Tamal Kanti Das vs State Of West Bengal & Anr
2021 Latest Caselaw 5219 Cal

28.09.2021 IN THE HIGH COURT AT CALCUTTA Item No.6 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 3642 of 2018 with CRAN 1 of 2019 (Old No. CRAN 2260 of 2019) (Via Video Conference)

Tamal Kanti Das versus State of West Bengal & Anr.

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

Ms. Anasuya Sinha, Ms. Jonaki Saha ... For the Petitioner.

Mr. Madhusudan Sur, Mr. Dipankar Paramanick ... For the State.

Mr. Srijib Chakraborty, Mr. Subhasis Chakraborty, Ms. Susmita Kumari Singh, Mr. Amit Chowdhury ... For the Opposite Party No.4.

Report dated 27.09.2021 submitted by Mr. Sur, learned

advocate appearing for the State be kept with the record.

Ms. Sinha, learned advocate appearing for the

petitioner submits certified copy of the orders passed by the

learned Chief Judicial Magistrate, Howrah.

The case has been committed to the court of sessions.

Hearing is concluded.

Judgment is reserved.

Case diary be retained along with the records.

(Tirthankar Ghosh, J.)