Kajal Chandra Bag vs Unknown
2022 Latest Caselaw 727 Cal

21.02.2022 S.D.

08. C.R.R. 672 of 2014 (Via Video Conference)

In the matter of: Kajal Chandra Bag ......Petitioner.

Mr. Soumen Kumar Dutta Mr. Subhadip Chatterjee Ms. Arpita Kundu ...For the Petitioner.

Mr. Sudip Ghosh Mr. Apurba Kumar Dutta Mr. Bitasak Banerjee ...For the State.

The revisional application is listed today for further hearing and

filing of supplementary affidavit by learned advocate for the petitioner.

Learned advocate for both parties are present before the Court. A

supplementary affidavit has been filed after service of copy upon learned

advocate for the opposite party. The same is taken on record. Alleged

Certificate of death of Purnima Bhowmick (Bag) is also produced by the

petitioner for perusal wherein Kajal Chandra Bag is recorded as husband

of Purnima Bhowmick (Bag). The alleged original Death Certificate be

returned to the learned advocate for the petitioner.

Heard learned advocates for the petitioner and the State in full.

Judgment is reserved.

(Ananda Kumar Mukherjee, J.)