Agarwala & Anr vs State Of Gujarat And Another ...
2021 Latest Caselaw 4094 Cal

D/L31. C.R.R. No.3163 of 2019 August 5, IA No.CRAN 1 of 2020

(Via Video Conference) Bpg.

In Re: Lakshman Prasad Agarwal @ Laxhman Prasad Agarwala & Anr. ...petitioners.

Mr. Sekhar Basu, Mr. Ramadeb Sengupta, Mr. Sachit Talukdar.

...for the petitioners.

Mr. Swapan Banerjee, Ms. Purnima Ghosh.

...for the State.

Mr. Apalak Basu.

...for the opposite party No.2.

Mr. Sekhar Basu, learned senior advocate, appears on

behalf of the petitioners and relies upon the judgment of Satish

Chandra Ratanlal Shah Vs. State of Gujarat and another reported

at (2019) 3 SCC (Cri) 697/(2019) 9 SCC 148.

Mr. Swapan Banerjee, learned advocate appearing on

behalf of the State produces the case diary.

On an inspection of the same, this Court feels that

certain clarifications are required from the investigating officer of

the case.

Mr. Apalak Basu, learned advocate, appears on behalf of

the opposite party no.2.

With consent of all the parties, list this matter under the

same heading on 10.08.2021.

(Tirthankar Ghosh, J.)