Mukti Sadhan Kuti vs Unknown
2022 Latest Caselaw 1702 Cal

Court No. 41
Item 1
                                         CRR 1210 of 2010
Ali
31.03.2022

In Re: An Application under Section 482 of the Code of Criminal Procedure, 1973.

In the matter of:- Mukti Sadhan Kuti

Mr. Anasuya Sinha Advocate Mr. Rajiv Lochan Chakraborty, Ms. Jonaki Saha ....for the petitioner

Mr. Faria Hossain, Advocate Mr. Baisali Basu ..........for the State

Though in this case the judgment was dictated in the

open Court on March 17, 2022, for making some corrections

in the judgment, the report from the Institute of Serology was

required.

The matter has been placed under the heading "To Be

Mentioned" for filing the said report by the State.

Ms. Faria Hossain, learned advocate for the State has filed

the Xerox copies of the part of the said report and the same

are kept with the records.

List this matter on April 21, 2022 for delivery of the

judgement.

(Kausik Chanda, J.)