Rejak Sk @ Rajjak Sk. & Ors vs The State Of West Bengal
2023 Latest Caselaw 4288 Cal

18.07.2023 Serial no.19 Aloke

CRR 926 of 2020

Rejak Sk @ Rajjak Sk. & Ors.

Vs.

The State of West Bengal

Mr. Debraj Shil ... for the petitioners

Mr. Bidyut Kr. Roy Ms. Rita Datta ... for the State

The present revision is against a judgment and order of

conviction.

As there is no representation on behalf of the State, Mr.

Bidyut Kr. Roy and Ms. Rita Datta are appointed to represent the

State in the present case. Their appointment be regularized.

Learned counsel for the petitioners prays for an

accommodation as he has misplaced the brief.

Accordingly, let the matter be fixed for hearing in the

monthly list of August, 2023.

(Shampa Dutt (Paul), J.)