Aparna Middya @ Aparna Midya vs Unknown
2023 Latest Caselaw 7771 Cal

Calcutta High Court (Appellete Side)

Aparna Middya @ Aparna Midya vs Unknown on 13 December, 2023

13.12.2023                              CRA (DB) 290 of 2023
  SL. 49
Court No.29
 Suvayan           In Re: - An application for admission of appeal under Section 372
                   of the Cr.P.C.
                                                  And
                   In the matter of: Aparna Middya @ Aparna Midya
                                                                        ....appellant.

                   Mr. Sumanta Chakraborty
                                                                  ...for the appellant.


              1.      Heard.

              2.      Admit.

              3.      Issue usual notice to the private respondent. Requisites along

with stamp shall be filed by the appellant within 10 days from

the date of reopening of the Court after winter vacation.

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.)