Calcutta High Court (Appellete Side)
Azam Azan Peyada vs The State Of West Bengal on 11 November, 2024
110 11.11 In the High Court at Calcutta akb 2024 Criminal Appellate Jurisdiction Ct. No. 237 C.R.A. (SB) 82 of 2024 Azam Azan Peyada Vs. The State of West Bengal Mr. Arnab Chatterjee Ms. Poulami Bose Mr. D. Biswas ...For the Appellant Being aggrieved by the judgment dated 23rd February, 2024 and order of sentence dated 26th February, 2024 passed by the learned 4th Additional District & Sessions Judge-cum-Special Judge under NDPS Act, at Alipore, South 24-Parganas in Sessions Case No. 1 (12) of 2017, the appellant preferred the present appeal.
It is submitted that the appeal has been preferred within the statutory period.
Having gone through the grounds of appeal, let the appeal be admitted for hearing. The bail granted by the Court below shall continue until further orders.
Call for the lower Court records.
Issue notices to the State through the learned Public Prosecutor, High Court, Calcutta.
Appellant is directed to file requisite number of informal paper books within a period of four weeks from the date of service of notice of arrival of lower Court records.
The appellant is directed to serve notice along with a copy of 2 the Appeal upon the State of West Bengal.
On the basis of the prayer made on behalf of the appellant, realization for fine amount be stayed till further order.
(Ajoy Kumar Mukherjee, J. )