CRA/363/2016
2022 Latest Caselaw 2968 Cal

18.05.2022 Sl. No.3 akd C. R. A. 363 of 2016 (CRAN 3 of 2022)

In Re : Bistu Das ... Appellant

Mr. Moinak Bakshi ... ... for the appellant

Ms. Zareen N. Khan Md. Kutubuddin ... ... for the State

Perused report of the learned Additional District & Sessions

Judge, Ranaghat, Nadia.

From the report it appears that the dispatch containing the

lower court records was received by the court on 21.02.2022. It is stated

in the report the Bench Clerk concerned treated it as a disposed of

matter and kept it in the 'Disposal records' bundle. Report of the Bench

Clerk enclosed in the report of the learned Judge notes no copy of the

judgment and order dated 07.02.2022 was sent down with the lower

court records.

Department is directed to submit report whether copy of the

judgment and order of acquittal was dispatched along with the lower

court records to the court below or not. Report be filed by the adjourned

day.

Let the matter appear on 07.06.2022.

(Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)