Laxmikanta Samanta & Ors vs Unknown
2023 Latest Caselaw 6198 Cal

14.09.2023                              C.R.R. 4655 of 2022
   SL. 26
Court No. 34      In Re: - An application under Section 482 read with Section 401
 Suvayan/         of the Code of Criminal Procedure.
  Sourav
                                                And

                  In the matter of: Laxmikanta Samanta & Ors.
                                                                      ....petitioners.

                     Mr. Debapratim Guha
                                                                ...for the petitioners.

                     Petitioners are directed to serve a copy of the revisional

               application upon the opposite party No. 1 through the Office of the

               Public Prosecutor, High Court at Calcutta and the opposite party

               No. 2 by speed post with A/D and file affidavit-of-service on the next

               date for hearing.

                     The subject matter of the revisional application relates to

               confirmation of the judgment and order dated 18.03.2017 by way of

               which judgment and order dated 30.11.2022 was passed by learned

               Additional District and Sessions Judge, Fast Track 2nd Court,

               Contai, Purba Medinipur in Criminal Appeal No. 02 of 2017. The

               said conviction was under Section 147, 447, 323 read with Section

               149 of the Indian Penal Code.

                     Having regard to the quantum of sentence, I direct that the

               petitioners would continue on the same bail and bond but once in

               every three months they will attend and obtain an acknowledgment

               from the learned Judicial Magistrate, 1st Court, Contai, Purba

               Medinipur in connection with T.R. 111/96.

                     Let the revisional application appear under the heading

               "Contested Application" in the Monthly List of February, 2024.

                     Having regard to the subject matter involved the Lower Court

               Records of both the Trial Court and the Appeal Court be called for.
                              2




      There shall be stay of the judgment and the order dated

30.11.2022

passed in Criminal Appeal No. 02 of 2017 till further

order of this Court.

All concerned parties are to act in terms of a copy of this

order duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)