Bikash Mondal & Anr vs Unknown
2023 Latest Caselaw 7770 Cal

Calcutta High Court (Appellete Side)

Bikash Mondal & Anr vs Unknown on 13 December, 2023

13.12.2023                              CRA (DB) 289 of 2023
  SL. 48
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: Bikash Mondal & Anr.
                                                                    ....appellants.
                   Mr. Musharrof Alam Sk
                                                              ...for the appellants.


                                        In re: CRAN 1 of 2023

              1.

This being a statutory appeal and since the appellants are 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 appellants 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.)