Ram Kanta Roy vs The State Of West Bengal
2023 Latest Caselaw 5498 Cal

 D/L54                                   C.R.R.3045 of 2023
23.08.2023

Bpg.

Ram Kanta Roy Versus The State of West Bengal

Mr. Prabir Majumder.

...for the petitioner.

Petitioner is directed to serve a copy of the revisional

application upon the opposite party/State through the Office of the

learned Public Prosecutor, High Court, Calcutta and file affidavit-of-

service on the next date fixed for hearing.

The subject matter of challenge relates to judgment and

order dated 27.07.2023 passed in Criminal Appeal No.25 of 2022.

Records reflect that the petitioner was convicted and

sentence under Section 324 of the Indian Penal Code in connection

with G.R. Case No.3235 of 2015 by the learned Judicial Magistrate,

6th Court, Krishnagar, Nadia.

Having regard to the fact that the revisional application

requires to be heard at length.

The records of both the trial court and the appellate

court be called for by the department.

Matter be listed under the heading "Contested

Application" in the monthly list of December, 2023.

Pending hearing of the revisional application, the

judgment and order dated 27.07.2023 passed in Criminal Appeal

No.25 of 2022 be stayed till 22nd December, 2023.

Petitioner was earlier on bail. Accordingly, he would

continue on the same bail and bond.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)