Calcutta High Court (Appellete Side)
Central Bureau Of Investigation vs Bhabatosh Chandra Das & Ors on 3 January, 2018
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 3.1.2018
p.b.
Ct. No. 35
CRA 593 of 2017 Central Bureau of Investigation Vs. Bhabatosh Chandra Das & Ors. Mr. Md. Asraf Ali.
.....for the petitioner. Mr. Sekhar Basu, Mr. Ranadeb Sengupta, Mr. S. Basu.
......for the O.P. Admit the appeal.
Issue usual notice to the State. Call for the L.C.R. within six weeks. The department is directed to prepare the requisite number of paper books on arrival of the L.C.R. within six weeks and notify the learned advocate on record.
The realization of fine is stayed till the final hearing of the appeal.
Liberty is granted to file application for bail and suspension of sentence.
(Debi Prosad Dey, J.) 2