CRA/169/2021
2023 Latest Caselaw 1064 Cal

08.02.2023

KAUSHIK CAV

C.R.A. 169 of 2021 With CRAN 1 of 2021

Ms. Sananda Bhattacharya ... for the appellant

Mr. Swapan Banerjee Mr. Suman De ... for the State

By an order dated January 24, 2023, the Officer-in-

Charge of the jurisdictional police station was directed to cause

service of the appeal upon the victim and/or the de-facto

complainant and submit a report to such effect on the next

date.

Learned advocate appearing for the State submits a

report pursuant to such order, which be taken on record.

The Court is informed that the victim was served.

The Court is also informed that the de-facto complainant

has expired in the meantime.

Heard the learned advocate for the appellant and the

learned advocate for the State.

Written notes on argument submitted in Court be taken

on record.

Hearing concluded. Judgment reserved.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)