Calcutta High Court (Appellete Side)
(Abdul Rahim Sardar vs State Of West Bengal) on 9 August, 2018
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 8 2 CRA 266 of 1997 (Abdul Rahim Sardar -vs- State of West Bengal) Ms. Faria Hossain Mr. Mirza Firoj Ahmed Begg.....for the State No one appears for the appellant when the matter is taken up for hearing.
Ms. Faria Hossain and Mr. Mirza Firoj Ahmed Begg, learned advocates appear for the State. Let their appointment be regularized.
Perused the report dated 4th August, 2018 placed by the Superintendent (Criminal Section), High Court (A.S.) Calcutta. It appears from the report that the appellant has expired as per the report of the Additional Chief Judicial Magistrate, 24- Parganas (South).
Accordingly, the appeal is dismissed as having abated. Let a copy of this order along with the Lower Court records be sent to the Trial Court for necessary action.
(Rajarshi Bharadwaj,J) 2