Bidyut Chakraborty vs Unknown
2023 Latest Caselaw 3797 Cal

09.06.2023

cm

CRR 4272 of 2007

In the matter of : Bidyut Chakraborty.

.... for the petitioner.

Mr. Sanjib Kumar Mukhopadhyay, Mr. Timir Kanti Biswas Ms. Aparupa Bhattacharyya Ms. Nargish Parveen ..... for the petitioner.

Learned advocate for the petitioner has filed a copy of the

judgment passed by the learned Judge Special Court (1st Court)

Hooghly dated 26.01.1983 in connection with Special Case No. 2 of

2001 arising out of Singur Police Station Case No. 28 dated

28.01.1983 under Section 409 of the Indian Penal Code acquitting

the petitioner.

Let a report be called from the learned Judge Special Court (1st

Court) Hooghly through the learned Registrar Judicial Service

concerning the pending status of the Special Case No. 2 of 2001.

Let the matter be fixed on 23rd June, 2023.

Copy of this order be sent to the learned Registrar Judicial

Service, learned District Judge, Hooghly and learned Judge Special

Court (1st Court) Hooghly for due compliance.

(Ananya Bandyopadhyay, J.)