Kunal Prasad vs Unknown
2023 Latest Caselaw 7753 Cal

Calcutta High Court (Appellete Side)

Kunal Prasad vs Unknown on 13 December, 2023

13.12.2023                             CRA (DB) 287 of 2023
  SL. 46
Court No.29
                                              With
 Suvayan                                 CRAN 1 of 2023

                   In Re: - An application for admission of appeal under Section
                   374(2) of the Cr.P.C.
                                                 And
                   In the matter of: Kunal Prasad
                                                                    ....appellant.
                   Mr. Dibyendu Nandi
                                                              ...for the appellant.


                                       In re: CRAN 1 of 2023

              1.

This being a statutory appeal and since the appellant is in

jail, the delay in preferring the appeal is condoned.

2. Accordingly, the interim application being CRAN 1 of 2023 is

disposed of.

In re: CRA (DB) 287 of 2023

1. Heard.

2. Admit.

3. There shall be stay of realization of fine, if any, pending

disposal of the appeal.

4. Department is directed to call for the L.C.R. expeditiously.

5. Department is directed to prepare the paper book after receipt

of L.C.R.

6. Learned Counsel for the appellant is directed to serve a copy

of the appeal memo along with impugned judgments to the

Office of the learned Public Prosecutor, High Court at

Calcutta in the meantime.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)