Calcutta High Court (Appellete Side)
Sri Shyama Pada Biswas vs The State Of West Bengal & Anr on 10 December, 2021
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L9 C.R.M. No.1831 of 2021 December (Via Video Conference) 10, 2021 Bpg.
In Re: An application for cancellation of bail under Section 439(2) of the Code of Criminal Procedure;
Sri Shyama Pada Biswas Versus The State of West Bengal & Anr.
Mr. Sekhar Pal, Mr. M. Islam.
...for the petitioner.
Mr. Navanil De, Mr. Subhrajit Dey.
...for the opposite party No.2.
Mr. Arijit Ganguly.
...for the State.
learned advocate for the petitioner as well as learned advocate for the opposite party no.2. is present.
An accommodation has been prayed on behalf of the State of West Bengal.
List this matter on 14th December, 2021 under the same heading.
(Tirthankar Ghosh, J.)