Md. Basi Alam @ Md. Masi Ahamed @ Md vs Unknown
2023 Latest Caselaw 6149 Cal

13.09.2023                              CRA (DB) 268 of 2023
  ML. 320
Court No.29
 Suvayan           In Re: - An application for admission of appeal under Section
                   374(2) of the Cr.P.C.
                                                And

                   In the matter of: Md. Basi Alam @ Md. Masi Ahamed @ Md.
                                    Masi Alam @ Basi Alam & Anr.
                                                                 ....appellants.

                   Mr. Soubhik Mitter
                   Ms. Rajnandini Das
                                                                ...for the appellants.

              1.

Heard.

2. Admit.

3. There shall be stay of realization of fine, if any, pending

disposal of the appeal.

4. Department is directed to call for the L.C.R. expeditiously.

5. Department is directed to prepare the paper book after receipt

of L.C.R.

6. Learned Counsel for the appellants is directed to serve a copy

of the appeal memo along with impugned judgments to the

Office of the learned Public Prosecutor, High Court at

Calcutta in the meantime.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)