Supreme Court - Daily Orders
Pranab Chakraborty @ Potak vs The State Of West Bengal on 29 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.108 COURT NO.11 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1360/2008
PRANAB CHAKRABORTY @ POTAK Appellant(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
Date : 29-08-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Anup Kumar,Adv.
Ms. Neha Jaiswal,Adv.
Mr. Mukul Dev Mishra,Adv.
Mr. Rutwik Panda, AOR
For Respondent(s) Mr. Raja Chatterjee,Adv.
Mr. Adeel Ahmed,Adv.
Mr. Piyush Sachdev,Adv.
Ms. Runa Bhuyan,Adv.
Mr. Chanchal Kumar Ganguli, AOR
Mr. Anip Sachthey, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.08.30 17:25:21 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1360 of 2008 PRANAB CHAKRABORTY @ POTAK ….APPELLANT(S) VERSUS THE STATE OF WEST BENGAL ...RESPONDENT(S) O R D E R We have heard learned counsel for the parties. We do not find any ground to interfere with the conviction and sentence of the appellant.
However, it appears that the appellant has already undergone more than fourteen years of custody. In these circumstances, the State of West Bengal may decide his claim for premature release in accordance with law within a period of three months from today.
The appeal is, accordingly, disposed of.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 29th AUGUST, 2017 [UDAY UMESH LALIT]