Haradhan Malik @ Hari vs The State Of West Bengal
2023 Latest Caselaw 5870 Cal

01.09.2023

Court No.30 Aloke CRA 80 of 2017

Haradhan Malik @ Hari Vs.

The State of West Bengal.

The present appeal of the year 2017 is against a judgment and

order dated 21.12.2016 passed by the learned Additional Sessions

Judge, 1st Fast Track Court, Hooghly, in connection with Sessions

Trial Case No. 12 of 2016 arising out of Dadpur P.S. Case No.

98/2015 dated 10.06.2015, convicting the appellant for the offence

punishable under Section 436 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. )