Varun Goenka vs Unknown
2021 Latest Caselaw 4472 Cal

    1
01.09.2021

Ct.35 AKG CRR 1383 of 2021 With CRAN 1 of 2021 With CRAN 2 of 2021 (Through Video Conference)

In Re: - An application under Section 482 of the Code of Criminal Procedure, 1973 And In the matter of: Varun Goenka .... Petitioner Mr. Rajdeep Mazumder, Mr. Pritam Roy, Ms. Arushi Rathore ...For the Petitioner Mr. Kallol Mondal, Mr. Krishan Ray, Ms. Amrita Chel, Mr. Souvik Das, Ms. Anamitra Banerjee

Mr. Saswata Gopal Mukherjee, Mr. Ranabir Roy Chowdhury, Mr. Rudradipta Nandy ...For the State.

Heard Mr. Saswata Gopal Mukherjee, learned Public Prosecutor,

and Mr. Rajdeep Majumder, learned advocate, appearing for the

petitioner.

Mr. Kallol Mondal, learned advocate, appearing for the opposite

party no. 2 files written notes of argument along with a compilation of

judgments.

Let such compilation of judgments and written notes of

argument be kept with the record.

The hearing of the case is concluded, and the judgment is

reserved.

(Kausik Chanda, J.)