State Of West Bengal Represented vs Unknown
2022 Latest Caselaw 1678 Cal

30.03.2022

Srimanta Ct.No.42

CRMSPL/19/2022

(Via Video Conference)

In re: An application for special leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973.

In the matter of : State of West Bengal represented through the Learned Public Prosecutor of High Court, Calcutta filed by Srinivasan Raju, A.C.(1)(ADMIN) now posted at South Division (Behala), Kolkata Police.

...Appellant.

This is an application for special leave to file appeal against the judgment and order of acquittal dated 14.12.2021 passed by the Learned Special Judge, 2nd Court at Alipore in Special Case No. 14/1998 thereby acquitting the private opposite party from the charge under Section 409/414 of the Indian Penal Code. Perused the impugned judgment and the application. There is sufficient ground to grant special leave to file appeal against the impugned judgment and order of acquittal. Accordingly, the application for special leave to file appeal is allowed. The petitioner is directed to file memorandum of appeal within 30 days from the date of this order.

( Bibek Chaudhuri, J. )