Chandan Ram vs The State Of West Bengal & Anr
2022 Latest Caselaw 1088 Cal

08.03.2022 S/L No.2 KS C.R.R. 212 of 2003 Chandan Ram

-Vs.-

The State of West Bengal & Anr.

Ms. Karabi Roy .....For the Petitioner Mr. Saswata Gopal Mukherjee Mr. Ashok Das .....For the State

The revisional application is fixed up today for hearing.

Learned advocates for the petitioner and for State are present.

Supplementary affidavit has been filed by the petitioner taking

the ground of juvenility of the petitioner in paragraph 13 of the

Supplementary affidavit. The same is taken on record.

Affidavit of service has been filed by the petitioner indicating

that service is made upon the State as well as opposite party no.2. The

same is taken on record.

Heard learned advocates at length.

Considered.

Hearing concluded and judgment stands reserved.

(Ananda Kumar Mukherjee, J.)