Amir Chand Mondal vs Unknown
2023 Latest Caselaw 393 Cal

13.01.2023 CRA 480 of 2009 S/L. 1 Court No.12 In the matter of: Amir Chand Mondal Suvayan/ Sourav ....Appellant.

Mr. Partha Sarathi Bhattacharya Mr. Mukteswar Maity Mr. Sailendu Sekhar Bayerd ...for the appellant.

Ms. Z. N. Khan ...for the State.

The judgment is delivered in Court in separate sheets. The

appellant be released forthwith as the sentence of period has already

undergone includes both the substantive sentence and the default

sentence for non-payment of fine.

Department is directed to send a copy of this order along with

a copy of the judgment to the Superintendent, Beharampur Central

Correctional Home at once.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)