Md. Riazuddin vs The State Of West Bengal
2023 Latest Caselaw 2361 Cal

05.04.2023

Court No.35

D.Hira CRA 186 of 2010

Md. Riazuddin Vs.

The State of West Bengal

Mr. Arunabha Jana.

... for the appellant

Mr. Pravas Bhattacharya, Mr. M.F.A. Begg.

... for the State

Mr. Jana, learned Advocate appearing for the appellant as well as Mr. Bhattacharya, learned Advocate appearing for the State have made their respective submissions.

However, in view of the particular facts and circumstances here, it is found proper that an administrative notice be issued upon the appellant at the address recorded in the cause title before reserving the case for judgment.

Let a copy of this order be also sent to the Inspector-in-Charge of the concerned police station within whose jurisdiction the appellant is residing, for the purpose of causing service of the same upon the appellant.

Let the matter appear in the list again on 26th April, 2023 when the department shall file the compliance report.

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Digitally signed by RAI RAI CHATTOPADHYAY CHATTOPADHYAY Date: 2023.04.05 18:25:43 +05'30' (Rai Chattopadhyay, J.)