Subrata Roy @ Lalu vs Unknown
2023 Latest Caselaw 396 Cal

13.01.2023 Serial no.37-38 Dd CRA 162 of 2020 with CRA 3 of 2021

In the matter of : Subrata Roy @ Lalu ... ...Appellant

Mr. Ritam Chowdury, Advocate ... ... For the Appellant in CRA 162 of 2020

Ms. Anasuya Sinha, Advocate ... ...amicus curiae (appellant)

Mr. Madhusudan Sur, ld. APP Mr. Aniket Mitra, Mr. Dipankar Paramanick, Advocates .. ...For the State

Appellant preferred two appeals against the same judgment of conviction dated February 27, 2020 and order of sentence dated February 28, 2020 being CRA 162 of 2020 and CRA 3 of 2021. Both the appeals were admitted.

In view of the appellant preferring two appears, the appellant will be heard on the first appeal being CRA 162 of 2020. Department will treat CRA 3 of 2021 as disposed of being infrucutous.

Learned advocate on record for the appellant in CRA 162 of 2020 submits that he made over no objection to another advocate.

None is appearing for the appellant in CRA 162 of 2020 even in the second call. Amicus curiae was appointed for the appellant in CRA 162 of 2020 on July 11, 2022. Heard learned amicus curiae. Written notes on arguments submitted by the amicus curiae be taken on record.

On the prayer made on behalf of the State list the appeal on January 17, 2023.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)