Citation : 2022 Latest Caselaw 2647 Cal
Judgement Date : 6 May, 2022
06.05.2022 Sl. No. 16.
Mithun.
Ct.No.42.
CRMSPL/24/2022
(Via Video Conference)
Ranjit Biswas Vs.
State of West Bengal & Anr.
This is an application for special leave to appeal. I have perused
the impugned judgment passed by the learned Additional Sessions
Judge, 2nd Fast Track Court, Basirhat.
Leave to file appeal is granted.
The petitioner is directed to file memorandum of appeal within 30
days from the date of this order.
( Bibek Chaudhuri, J. )
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