Central Bureau Of Investigation vs Unknown
2022 Latest Caselaw 6496 Cal

12.09.2022 Serial no.46 Aloke CRMSPL 49 of 2022

with CRAN 1 of 2022

In re : An application for Leave to Appeal under Section 378(3) of the Code of Criminal Procedure, 1973.

In the matter of : Central Bureau of Investigation ... ... Appellant

Mr. Kallol Mondal, Advocate Mr. Amajit De, Advocate ... ... For the Appellant

Affidavit-of-service filed in Court be taken on record.

In re : CRAN 1 of 2022 For the ends of justice, the causes shown in the application for condonation of delay are accepted as sufficient.

The delay of 987 days in preferring the application is condoned.

CRAN 1 of 2022 is disposed of.

In re : CRMSPL 49 of 2022

This is an application at the behest of the Central Bureau of Investigation (CBI) to prefer an appeal from a judgment of acquittal.

For the ends of justice, CBI is allowed to prefer the appeal from the judgment of acquittal within 30 days from date.

CRMSPL 49 of 2022 is disposed of.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)