Transcriber : Nandy Md. Mujahid ... vs The State Of West Bengal
2023 Latest Caselaw 6097 Cal

12.09.2023                                  CRA 402 of 2019
                                                  with
Court       : 04
                                          CRAN 2 (4608) of 2020
Item
Matter
            : 08
            : CRA
                                          CRAN 3 (4610) of 2020
Status      : OP
Bench Id : 266048
Transcriber : NANDY                          Md. Mujahid Khan
                                                     Vs.
                                          The State of West Bengal

                      Mr. Milan Mukherjee, Senior Advocate
                      Mr. Biswajit Manna, Advocate
                                                                   ......for the Appellant
                      Mr. Sudip Guha, Advocate
                      Mr. Bitosok Banerjee, Advocate
                                                                        ......for the State
                      Mr. Malay Bhattacharya, Advocate
                      Mr. Arnab Sinha, Advocate
                                                     ......for the Victim/Informant

                      1.

The instant appeal being CRA 402 of 2019 is assigned to us by the Hon'ble the Chief Justice along with the applications filed in connection therewith for disposal.

2. Today when the matter is listed, it has been brought to our notice that against the selfsame judgment two other accused have also filed Criminal Appeal No. 659 of 2019 and Criminal Appeal No. 85 of 2021, which are reported to have been pending before this Court. There is no assignment of the aforesaid appeals before us and this Court feels difficulty in proceeding with the hearing of the instant appeal in segregation thereof.

3. In order to avoid any conflicting decisions, it would be appropriate that the aforesaid appeals are heard and decided by a common Bench.

4. Accordingly, let this matter be placed before the Hon'ble the Chief Justice for taking appropriate decision in this regard.

5. Liberty to mention.

(Harish Tandon, J)

(Prasenjit Biswas, J)