Shikha Tapaswi vs The State Of West Bengal
2023 Latest Caselaw 1508 Cal

28.02.2023 Ct. No.34 S/L No.4 KS C.R.A.(SB) 24 of 2023 With IA No. CRAN 1 of 2023 Shikha Tapaswi

-Vs.-

The State of West Bengal In Re.: An application under Section 389 of the Code of Criminal Procedure, 1973.

Mr. Angshuman Chakraborty Mr. S. S. Saha .....For the Appellant Md. Anwar Hossain Mrs. Monisha Sharma .....For the State

IA No. CRAN 1 of 2023

The appellant was granted bail after the judgment and order of

conviction and sentence was pronounced by the learned Trial Court on

18.01.2023.

Having considered the period of imprisonment which has been

imposed upon the appellant, I direct the appellant would continue on the

same bail and bond till the disposal of the appeal. However, the appellant

during pendency of the appeal shall once in a month attend the learned

Trial Court and obtain an acknowledgement regarding her presence and

availability till further order of this Court.

With the aforesaid observations, IA No. CRAN 1 of 2023 is

disposed of.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)