Calcutta High Court (Appellete Side)
(Surajit Ghosh vs The State Of West Bengal & Anr.) on 5 March, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 C.R.A. 106 of 2019 3.19 No.85.
b No. 35 In Re:- An application under Section 374(2) of the Code of Criminal Procedure. (Surajit Ghosh Vs. The State of West Bengal & Anr.) Mr. Jayanta Narayan Chatterjee ... For the Appellant.
Mr. Gautam Banerjee ... For the State. Heard learned Advocate appearing for the appellant and the State. Mr. Jayanta Narayan Chatterjee, learned Advocate appearing for the appellant prays for admission of appeal.
The appeal is admitted.
Let the Lower Court records be called for forthwith. Issue usual notices.
Realization of fine be stayed.
The bail was granted to the appellant on 20th December, 2018 that is the day of judgement by the learned Additional District and Sessions Judge, 2nd Court at Raiganj, Uttar Dinajpur and is now extended and confirmed by this Court till the disposal of the appeal. Paper book be prepared within twelve weeks from the date of receipt of the Lower Court Records. 2 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.)