Bpg vs The State Of West Bengal And ...
2022 Latest Caselaw 5732 Cal

 D/L32                                C.R.A 39 of 2017
August 22,

                                    Selim Sargam @ Tahidul
   Bpg.
                                        Versus

The State of West Bengal and another

Mr. Uday Sankar Chattopadhyay, Mr. Santanu Maji, Mr. Pronay Basak, Mr. Subhayu Das, Ms. Trisha Rakshit.

...for the appellant.

Mr. Tanmay Kumar Ghosh, Mr. Arindam Sen.

...for the State.

Mr. Uday Sankar Chattopadhyay, learned advocate

appearing for the appellant concludes his argument. Learned

advocate relies upon a decision in the case of Illathody Beeran vs.

State of Kerala and another reported in (2016) 14 SCC 286.

Mr. Tanmay Kumar Ghosh and Arindam Sen, learned

advocates appearing for the State conclude their argument also.

Hearing is concluded.

Judgment is reserved.

(Tirthankar Ghosh, J.)