Goutam Gope & Anr vs State Of West Bengal
2023 Latest Caselaw 1651 Cal

13.03.2023 IN THE HIGH COURT AT CALCUTTA Court No.35 CRIMINAL APPELLATE JURISDICTION Item no.1 sanjay CRA 513 of 2011

Goutam Gope & Anr.

Vs.

State of West Bengal

Mr. Bibaswan Bhattacharya Mr. Sanjib Kumar Dawn .... For the appellants.

Mr. Binay Panda, Ms. Puspita Saha ....For the State.

Mr. Bhattacharya, learned advocate appearing for the

appellants submits that in spite of change of brief in this matter

before appointment of Amicus Curiae to assist the Court, he was

not able to represent the appellants at the time of call, due to

certain compelling circumstances.

He seeks leave so that he may be heard on behalf of the

appellants in this case.

However, there is no scope for grant of such prayer in

view of the fact that in absence of any one representing the

appellants, the Court has proceeded to appoint Amicus Curiae

and has completed hearing of the matter. Today is fixed for

delivery of judgment in the case.

At this stage, Mr. Bhattacharya, learned advocate

appearing for the appellants is granted liberty to submit written

notes of argument, if any.

In view of the above, delivery of judgment of this matter is

postponed. Matter is still reserved for the judgment.

Mr. Bhattacharya, learned advocate files written notes of

argument in Court today. Let it be kept with the records.

                                    RAI         Digitally signed by RAI
                                                CHATTOPADHYAY
                                    CHATTOPADHY Date: 2023.03.13
                                    AY          16:23:42 +05'30'

                                          (Rai Chattopadhyay, J.)