Calcutta High Court (Appellete Side)
(Saiful Sardar @ Mistry vs The State Of West Bengal) on 4 July, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 C.R.A. 185 of 2019 7.19 No.129 b No. 35 In Re: An application under Section 374(2) of the Code of Criminal Procedure.
(Saiful Sardar @ Mistry Vs. The State of West Bengal) Mr. Kalyan Kr. Bhattacharjee ... For the Appellant.
The application being CRAN 1002 of 2019 be treated as on day's list.
Learned Counsel appearing for the appellant submits that the application being CRAN 1002 of 2019 has been filed under Section 5 of the Limitation Act for condonation of delay.
Having considered the averments made in the application, delay in preferring the application for Special Leave is condoned.
The application being CRAN 1002 of 2019 is allowed.
C.R.A. 185 of 2019 The appeal is admitted.
Let the Lower Court records be called for forthwith. Issue usual notices.
Realization of fine be stayed.
2Liberty to pray for bail upon notice to the State through the learned Public Prosecutor, High Court, Calcutta.
Paper book be prepared within twelve weeks from the date of receipt of the Lower Court Records. 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.)