Citation : 2022 Latest Caselaw 6658 Cal
Judgement Date : 15 September, 2022
15.09.2022
Court No.35 Item No. 26 CRR 1917 of 2016
d.g.
Subrajit Sarkar @ Subrajit Sarkar & Ors.
Vs.
The State of West Bengal & Anr.
Ms. Karabi Roy.
... For the petitioner
Mr. Saswata Gopal Mukherjee, Ld. P.P., Mr. Imran Ali, Ms. Debjani Sahu.
... for the State
Heard the learned Advocate on behalf of the petitioner as well as the State.
Hearing is concluded. Let both the case diaries be retained with the record until the judgment is delivered.
Let the matter be reserved for judgment.
(Rai Chattopadhyay, J.)
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