Rupali Ghosh vs Unknown
2023 Latest Caselaw 6906 Cal

09.10.2023
Item No: 5
Ct. No. 5
CHC




                                C.R.A.227 of 2011
                   IA NO: CRAN/1/2011(Old No:CRAN/865/2011)




             In the matter of: Rupali Ghosh
                                                              ...... appellant




                   Ms. Pritha Bhaumik
                                   ....for the appellant

                   Mr. Navanil De
                                      ....for the State


                   The appeal is against the judgment of acquittal.

                   Appellant is represented through Legal Aid.

                   It is submitted on behalf of the appellant that copy of the

             impugned judgment and order was not made available to the

             appellant.

                   Department will issue certified copy of the impugned

             judgment and order appended to the memorandum of appeal to

             the appellant.

                   State is represented.

                   The Court is informed that, service on the private

             respondent could not be completed due to insufficient address.

The Officer-in-Charge of the concerned Police Station will

ensure that the private respondents are informed as to the

pendency of the appeal.

Lower Court Records be called for and be placed before

this Court on the next date.

List the appeal in the Combined Monthly List of

December, 2023.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)