Rup Kitabul Khan vs The State Of West Bengal & Anr
2023 Latest Caselaw 5026 Cal

67    14.08.
       2023                         CRA (SB) 97 of 2023
 Ct                                IA NO: CRAN 1 of 2023

rup                                   Kitabul Khan
                                           Vs.

The State of West Bengal & Anr.

Mr. Manas Kumar Das ... for the appellant.

Mr. Joydeep Roy, Ms. Sujata Das ... for the State.

Learned advocate appearing on behalf of the

appellant has referred to the application for bail in

connection with the judgment and order of conviction

dated 17.05.2023/18.05.2023 whereby learned Special

Court awarded sentence upon the appellant to suffer

simple imprisonment for three years for each of the

offence charged under Section 354A of the Indian Penal

Code and Section 8/12 of the POCSO Act and also to pay

fine of Rs. 5000/-, in default, further simple

imprisonment for three months.

Learned advocate appearing on behalf of the State

is present.

Appellant/petitioner is directed to serve notice upon

the victim, intimating the date of hearing, through speed

post with A/d and to file affidavit of service on the

returnable date.

List the matter on 8th September, 2023.

(Bibhas Ranjan De, J.)