Kusum Shaw vs Unknown
2023 Latest Caselaw 593 Cal

 46    18.01.2023
(AD)
       Court No.29
                                              CRA (DB) 7 of 2022
                                                     With
                                            IA No.:CRAN 1 of 2022



                     In Re: - A petition of appeal challenging judgment and order of
                     acquittal under Section 372 of the Code of Criminal Procedure,
                     1973.
                                                       And


                     In the matter of: -Kusum Shaw
                                                                            ...Appellant.

                     Mr. Prantick Ghosh
                     Mr. Siddhartha Sarkar
                     Mr. Prasad Bhattacharyya

                                                                ... for the Appellant.



                                    In Re.: IA No.:CRAN 1 of 2022

                            For the ends of justice, delay of 37 days in preferring the

                     appeal is condoned.

                            IA No.:CRAN 1 of 2022 is disposed of.




                                     In Re.: CRA (DB) 7 of 2022


                            Appeal is admitted.

                            Issue usual notices.

                            Call for the trial court records.

                            Paper books be prepared within eight weeks from the date of

                     receipt of trial court records.

                            Respondent nos.2 to 4 who are accused persons are

directed, under Section 390 of the Code of Criminal Procedure, to

be present before the Court below on or before February 3, 2023

and execute personal bonds to appear as and when ordered by this

Court. If any of them do not appear before the Court below and

execute bonds as directed herein, warrant shall be issued by this

Court and such accused persons shall be arrested and brought

before the Court below. In such event, the Court below may

commit such persons to prison or grant order of bail or consider

granting order of bail on condition that may be deemed fit on

requisite application.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)