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Criminal Procedure vs In Re : Bikash Ghosh
2022 Latest Caselaw 589 Cal

Citation : 2022 Latest Caselaw 589 Cal
Judgement Date : 15 February, 2022

Calcutta High Court (Appellete Side)
Criminal Procedure vs In Re : Bikash Ghosh on 15 February, 2022

15.02.2022

cm Allowed CRA 596 of 2019 CRAN 1 of 2020 (Old CRAN No. 1020 of 2020) (via video conference)

In Re : An application under Section 389(1) of the Code of Criminal Procedure.

And In Re : Bikash Ghosh. .... Appellant

Mr. Santanu Maji .... for the appellant Mr. Y.J. Dastoor, Ld. A.S.G. Mr. Debu Chowdhury .... for the NCB

Department is directed to submit a report whether other

convicts have preferred any appeal against the self-same

judgment and order.

Adjourned for one week.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)

 
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