Tapas Barui vs The State Of West Bengal And ...
2023 Latest Caselaw 3845 Cal

June 13, 2023 AD -43 Ct. 34 SG CRR 1539 of 2023 Tapas Barui

-versus-

The State of West Bengal and another

In Re. An application under Section 397/401 R ead with Section 482 of the Code of Criminal Procedure, 1973.

Mr. Dhananjay Banerjee Ms. Oindrila Ghosh ... for the petitioner

Learned advocate appearing for the petitioner

challenges the judgment and order of conviction and

sentence passed by the appellate court on 31.03.2023 in

Criminal Appeal No.7 of 2018.

Learned advocate for the petitioner draws attention of

the court to the order passed in CRR 2612 of 2018 in

connection with the same appeal. A sum of Rs.2 lakhs was

already deposited before the learned appellate court.

The petitioner is directed to deposit another Rs.3

lakhs by 13th July, 2023.

The petitioner is also directed to serve copies of the

revisional application upon the opposite party No.1 through

the office of the learned Public prosecutor, High Court,

Calcutta and upon the opposite party No.2 by speed post

with A/D and file affidavit of service on the next date fixed

for hearing.

The petitioner would submit his compliance of deposit

on the next date. Once the deposit is made before the

learned Judicial Magistrate, 2nd Court, Chandernagore in

connection with CR Case No.115 of 2012 the execution

proceedings before the learned Judicial Magistrate, 2nd

Court, Chandernagore would be stayed till 25th July, 2023

when the matter would appear under the heading

"Contested Application."

The petitioner is granted interim bail of Rs.5,000/-

with two sureties of like amount each, one of whom must

be local to the satisfaction of the learned Judicial

Magistrate, 2nd Court, Chandernagore.

The interim bail would continue till 27th July, 2023.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied

for, be supplied to all the parties upon compliance of all

necessary formalities.

( Tirthankar Ghosh, J. )