Calcutta High Court (Appellete Side)
Pravin Kumar Tiwari vs Ajit Chandra Mandal on 21 March, 2023
IN THE HIGH COURT AT CALCUTTA 21-03-2023 Criminal Appellate Jurisdiction Subha Item 08 CRA (SB) 30 of 2023 Ct no.34 Pravin Kumar Tiwari
-versus-
Ajit Chandra Mandal.
Re : an application for admission of appeal under Sections 378(4) Cr.P.C.
Mr. Soumajit Chatterjee Mr. Sourdwip Sutradhar Mr. Sutirtha Nayek ....for the appellant.
The appeal is admitted.
Issue usual notice.
Call for the lower court record. Department is directed to prepare requisite number of paper books immediately on receipt of the lower court records.
The appellant is granted liberty to take out an application under Section 390 of the Code of Criminal Procedure after effecting service upon the opposite party.
All parties shall act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J] 2