Kishore Kumar Singh vs The State Of West Bengal & Anr
2023 Latest Caselaw 6091 Cal

    30
12.09.2023

Court No.237 pg.

IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE

CRR 1946 of 2015 with IA No. CRAN 16 of 2023

Kishore Kumar Singh Vs.

The State of West Bengal & Anr.

Mr. Sandipan Ganguly, Sr. Advocate Mr. A.K. Sil Mr. S.K. Dutt Ms. Manaswita Mukherjee ... For the petitioner

Mr. Saswata Gopal Mukherjee, Ld. PP Mr. Narayan Prasad Agarwal Mr. Aniket Mitra Mr. Pratick Bose ... For the State

Mr. Satadru Lahiri Mr. Sujoy Sarkar Mr. Rahul Chachar ... For the opposite party no.2

Hearing concluded and judgment reserved.

Case diary produced be retained with the records.

Interim order earlier passed by this Court be extended till

the disposal of this revisional application.

Accordingly, CRAN 16 of 2023 stands disposed of.

(Bibhas Ranjan De, J.)