CRA/141/2020
2022 Latest Caselaw 7876 Cal

28.11.2022 59 & 60

KAUSHIK OP

C.R.A. 239 of 2020 with C.R.A. 141 of 2020

Mr. Milon Mukherjee, Sr. Adv. Mr. Biswajit Manna ... for the petitioner in CRA 239 of 2020.

Mr. Pulak Ranjan Mondal Ms. Bandana Mondal ... for the petitioner in CRA 241 of 2020.

Mr. Malay Bhattacharya Mr. Pradip Paul ... for the De-facto in both the appeals.

Mr. Swapan Banerjee Mr. Aninda Sundar Chatterjee ... for the State in both the appeals.

Two appeals are taken up for analogous hearing as they

emanate from same police case and the same judgment and

order of conviction.

Heard learned senior advocate appearing for the

appellants in CRA 239 of 2020 and the learned Assistant Public

Prosecutor for the State as well as the de-facto complainant.

Written notes of argument filed on behalf of the

appellants, the State and the de-facto complainant be taken on

record.

Learned advocate appearing for the appellants in CRA

141 of 2020 seeks time.

In such circumstances, list the appeal on December 1,

2022.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)