Suvendu Adhikari & Anr vs Unknown
2021 Latest Caselaw 4035 Cal

    49
02.08.2021

Ct.35 AKG CRR 1352 of 2021 (Through Video Conference)

In Re: - An application under Section 482 of the Code of Criminal Procedure, 1973.

And

In the matter of: Suvendu Adhikari & Anr.

.... Petitioners

Mr. P. S. Patwalia, Sr. Adv. Mr. Sourav Chatterjee, Adv. Mr. Billwadal Bhattacharjee, Adv. Ms. Bansari Swaraj, Adv. Mr. Siddhesh Rotwal, Adv. Ms. Manya Harija, Adv.

Ms. Harshika Verma, Adv. Ms. Ana Upadhyay, Adv.

Mr. Aditya Tiwari, Adv.

Mr. Sekhar Kumar Basu, Sr. Adv. Ms. Arushi Rathore, Adv.

...For the Petitioner No. 2.

Mr. Kishore Datta, Learned Advocate General Mr. S. G. Mukherjee, Public Prosecutor Mr. Rudradipta Nandy, Adv.

...For the State

Mr. Sabyasachi Banerjee ...For the Defacto Complainant.

Mr. P. S. Patwalia, learned senior advocate, concludes his reply.

Mr. Sekhar Kr. Basu, learned senior advocate appearing on behalf of

the petitioner no. 2, concludes submission. Mr. Sabyasachi Banerjee,

learned advocate appearing for the de facto complainant, also

concludes reply.

State wants to respond to the judgments relied upon by Mr.

Patwalia in his reply.

List this matter on August 11, 2021 at 2 P.M. for further

hearing.

(Kausik Chanda, J.)