Udayan Majumdar vs State Of West Bengal & Anr
2022 Latest Caselaw 977 Cal

03.03. 2022 item No.12 n.b.

ct. no. 34 (via video conference) CRR 2806 of 2019 + IA No. CRAN 7 of 2022

Udayan Majumdar Vs.

State of West Bengal & Anr.

Mr. Biplab Mitra, Mr. Indranil Nandi, Mr. Sayak Konar .....for the Petitioner Mr. Madhusudan Sur, A.P.P, Mr. Sayak Konar .....for the State

Mr. Mitra, learned advocate appearing for the petitioner draws

the attention of this Court to the Judgment of the Division Bench, and

the points which have been canvassed therein.

Learned advocate additionally draws the attention to the

different allegations made by the Investigating Officer in the Charge-

sheet.

Mr. Sur, learned additional Public Prosecutor appears on behalf

of the State.

In view of the submissions advanced by the learned advocate

for the petitioner, let the hearing of the revisional application continue

under the same heading on March 7, 2022.

Learned Special Court is directed not to proceed on March 4,

2022 and fix the next date of this case on March 11, 2022.

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

downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)