Citation : 2022 Latest Caselaw 8279 Cal
Judgement Date : 13 December, 2022
D/L43 C.R.R.149 of 2021 13.12.2022
Bpg.
In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;
Vivek Gupta Versus The State of West Bengal and another
Mr. Biswajit Manna.
...for the petitioner.
Mr. Ranabir Ray Chowdhury, Mr. Mainak Gupta.
...for the State.
Mr. Bharat Bhushan, Mr. Atindranath Misra.
...for the opposite party no.2.
Hearing is concluded.
Judgment is reserved.
(Tirthankar Ghosh, J.)
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