State Of West Bengal vs Unknown
2023 Latest Caselaw 1161 Cal

38   10.02.2023
Dd


                                     CRMSPL 30 of 2022
                                          with
                                       CRAN 1 of 2022

                   In re : An application for admission of appeal under Section
                          378(3) of the Code of Criminal Procedure, 1973

                         In the matter of : State of West Bengal
                                                            .... ... Appellant

                         Mr. Ranabir Roy Chowdhury,
                         Mr. Saryati Dutta, Advocates
                                           ... ...For the Appellant



                                     In re : CRAN 1 of 2022
                          None appears for the respondent despite service. Affidavit-

of-service filed in Court be taken on record.

For the ends of justice, delay of 70 days in preferring the appeal is condoned.

CRAN 1 of 2022 in CRMSPL 30 of 2022 is allowed.

In Re : CRMSPL 30 of 2022 It is contended that, there are merits to find the private respondent guilty of offence of murder.

The State seeks to prefer an appeal against a judgment of acquittal.

In such circumstances, leave is granted to the State to prefer an appeal within a period of six weeks from date.

CRMSPL 30 of 2022 is disposed of.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)