Calcutta High Court (Appellete Side)
Gunjan Ghosh vs Unknown on 15 July, 2015
Author: Patherya
Bench: Patherya
1 14 15.07.2015
.
s.d. CRA 712 of 2008
with
CRA 51of 2009
with
CRA 69 of 2009
With
CRA 795 of 2008
with
CRA 414 of 2010
CRA 712 of 2008
In the matter of : Gunjan Ghosh .....Appellant.
None is present to represent this appellant before us even after second call.
This has reference to Sessions Trial No. 3(9)/05 arising out of Sessions Case No. 27(5)/05 disposed of by the Additional Sessions Judge, 1st court, North 24 Parganas at Barasat, which was disposed of on 19.09.2008.
Issue Administrative notice to the appellant, Gunjan Ghosh, son of Ashok Pradip Ghosh of 1/5, Manjuri Apartment, Aswini Nagar, P. S. Baguihati, South 24 Parganas through the Chief Judicial Magistrate, North 24 Parganas at Barasat to inform the said appellant that none is representing him in this criminal appeal and if the appellant fails to engage any advocate of his choice, then we shall be constrained to appoint any advocate from 2 the panel maintained by the State Legal Services Authority, West Bengal. We are not aware as to in which correctional home he is being lodged.
The Registrar(Administration) is directed to communicate this order to the said Chief Judicial Magistrate at once for compliance by facsimile message immediately for compliance. The report should positively reach before this Court within a fortnight. . Re : CRA 51 of 2009 Re : Mukesh Kumar Singh .....Appellant.
None is present to represent this appellant before us even after second call.
This has reference to Sessions Trial No. 3(9)/05 arising out of Sessions Case No. 27(5)/05 disposed of by the Additional Sessions Judge, 1st court, North 24 Parganas at Barasat, which was disposed of 19.09.2008.
Issue Administrative notice to the appellant, Mukhesh Kumar Singh, son of Late S. Singh of 2H/20, Ghor Bibi Lane, P. S. Phul Bagan, Kol 54 through the Chief Judicial Magistrate, North 24 Parganas at Barasat to inform the said appellant that none is representing him in this criminal appeal and if the appellant fails to engage to appoint any advocate of his choice, then we shall be constrained to appoint any advocate from the panel maintained by 3 the State Legal Services Authority, West Bengal. It may be noted that this appellant ws ordered to be released on bail in CRAN No. 3775 of 2013 on 16.12.2013.
The Registrar(Administration) is directed to communicate this order to the said Chief Judicial Magistrate at once for compliance by facsimile message immediately for compliance. The report should positively reach before this Court within a fortnight.
Re : CRA 69 of 2009 Re : Bikash Shaw and anr. .....Appellants.
None is present to represent these appellants before us even after second call.
This has reference to Sessions Trial No. 3(9)/05 arising out of Sessions Case No. 27(5)/05 disposed of by the Additional Sessions Judge, 1st court, North 24 Parganas at Barasat, which was disposed of 19.09.2008.
Issue Administrative notice to the appellants, Bikash Shaw, son of Late Radheshyam Shaw of 1/5, Sreekrishna Dwan Lane, P. S. Phulbagan, Kol - 54 and Ram Chandra Sing, son of Sitaram Sing, 214, Duttabad, P. S. South Bidhan Nagar, Salt Lake, Kolkata through the Chief Judicial Magistrate, North 24 Parganas at Barasat to inform the said appellants that none is representing them in this criminal appeal and if the appellants fail to engage 4 any advocate of their choice, then we shall be constrained to appoint any advocate from the panel maintained by the State Legal Services Authority, West Bengal.
The Registrar(Administration) is directed to communicate this order to the said Chief Judicial Magistrate at once for compliance by facsimile message immediately for compliance. The report should positively reach before this Court within a fortnight. It is apparent from the record that some of the appellants are now serving the sentence in any correctional home. We could locate that appellant Bikash Shaw is now in the Dum Dum Correctional Home.
The Chief Judicial Magistrate, 24 Parganas(N), Barasat is directed to take up the matter with the controller of Dum Dum Central Correctional Home to apprise the appellants that now is representing them in the criminal appeals mentioned above. In the event, the appellants fail to engage any lawyer of their choice, then this Court will be constrained to engage any advocate from the panel of the State Legal Service Authority, West Bengal. From the record, it appears that Bikash Shaw was ordered to be released on bail on 23.09.2013 in CRAN No. 2683 of 2013. 5 Let a copy of this order be forwarded to the Chief Judicial Magistrate, North 24 Parganas at Barasat for compliance. Re : CRA 795 of 2008 Re : Munna Shaw and anr. .....Appellants.
None is present to represent these appellants before us even after second call.
This has reference to Sessions Trial No. 3(9)/05 arising out of Sessions Case No. 27(5)/05 disposed of by the Additional Sessions Judge, 1st court, North 24 Parganas at Barasat, which was disposed of on 19.09.2008.
Issue Administrative notice to the appellants, Munna Shaw and Guddu@ Dinesh Jadav through the Chief Judicial Magistrate, North 24 Parganas at Barasat( who are serving the sentence) to inform the said appellants that none is representing them in this criminal appeal and if the appellants fail to engage any advocate of their choice, then we shall be constrained to appoint any advocate from the panel maintained by the State Legal Services Authority, West Bengal.
6The Registrar(Administration) is directed to communicate this order to the said Chief Judicial Magistrate at once for compliance by facsimile message immediately for compliance. The report should positively reach before this Court within a fortnight.
CRA 414 of 2010
Re : Sukumar Mondal .....Appellant.
None is present to represent this appellant before us even after second call.
This has reference to Sessions Trial No. 3(9)/05 arising out of Sessions Case No. 27(5)/05 disposed of by the Additional Sessions Judge, 1st court, North 24 Parganas at Barasat, which was disposed of on 19.09.2008.
Issue Administrative notice to the appellant, Sukumar Mondal, who is now in Dum Dum Central Correctional Home through the Chief Judicial Magistrate, North 24 Parganas at Barasat to inform the said appellant that none is representing him in this criminal appeal and if the appellant fails to engage any 7 advocate of his choice, then we shall be constrained to appoint any from the panel maintained by the State Legal Services Authority, West Bengal.
The Registrar(Administration) is directed to communicate this order to the said Chief Judicial Magistrate at once for compliance by facsimile message immediately for compliance. The report should positively reach before this Court within a fortnight.
Let these appeals be fixed for hearing under the same heading after a fortnight.
( Patherya, J. ) ( Indrajit Chatterjee, J. )