Smt. Kalpana Mudi vs The State Of West Bengal & Ors
2022 Latest Caselaw 999 Cal

04.03.2022
Item No.07
Suman
Ct.42
                                  (Via Video Conference)

                                   CRA (SB) 24 of 2022


                                  Smt. Kalpana Mudi
                                           Vs.
                              The State of West Bengal & Ors.



             Mr. Diptangshu Basu
                            ...for the petitioner/appellant




                 The de facto complainant of Sainthia Police Station

             Case No.57 of 2011 is the appellant before this Court.

             This appeal is filed under the proviso to Section 372 of

             the Code of Criminal Procedure against the judgment

             and order of acquittal passed against the opposite

             parties.

                 The appeal be admitted.

                 Issue usual notices.

                 Call for lower Court record.

                 The private respondents are directed to appear

before the Court of the learned Chief Judicial

Magistrate, Birbhum on receipt of the notice. On their

appearance the private respondents shall be granted

bail under Section 390 of the Code of Criminal

Procedure subject to the conditions that the

respondents shall attend the Court of the learned Chief

Judicial Magistrate until further order.

(Bibek Chaudhuri, J.)