In Re : Subhankar Mittal vs State Of West Bengal & Anr.)
2021 Latest Caselaw 1327 Cal

10.02.2021

Sdas

C.R.R. No. 433 of 2018 CRAN 1011 of 2018 (via video conference)

In Re : Subhankar Mittal ...... petitioner

Mr. Milon Mukherjee, Sr. Adv. Mr. S P Tewary ... for the petitioner

Mr. S C Prasad ... for the OP

In view of the judgment passed in CRR 425 of 2018 (Anil

Kumar Nahata vs. State of West Bengal & Anr.), CRR 433 of 2018

is disposed of. Connected application, if any, also stands disposed

of.

Proceeding being Special Case No. 5/12 arising out of G.R

Case No. 4358 of 2008 in connection with Banerhat P.S case no

275 of 2008 under Sections 406/409 IPC pending before the Court

of the learned Chief Judicial Magistrate, Jalpaiguri, is quashed.

However, there shall be no order as to costs.

Copy of the judgment be sent down to the trial court at once

for necessary compliance.

Urgent certified website copy of this judgment, if applied for,

be supplied expeditiously after complying with all necessary legal

formalities.

(Suvra Ghosh, J.)