Noor Mohammed @ Sahabaz @ Sikendar vs The State Of West Bengal & Ors
2021 Latest Caselaw 3143 Cal

07.06.2021 IN THE HIGH COURT AT CALCUTTA Sl. No.1 CONSTITUTIONAL WRIT JURISDICTION (PP) APPELLATE SIDE (Via Video Conference)

WPA 2594 of 2019

Noor Mohammed @ Sahabaz @ Sikendar Vs.

The State of West Bengal & Ors.

Mr. Muzahid Ahmed, Mr. Sahid Uddin Ahmed ....for the petitioner.

Mr. Amitesh Banerjee, Sr. Standing Counsel, Mr. Suddhadev Adak ....for the State.

The report filed by the Officer-in-Charge, Law Cell,

Directorate of Correctional Services, West Bengal

annexing the letter received from the Government of

Maharashtra, Home Department, Prisons &

Correctional Services is taken on record.

After hearing the parties, the matter is adjourned

till 9th June, 2021 to enable the advocate representing

the petitioner to send the copies of the unreported

judgment intended to be relied upon by the petitioner

to Court through electronic mail.

(Arindam Mukherjee, J.)