Surajit Mullick vs The State Of West Bengal
2023 Latest Caselaw 2420 Cal

10.04.2023

CHC

C.R.A. (DB) 71 of 2022 IA NO: CRAN/2/2022

In the matter of: Surajit Mullick Vs.

The State of West Bengal

Mr. Aniket Mitra, Mr. Swarvanu Saha, Mr. Sumon Pathak ...for the appellant

Mr. Neguive Ahmed, Ld. A.P.P. Mr. B. Panda, Ms. P. Saha, Mrs. Trina Mitra ...for the State

Heard learned advocate appearing for the appellant and the State.

Written notes of argument submitted on behalf of the appellant and the State be taken on record.

Hearing concluded. Judgment reserved.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)