D.Hira Mijanur Rahaman vs The State Of West Bengal
2023 Latest Caselaw 3219 Cal

04.05.2023

Court No.35 Item No. 24 CRR 2069 of 2016

D.Hira Mijanur Rahaman Vs.

The State of West Bengal

Ms. Devipriya Mitra.

... for the petitioner

Mr. Pravas Bhattacharya, Mr. M.F.A. Begg.

... for the State

In this case the petitioner has challenged the judgment and order dated 27.04.2016 of the Sessions Judge, Cooch Behar in Criminal Appeal No. 1 of 2016. The appeal was filed in the Sessions Court to challenge Magistrate's order of conviction of the present petitioner under the provisions of the Foreigners Act, 1946.

Hence, it is considered that the case record from the Trial Court is required to be called for, for proper adjudication of the matter.

Hence, this file is being sent back to the department for bringing records of the Trial Court, being G.R. Case No. 41 of 2015, in the Court of Chief Judicial Magistrate at Dinhata.

Let the matter be adjourned today and again appear in the list on 20th June, 2023.

(Rai Chattopadhyay, J.)