Dhananjay Tiwari vs Union Of India & Ors
2022 Latest Caselaw 1653 Cal

    12
29.03.2022
 Ct. No.23
     pg.
                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                              APPELLATE SIDE

                                WPA 3875 of 2022

                                Dhananjay Tiwari
                                        Vs.
                               Union of India & Ors.


                    Mr. Pratik Majumder
                                ... For the petitioner

                    Mr. Kalyan Kumar Chakraborty
                               ... For the respondents/Union of India

The respondents produce certain documents in

support of their contention that the criminal case initiated

as against the petitioner is now pending before the High

Court of Judicature at Allahabad. The State of Uttar

Pradesh having preferred an appeal on or about 5th

October, 2020 which has been registered as Case No.163 of

2020 with the registration date 13th October, 2020 against

trial Court's judgment and order dated 29th June, 2019

passed in Case Crime No.159 of 2011.

Copies of such documents are made over to the

advocate for the petitioner in order to enable the said

advocate for the petitioner to take instruction with regard

to the documents produced in Court by the respondents

and taken on record.

Let this matter appear on 6th April, 2022.

(Arindam Mukherjee, J.)