Chandi Charan Garani @ Chandi ... vs Unknown
2021 Latest Caselaw 3907 Cal

22.7.2021                         (Via Video Conference)
47
Sc

                                     CRR 362 OF 2005
                                          --------

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

And In the matter of: Chandi Charan Garani @ Chandi Garani & Ors.

.... Petitioners

Mr. Debasish Roy Mr. Phiroz Edulji.

...for the Petitioners Mr. Saswata Gopal Mukherjee Mr. Sandip Chakraborty.

...for the State

Heard counsel appearing on behalf of both the parties. This

matter requires further hearing. Parties are directed to file relevant

judgments along with written notes of arguments within a period of

three weeks from date.

This matter is adjourned and should appear on August 27,

2021.

(Shekhar B. Saraf, J.)