Calcutta High Court (Appellete Side)
(Central Bureau Of Investigation vs Sri Farman Ali & Ors.) on 1 August, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 C.R.M.S.P.L. 119 of 2018 8.19 + No.1547 C.R.A.N. 2375 of 2018 Ab No. 35 (Central Bureau of Investigation Vs. Sri Farman Ali & Ors.) Mr. Amajit De ... For the C.B.I. Mr. Lal Mohan Hajra Mr. Somesh Panja ... For the Opposite Party Nos. 1 to 3 & 7. Mr. Sibangi Chattopadhyay Mr. Subhrajit Saha ... For the Opposite Party No. 4. In Re: C.R.A.N. 2375 of 2018 Heard learned Counsel appearing for the petitioner and the opposite parties.
The application being CRAN 2375 of 2018 has been filed under Section 5 of the Limitation Act for condonation of delay.
Having considered the averments made in the said application, delay in preferring the appeal is condoned.
The application being CRAN 2375 of 2018 is allowed.
In Re: CRMSPL 119 of 2018 Leave is granted to prefer an appeal against the judgement and order of acquittal dated 8th March, 2017 passed by the learned 2 Special Judge, Special (CBI) Court, Alipore, South 24 Parganas in Special Case No. 22 of 1995.
Urgent photostat certified copy of this order, if applied for, shall be supplied to the learned Counsel for the parties as expeditiously as possible, in compliance of usual formalities.
(Rajarshi Bharadwaj, J.)