High Court vs Sanjay Kumar Sao Alias Sanjiv ...
2022 Latest Caselaw 1475 Cal

24.03. 2022 item No.71 n.b.

ct. no. 34 CRR 285 of 2020

State of West Bengal represented by Public Prosecutor, High Court, Calcutta & Ors.

Vs.

Sanjay Kumar Sao alias Sanjiv Kumar Sao

Mr. Sudip Ghosh Mr. A. K. Datta .....for the Petitioner/State

Mr. Abhra Mukherjee Mr. Sauradeep Dutta .....For the O.P.

Learned advocate appearing for the petitioner submits

that no affidavit was affirmed along with the application under

Section 156 of the Code of Criminal Procedure which is in gross

violation of the Judgment of the Hon'ble Supreme Court in

Priyanka Srivastava & Anr. Vs. State of Uttar Pradesh & Ors.

reported in (2015) 6 SCC 287.

Mr. Dutta, learned advocate appearing for the petitioner

intends to take instructions over this issue.

List this matter under the same heading on 7.4.2022.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)