STATE OF WEST BENGAL Vs. NARENDRA NATH KUNDU

JUDGEMENT

(1.) Report of the learned Judicial Magistrate, 2nd Court, Bolpur in-Charge of the Court of Learned ACJM, Bolpur, Birbhum has been submitted. On execution of bailable warrant of arrest against the respondent/opposite party who was earlier on bail has appeared in person before this Court and Ms. Rupa Bandopadhyay with Mr. Sujoy Sarkar, learned counsel, appears on his behalf and are ready to take up the hearing of the criminal appeal on merit.

(2.) Mr. Iqbal Kabir, learned counsel for the State who is appellant before this Court is heard on its merit.

(3.) Report of the learned Magistrate as well as the report of the learned Registrar (Administration) and so also the report of the Inspector-in-Charge, Bolpur P.S., District : Birbhum be kept on record.