Gouranga Saha vs The State Of West Bengal And ...
2023 Latest Caselaw 6929 Cal

 D/L49                                 C.R.R.3632 of 2023
10.10.2023

Bpg.

In Re: An application under Sections 482 read with Section 401 of the Code of Criminal Procedure, 1973;

Gouranga Saha Versus The State of West Bengal and another

Mr. Arnab Chatterjee Mr. Amanul Islam Mr. Sourav Mukherjee Ms. Roma Roy Ms. Poulami Bose Ms. Dhanasree Biswas.

...for the petitioner.

Mr. Anwar Hossain Ms. Ratna Ghosh.

...for the State.

Petitioner is directed to serve a copy of the revisional

application upon Mr. Anwar Hosain, learned advocate, who

ordinarily appears on behalf of the State. His appearance may be

regularised by the concerned authorities.

Petitioner is also direct to serve a copy of the revisional

application upon the opposite party no.2 by speed post with

acknowledgement due and file affidavit of service on the next date

fixed for hearing.

The subject matter of the revisional application relates to

an order of conviction and sentence being imposed by the learned

trial court and the same being affirmed by the learned appellate

court.

Having considered that the revisional application is

required to be heard out on merits, I direct that the lower court

records of both the learned trial court and the learned appellate

court be placed before this Court on the next date fixed for hearing.

Department is directed to take necessary steps.

There shall be stay of execution of the judgment and

order of conviction and sentence so passed by the learned trial

court as also the appellate court passed on 10.08.2023 till 28th

February, 2024.

The revisional application will appear under the heading

"Contested Application" in the monthly list of February, 2024.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)