Amiya Majilla vs Unknown
2023 Latest Caselaw 392 Cal

13.01.2023                                CRA 728 of 2006
  S/L. 10
Court No.12      In the matter of: Amiya Majilla
 Suvayan/
 Sourav
                                                                          ....Appellant.

                 Mr. Asim Kr. Niyogi
                                                                    ...for the appellant.
                 Mr. Swapan Banerjee
                 Ms. Purnima Ghosh
                                                                        ...for the State.

                    The judgment is dictated in Court in separate sheets.          The

appellant is acquitted from all the charges. He be released forthwith

if his detention is not required in any other case.

Department is directed to send a copy of this order forthwith to

Superintendent, Burdwan Correctional Home or to the Correctional

Home where the appellant is lodged and to the Secretary, DLSA

Purba Burdwan for action needful at his end for early release of the

appellant.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)