2021 along with

CRAN 1 of 2021 and 2 of 2021 are dismissed as not in form.

Certified copy of the judgment and order of acquittal, if

annexed to the application, shall be returned to the

applicant/appellant upon replacing the same with a photocopy

thereof.

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