Calcutta High Court (Appellete Side)
Sanatan Barman vs State Of West Bengal & Anr on 16 September, 2021
16.09.2021 Ct.42 Sl. No.12 KS (Via Video Conference) C.R.A. 531 of 2018 With IA No. CRAN No.2 of 2019 (Old No. CRAN 1590 of 2019) Sanatan Barman
-Vs.-
State of West Bengal & Anr.
Mr. Kushal Paul .....For the Appellant Ms. Sreyashee Biswas .....For the State Learned counsel for the appellant concludes his submission and files brief written notes of argument on behalf of the appellant.
Learned counsel for the appellant further cites two judgements today, one reported at AIR 2005 SC 913 (Jagjit Singh Vs. Sate of Punjab) and the other reported at MANU/MH/1727/2021 (S. H. Zade Vs. The State of Maharashtra) and places reliance on such judgements in the context of the present case.
The matter is heard in part and shall appear in the list tomorrow for further hearing.
(Sabyasachi Bhattacharyya, J.)