Calcutta High Court (Appellete Side)
An Application Under Section 374 (2) Of ... vs Unknown on 1 September, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1
CRA 134 of 2011
456 01.09.2011CRA 388 of 2011 akd In the matter of: An application under Section 374 (2) of the Code of Criminal Procedure.
In the matter of : Dhiren Das.
... Appellant.
Mr. Sumanta Chakraborty, Mr. Sukanta Chakraborty.
... For the Appellant.
Heard the learned counsel appearing on behalf of the appellant.
Appeal admitted.
Call for the records.
Issue usual notices.
Pending hearing of this appeal, let the realization of the fine be stayed.
Liberty is granted to the appellant to pray for bail with notice to the State.
( J. N. PATEL, CHIEF JUSTICE) ( ASHIM KUMAR ROY, J ) 2 CRA 134 of 2011