Suvendu Adhikari & Anr vs Unknown
2021 Latest Caselaw 4375 Cal

    34
23.8.2021

sb

CRR 1352 of 2021 (Via video conference)

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

In the matter of : Suvendu Adhikari & Anr.

..... Petitioners

Mr. P.S. Patwalia, Sr. Adv. Mr. Sourav Chatterjee, Adv. Mr. Billwadal Bhattacharee, 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. .....For the Petitioner No. 1

Mr. Sekhar Kumar Basu, Sr. Adv. Ms. Arushi Rothore, Adv. .....For the Petitioner No. 2

Mr. Kishore Datta, Ld. Advocate General Mr. S.G. Mukherjee, Ld. P.P. Mr. Rudradipta Nandy, Adv. ..........For the State

Mr. Sabyasachi Banerjee Ms. Abhia Jena ...For the Opp. Party no. 2

Heard Mr. Kishore Datta, learned Advocate General. The

hearing of the case is concluded.

Photocopy of the case diary has been made over to this

Court. Let the photocopy of the case diary be kept with the

record.

The judgment, on the point of passing the interim order, is

reserved.

(Kausik Chanda, J.)