CRA (DB)/200/2022
2022 Latest Caselaw 7367 Cal

04.11.2022

KAUSHIK OP

C.R.A. (DB) 200 of 2022

In Re : Ajay Chakraborty ...... appellant

Mr. Abhra Mukherjee Mr. Sauradeep Dutta ....for the appellant

The appellant is in custody. The appellant suffered a

judgment and order of conviction.

There is an issue of delay in preferring the appeal

involved.

The appellant is represented by the advocate appointed at

the behest of the Legal Aid Services.

Learned advocate for the appellant submits that, the

appellant is not in a position to affirm an application for

condonation of delay.

In such circumstances, it would be appropriate to request

the learned advocate for the appellant to communicate this

order to the Member Secretary, State Legal Services Authority,

Kolkata for appropriate steps.

List the application for admission of appeal on November

14, 2022.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)