Dr. Md. Mehedi Hasan vs State Of West Bengal & Anr
2023 Latest Caselaw 3049 Cal

28.04.2023 Sl. No.04.

D/L.

Mithun.

Ct.No.42.

CRR/4650/2022

Dr. Md. Mehedi Hasan Vs.

State of West Bengal & Anr.

Mr. Sabir Ahmed, Adv.

Mr. Abdur Rakib, Adv.

Ms. Suman Biswas, Adv.

...for the petitioner.

Mr. Saswata Gopal Mukherjee, Ld.P.P. Mr. Imran Ali, Adv.

Ms. Debjani Sahu, Adv.

...for the State.

In the Judgment dated 16th March, 2023, out of inadvertent

the names of the appearing learned Advocates on behalf of the

opposite party/State of West Bengal has not been recorded.

Practically Mr. Saswata Gopal Mukherjee, learned Public

Prosecutor with Mr. Imran Ali and Ms. Debjani Sahu appeared on

behalf of the State.

It is recorded that on behalf of the State above named

learned Advocates represented the State of West Bengal.

This order be made part of the order dated 16th March, 2023.

(Bibek Chaudhuri, J. )