Tapas Kumar Naskar vs State Of West Bengal
2022 Latest Caselaw 820 Cal

24.02.2022

Srimanta

D/L IA No.:CRAN/3/2018 (Old No.:CRAN/2657/2018 in CRA/722/2016 Tapas Kumar Naskar

-Vs.-

State of West Bengal with CRA 703/2016 Ram Kumar Yadav

-Vs.-

State of West Bengal with IA No.:CRAN/1/2016 (Old No.:CRAN/4836/2016) in CRA/705/2016 Sujit Mondal & Anr.

-Vs.-

State of West Bengal

(Via Video Conference)

Mr. Milan Mukherjee, Sr. Adv., Mr. Suman De, Adv.

...for the appellant in CRA 722/2016. Mr. Niladri Sekhar Ghosh, Adv., Ms. Samparna Chatterjee, Adv.

...for the appellant in CRA 703/2016. Mr. Krishnendu Bhattacharya, Adv., Mr. Tapodip Gupta, Adv., Ms. Priyankar Ganguly, Adv., Ms. Shalini Bairagi, Adv.

...for the appellant in CRA/705/2016. Mr. Ranabir Roy Chowdhury, Adv., Ms. Mainak Gupta, Adv.

...for the State.

Argument is heard and the judgment is reserved.

(Bibek Chaudhuri, J. )