D.Hira Mritunjoy Dalui vs The State Of West Bengal
2023 Latest Caselaw 717 Cal

24.01.2023

Court No.35 Item No. 75 CRA 40 of 2010

D.Hira Mritunjoy Dalui Vs.

The State of West Bengal

Mr. Mit Guha Roy.

... for the amicus curiae

Mr. Narayan Prasad Agarwala, Mr. Pratick Bose.

... for the State

Record reveals that the Trial Court passed a judgment and order of conviction on 19th November, 2009, against which this appeal is preferred. The appellant was sentenced to suffer rigorous imprisonment of five (5) years period along with other orders.

It is learnt that bail prayer of the appellant has been rejected earlier by this Court.

Accordingly, for proper adjudication of the appeal, a report is being called for from the appropriate authority as to whether the appellant has completed the sentence period in custody or not.

Mr. Agarwala, learned Advocate for the State is requested to furnish such a report on the next date of hearing.

Let the matter be adjourned today and again appear in the list again on 21st February, 2023.

(Rai Chattopadhyay, J.)