Lalan Kundu & Anr vs The State Of West Bengal & Anr
2022 Latest Caselaw 2514 Cal

04.05.2022 Item No.13.

Mithun Ct.42 (Via Video Conference)

CRA (SB) 56 of 2022

Lalan Kundu & Anr.

Vs.

The State of West Bengal & Anr.

Mr.Kallol Kumar Basu,Adv. Mr. Mrinal Das, Adv.

Mr. Raju Adhikary, Adv.

...for the appellant.

Appeal be admitted.

Issue usual notices.

Call for lower court records.

Realization of fine amount be suspended till the

disposal of the appeal.

The appellant No.1 is at liberty to file appropriate

application for suspension of sentence and bail during

pendency of the appeal.

The appellant No.2 is permitted to remain on same

bail which was granted by the Trial Court after delivery of

judgment in accordance with the provision of Section

389(3) of the Code of Criminal Procedure on same terms

and conditions till the disposal of the appeal.

(Bibek Chaudhuri, J.)