Moniruddin Ahmed vs The State Of West Bengal And Others
2023 Latest Caselaw 6880 Cal

 M/L16
09.10.2023

CRR 610 of 2023 Bpg.

With CRAN 1 of 2023

Moniruddin Ahmed Versus The State of West Bengal and others

Md. Shakir.

...for the petitioner.

Ms.Sreyashee Biswas Ms. Puja Goswami.

...for the KMC.

Mr. Arijit Ganguly Mr. Sanjib Kumar Dan.

...for the State.

The present revisional application is against the

judgment and order dated 30th January, 2023 wherein the learned

appellate court in Criminal Appeal No.149 of 2022 was pleased to

dismiss the appeal and affirm the judgment and order of conviction

dated 16th July, 2022.

Having considered that the petitioner has been sentenced

for three year and also with fine, I direct that the petitioner would

continue on the same bail but furnish a fresh bond before the

learned Municipal Magistrate, 2nd Court, Calcutta in connection

with Criminal Misc. Case No.2224 of 2016.

If on bail, the petitioner shall once in a month attend the

learned Municipal Magistrate, 2nd Court, Calcutta and obtain an

acknowledgement. The learned trial court on each and every date of

presence would record whether the petitioner is still staying at the

same address or not.

Let the lower court records of the appellate court as well

as the trial court be called for.

Department is directed to tag the lower court records

along with the present revisional application.

The bond so directed to be furnished should be within a

period of 10 days from date preferably by 19th October, 2023.

There shall be stay of all further proceedings before the

learned trial court till 30th December, 2023.

Let the revisional application appear in the monthly list

of December, 2023 under the heading "Contested Application".

Accordingly, CRAN 1 of 2023 is disposed of.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)