NIPUL BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By order dated 6th April, 2016, a co-ordinate Bench of this Court had disposed of the appeal being C.R.A. 53 of 2006 (Rintu Biswas @ Jatirmoy Biswas vs. State of West Bengal) which had been preferred by the co-convict against the selfsame judgement and order of conviction and sentence. By the self-same order, the bail granted to the appellant had been cancelled.

(2.) Learned advocate appearing for the appellant in CRA 819 of 2005 submits that his client has since been taken into custody.

(3.) We have heard the learned advocates for both the parties.