Sk. Sadhu vs Unknown
2022 Latest Caselaw 960 Cal

02.03.2022

Srimanta Ct.No.42

CRA/189/2019

(Via Video Conference)

In Re : An application for admission of criminal appeal under Section 374(2) of the Code of Criminal Procedure, 1973.

In the matter of : Sk. Sadhu ...appellant.

None appears on behalf of the appellant. The instant appeal is filed against the judgment and order of conviction and sentence for simple imprisonment for six months with fine and default clause passed in G.R. Case No. 346/1999 by the Learned Judicial Magistrate, 1 st Court at Contai.

No application for leave to file appeal is filed by the appellant. The memorandum of appeal cannot be accepted when the leave being granted by this Court. The appellant takes no step.

Therefore, the memorandum of appeal being not in form be dismissed.

( Bibek Chaudhuri, J. )