Jaidip Chatterjee & Ors vs State Of West Bengal & Anr
2023 Latest Caselaw 3510 Cal

17.05.2023 Sl. No.03.

D/L.

Mithun.

Ct.No.42. CRAN/2/2023 In CRR/4338/2022

Jaidip Chatterjee & Ors.

Vs.

State of West Bengal & Anr. Mr. Sekhar Kumar Basu, Sr. Adv. Mr. Milon Mukherjee, Sr. Adv. Mr. Sourav Chatterjee, Adv. Mr. Antarikhya Basu, Adv. Mr. Sayan Mukherjee, Adv. Mr. Aditya Kanodia, Adv. Mr. Tamoghna Saha, Adv. Mr. Nilkanta Basu, Adv.

...for the petitioners. Mr. Sumit Kumar Basu, Adv. Mr. Shayan Sachin Basu, Adv. Mr. Venkatesh Prasad, Adv.

...for opposite party No.2.

Mr. Ranabir Roy Chowdhury, Adv. Mr. Mainak Gupta, Adv.

...for the State.

Though the argument was conclued on 12 th May, 2023, it

was submitted by the parties that they would file written notes of

argument. Today the written notes of argument are filed on behalf

of both the petitioner and the opposite party No.2.

The State of West Bengal has filed a notification dated 17 th

January, 2012 issued by the Government of West Bengal, Home

(Police) Department for consideration.

All the documents be kept with the record along with case

diary.

Judgment is reserved.

(Bibek Chaudhuri, J. )