Afjal Ali Sha @ Abjal Shoukat Sha vs The State Of West Bengal And Others
2022 Latest Caselaw 3947 Cal

 AD. 175.
July 4, 2022.
MNS.


                              WPA No. 6315 of 2021
                                       +
                                CAN 1 of 2021
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                                CAN 2 of 2021
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                                CAN 3 of 2021

                         Afjal Ali Sha @ Abjal Shoukat Sha
                                         Vs.
                        The State of West Bengal and others


                      Mr. Rajdeep Majumder,
                      Mr. Sourav Chatterjee,
                      Mr. Moyukh Mukherjee,
                      Mr. Aniruddha Bhattacharyya

                                           ...for the petitioner.


                      Mr. Raja Saha,
                      Mr. Shayak Chakraborty

                                           ...for the State.

                      Mr. Bikash Ranjan Bhattacharya,
                      Mr. Goutam Dey,
                      Mr. K. Kumar,
                      Ms. Ankita Ghosh

                                    ...for the respondent no. 5.

At the outset, learned counsel for the parties

hand over a copy of a judgment of the Supreme

Court dated May 19, 2022, wherein it is recorded that

the Hon'ble Supreme Court hoped and expected that

this Court shall hear and decide the proceeding

immediately after the summer vacation, as directed.

In view of such observation and in due

deference to the observation of the Supreme Court,

this matter is being fixed for day-to-day hearing from

tomorrow.

Heard in part and the matter shall next be

enlisted for further hearing tomorrow (05.07.2022) at

10. 30 a.m.

An adjournment is sought at this juncture on

the ground of the learned Senior Advocate appearing

for the accused, that is, one Sk. Md. Anisur

Rahaman.

However, since acute urgency has been

expressed on behalf of the said accused on several

occasions before several for a, particularly keeping in

view the tenor of the order of the Supreme Court, as

indicated above, such prayer for adjournment is

refused.

(Sabyasachi Bhattacharyya, J.)