Md. Israil vs Unknown
2022 Latest Caselaw 7256 Cal

18.10.2022 Sayandeep Ct. No.32 Item No.10 CRA(SB) 103 of 2022 With IA NO: CRAN/1/2022, CRAN/2/2022

An application for suspension of sentence under Section 389 of the Code of Criminal Procedure, 1973.

In the matter of : Md. Israil .......appellant

Mr. Sanjay Majumder Mr. Prosenjit Ghosh Mr. Sayan Kanjilal .....for the appellant Mr. Sudip Ghosh Mr. B. Banerjee ......for the State

Since the impugned judgment which is the subject

matter of the present criminal appeal is of 21st February,

2022, this Court sees no reason for entertaining the matter

in the vacation Bench and after more than 8 months.

The ground given for urgent interim relief is not

acceptable since the appellant has adequate liberty to do so

before the regular Bench.

List this matter on 31st October, 2022 as prayed for.

(Moushumi Bhattacharya, J.)