Paresh Manna vs The State Of West Bengal & Anr
2023 Latest Caselaw 5806 Cal

31.08.2023 Serial no.7 Aloke

CRR 887 of 2019

Paresh Manna Vs.

The State of West Bengal & Anr.

Mr. Satadru Lahiri Mr. Safdar Azam ... for the petitioner Mr. A. Bhattacharya ... for the opposite party no. 2

On hearing the learned counsel for the petitioner and the

opposite party no. 2, it appears that the present revision arises

out of a judgment and order of conviction and subsequently

being affirmed by the appellate Court.

Considering the nature of the case, Trial Court Records

are required for its proper adjudication.

Accordingly, call for the Trial Court Records at once.

Let the matter appear in the monthly list of October,

2023.

(Shampa Dutt (Paul), J.)