In Re : State Of West Bengal vs Md. Younus @ Bilal & Ors
2022 Latest Caselaw 2930 Cal

17.05.2022.

akd/as

D. R. 2 of 2017 with C. R. A. 105 of 2017 with C. R. A. 198 of 2017 with C. R. A. 264 of 2017 with D. R. 1 of 2019

In Re : State of West Bengal vs. Md. Younus @ Bilal & Ors.

Mr. Sekhar Kumar Basu ... Sr. Advocate Mr. Soubhik Mitter Mr. Avishek Sinha ... for the appellant [in CRA 105/2017]

Mr. Kallol Mondal Ms. Sreyashee Biswas Mr. Krishan Ray ...for the appellant [in CRA 264/2017]

Mr. Soubhik Mitter ... for the appellant [in CRA 198/2017]

Mr. Saswata Gopal Mukherjee .. Ld. Public Prosecutor Mr. Neguive Ahmed .. Ld. Addl. Public Prosecutor Mr. Parthapratim Das Ms. Amita Gaur ... for the State [in DR 2/2017 & DR 1/2019]

Mr. Swapan Banerjee Mr. Sanjay Bardhan Mr. Suman De ... for the State [in CRA 105/2017 CRA 198/2017 & CRA 264/2017]

The convict namely, Sk. Abdul Nayeem @ Sk. Samir @ Nayya @

Abu Ali is personally present in court. Other convicts are represented by

their learned advocates. Material exhibits have been produced before

this court. Sk. Abdul Nayeem requests the court to give opportunity to

him to inspect the material exhibits. Such leave is granted to Sk. Abdul

Nayeem as well as the learned advocates representing the other

convicts.

In the event Sk. Abdul Nayeem or other appellants request for

photocopy of any other material exhibits, office shall provide a copy of

the same after due acknowledgement in the records.

Mr. Apalak Basu, learned advocate assigned by the State Legal

Services Authority to assist Sk. Abdul Nayeem in advancing arguments

seeks leave to file petition of appeal on his behalf along with an

application for condonation of delay. He also seeks leave to file the

appeal dispensing with certified copy of the impugned judgment and

order. Such leave is granted.

Needless to mention the convict viz. Sk. Abdul Nayeem is at

liberty to appear before the Oath Commissioner of High Court under

proper security escort for affirmation of affidavits appended to the

pleadings.

It is made clear Sk. Abdul Nayeem will ordinarily access the

proceedings through video linkage from the correctional home where he

is presently kept. Only on those dates Sk. Abdul Nayeem advances oral

arguments, he shall be produced physically before this court under

proper security arrangements.

Let a copy of this order be supplied to the Director General, West

Bengal Correctional Services, Director General of Police, West Bengal

and Superintendent, Presidency Correctional Home for necessary

intimation and compliance.

Let these matters appear on 19.05.2022 at 10:30 A.M. for

admission.

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