Tandra Singha Roy(Dholey) vs Unknown
2023 Latest Caselaw 2356 Cal

43   05.04.2023                    CRA (DB) 80 of 2023
Dd

                   In Re: An application for admission of Appeal under Section
                          372 of the Code of Criminal Procedure, 1973.


                   In the matter of : Tandra Singha Roy(Dholey) .....Appellant

                   Mr. Subhabrata Chowdhury,
                   Ms. Tripti Pandey, Advocates
                                .... .... For the Appellant

                          Leave to appeal was granted on February 10, 2023.
                          The appeal is within time.
                          The appeal is directed against a judgment and order of
                  acquittal.


                   Appeal is admitted.
                   Issue usual notices.
                   Call for the lower court records.
                   Paper books be prepared within four weeks from the date of
             receipt of Lower Court Records.
                   Respondent nos. 2 to 4 who are accused persons are directed,

under Section 390 of the Code of Criminal Procedure, to be present before the Court below on or before May 4, 2023 and execute personal bonds to appear as and when ordered by this Court. If any of them do not appear before the Court below and execute bonds as directed herein, warrant shall be issued by this Court and such accused persons shall be arrested and brought before the Court below. In such event, the Court below may commit such persons to prison or grant order of bail or consider granting order of bail on condition that may be deemed fit on requisite application.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)