Tarakeswar Singh vs The State Of West Bengal & Anr
2021 Latest Caselaw 2292 Cal

23.03.2021

suman Ct. 30 CRA 161 of 2017 With CRAN 2 of 2020 With CRAN 3 of 2020

(Via Video Conference)

In the matter of:

Tarakeswar Singh Vs.

The State of West Bengal & Anr.

Mr. Saswata Gopal Mukherjee, ld. P.P.

Ms. Sayanti Santra ...for the State

It is pointed out by the learned Public Prosecutor, High

Court, Calcutta that the instant appeal was disposed of on

21st January, 2021 but no order is passed in respect of

pending CRAN being CRAN No.2 of 2020 and CRAN 3 of

2020.

With the disposal of the appeal, all connected

applications are treated to be disposed of.

Let this order be made part of the judgment in CRA 161

of 2017 dated 21st January, 2021.

(Bibek Chaudhuri, J.)