Citation : 2021 Latest Caselaw 1246 Cal
Judgement Date : 8 February, 2021
08.02.2021 Court No.28 rpan /07 (Via Video Conference)
C.R.M. 8869 of 2020 In Re : Akhil Chandra Ghosh alias Akhil Ghosh alias Anil Ghosh alias Ajoyda ...Petitioner.
Mr. Kaushik Gupta, Mr. Anirban Tarafdar, Mr. Arijit Bhusan Bagchi ....for the petitioner.
Mr. Neguive Ahmed, Ms. Amita Gaur ....for the State
The learned advocate for the State submits a report. Let
the same be kept with the record.
Mr. Gupta, learned advocate for the petitioner relies upon
the judgment of Union of India Vs. K. A. Najeeb in Criminal
Appeal no.98 of 2021, pronounced by a special Bench of the
Hon'ble Apex Court.
The State is directed to address this Court on the aforesaid
judgment in the background of the facts of the present case.
With the consent of the parties, the next date for hearing
is fixed on 1st March, 2021.
(Tirthankar Ghosh, J.) (Tapabrata Chakraborty, J.)
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