Amit Bapari vs The State Of West Bengal
2022 Latest Caselaw 825 Cal

24.02.2022 IN THE HIGH COURT AT CALCUTTA Item No.4 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 446 of 2020 with CRAN 1 of 2020 (Old No. CRAN 1138 of 2020) (Via Video Conference)

Amit Bapari versus The State of West Bengal

In Re: An Application under Section 482 of the Code of Criminal Procedure, 1973 filed for challenging the judgment and order dated 25.06.2019 passed by the learned Additional Sessions Judge, 2nd Court, Hooghly in Criminal Appeal No. 14 of 2018.

Mr. Aniket Mitra, Mr. Pradip Kumar Ghosh ... For the Petitioner.

Mr. S. G. Mukherjee, Ld. P.P., Mr. Arijit Ganguly ... For the State.

Mr. Y. J. Dastoor, Ld. ASG ... For the Union of India.

Report submitted by Mr. Mukherjee, learned Public

Prosecutor be kept on record.

List this matter under the heading "For Orders" on

25.02.2022.

(Tirthankar Ghosh, J.)