Calcutta High Court (Appellete Side)
(Sk. Anwar Ali & Ors vs State Of West Bengal) on 30 August, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
CRA 141 of 1999
(Sk. Anwar Ali & Ors. - Vs. - State of West Bengal)
30.08.2011
Court No. 1
Item No. 9
snandy In the matter of : Sk. Anwar Ali & Ors. Appellants Mr. Sekhar Bose Advocate Mr. Kuhal Mukherjee, Advocate Mr. Avijit Ganguly, Advocate Mr. Siladitya Banerjee, Advocate For the Appellants Mr. Prasun Datta, Advocate For the State.
It is submitted by Mr. Bose, Learned Counsel appearing on behalf of the appellants, that two of the appellants namely Sk. Mohidul Islam and Sk. Rahamat Ali, who are on bail, were juvenile on the date of the alleged incident and accordingly, he prays for one week's time so as to file a substantive application with a prayer for holding an enquiry under Section 7(A) of the Juvenile Justice (Care and Protection of Children) Act, 2000.
Prayer is allowed.
List the matter after one week.
(J.N. Patel, Chief Justice) (Ashim Kumar Roy, J)