Chaitanya Barman vs Unknown
2021 Latest Caselaw 4488 Cal

02.09.2021

mb In the High Court at Calcutta Criminal Appellate Jurisdiction

C.R.A. 581 of 2017 with IA No. : C.R.A.N. 1 of 2018 (Old No. C.R.A.N. 656 of 2018)

In Re.: An Application under Section 374(2) of the Code of Criminal Procedure, 1973.

In the matter of : Chaitanya Barman ...appellant

Mr. Niladri Sekhar Ghosh, Mr. Jisan Hossain, Ms. Srimoyee Mukherjee ....for the appellant

Mr. Saswata Gopal Mukherjee, Ms. Faria Hossain, Mr. Aniket Mitra ...for the State

Mr. Kaushik Gupta ...for the de facto complainant

Heard both sides as well and the learned counsel for

the de facto complainant, the latter on the limited question

of compensation.

Hearing is concluded and judgment reserved.

(Sabyasachi Bhattacharyya, J.)