Bhola Barman @ Bihari vs Unknown
2023 Latest Caselaw 7777 Cal

Calcutta High Court (Appellete Side)

Bhola Barman @ Bihari vs Unknown on 13 December, 2023

13.12.2023                             CRA (DB) 298 of 2023
  SL. 56
Court No.29
 Suvayan           In Re: - An application for admission of appeal under Section
                   374(2) of the Cr.P.C.
                                                And
                   In the matter of: Bhola Barman @ Bihari
                                                                    ....appellant.

                   Mr. Jisan Iqubal Hossain
                   Mr. Amartya Mohan Bhattacharyya
                                                                 ...for the appellant.


              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.)