Mithu Mondal & Anr vs The State Of West Bengal & Ors
2022 Latest Caselaw 2322 Cal

25.04.2022          IN THE HIGH COURT AT CALCUTTA
Sl. No.5           CONSTITUTIONAL WRIT JURISDICTION
   (PP)                  APPELLATE SIDE

                          WPA 19848 of 2021

                       Mithu Mondal & Anr.
                                Vs.
                   The State of West Bengal & Ors.


                   Mr. Srijib Chakraborty,
                   Mr. Somnath Adhikari,
                   Mr. Biswajit Sarkar
                                              ....for the petitioner.

                   Mr. Tapan Kumar Mukherjee, AGP,
                   Ms. Saheli Mukherjee
                                               ....for the State.


                  The petitioners in support their contention have

             relied upon the following judgments:

                 "(2008) 7 SCC 11, (2008) 3 SCC 512, (2013) 4
                 SCC 540, (2014) 5 SCC 774, 2015(2) CHN (CAL)
                 581"


                  In order to counter the arguments of the

             petitioners, the respondents have cited the following

judgments:

"(1995) 3 SCC 486, 2017(2) CHN 491, (2017) 4SCC 357"

After hearing the parties, let this matter appear

under the heading "For Orders" on 17th May, 2022.

(Arindam Mukherjee, J.)