Joydeb Nayek vs The State Of West Bengal
2023 Latest Caselaw 5866 Cal

01.09.2023

Court No.30 Aloke CRA 515 of 2016

Joydeb Nayek Vs.

The State of West Bengal

The present appeal of the year 2016 is against a Judgment

and order of conviction and sentence dated 21.03.2016 passed by

the learned Additional District Judge, 1st Fast Track Court, Hooghly

in Sessions Trial (Old) No. 19/2009 S.C. (New) No. 2157/2014

sentencing the appellant for commission of offence punishable

under Sections 436/149 of the Indian Penal Code.

Considering the nature of appeal and the fact that there is no

representation on behalf of the appellant since the date of listing, let

an Administrative Notice be issued upon the appellant through the

learned Registrar Administration (L&OM), High Court, Calcutta.

Returnable in the monthly list of October, 2023.

Let the matter come up for hearing in the monthly list of

October, 2023.

( Shampa Dutt (Paul), J. )