Rup Kalachand Saha vs The State Of West Bengal
2023 Latest Caselaw 4806 Cal

03    07.08.
       2023                      CRA (SB) 118 of 2023
 Ct

rup                                Kalachand Saha
                                          Vs.
                               The State of West Bengal


                    Mr. Amitabha Karmakar,
                    Mr. Arup Kumar Bhowmick.
                                        ... for the appellant.

                    Mr. Narayan Prasad Agarwala,
                    Mr. Pratick Bose          ... for the State

The appeal has been filed challenging the judgment

and order dated 14th June, 2023 passed by the learned

Additional Sessions Judge, Fast Track Court 1, Malda

convicted the appellant under Section 14(C) of the

Foreigners Act and sentenced to suffer imprisonment for

a term of 2 (two) years and to pay fine of Rs.10,000/-, in

default, to suffer imprisonment of a further period of

6(six) month.

Appellant was enlarged on interim bail passed by

the learned Trial Court subject to confirmation by this

Court.

Heard learned counsel appearing on behalf of the

appellant and also perused the judgment impugned, the

appeal is admitted. Issue usual notices

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is

found, otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

Learned counsel appearing on behalf of the

appellant has prayed for confirmation of bail. The prayer

for bail is considered and allowed in terms of period of

sentence. Appellant is to submit fresh bond of

Rs.10,000/-(ten thousand) with two sureties of

Rs.5000/- (five thousand) each to the satisfaction of the

learned Chief Judicial Magistrate, Malda and further on

condition that appellant shall meet the Officer-in-Charge

of Malda Police Station once in a fortnight and obtain

acknowledgement. In case of change of address he shall

inform the same to the Officer-in-Charge of the Police

Station mentioned above, and also the learned Chief

Judicial Magistrate, Malda. In case of violation of the

order passed hereinabove, learned Chief Judicial

Magistrate, Malda will be at liberty to cancel the bail

bond.

(Bibhas Ranjan De, J.)