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Krishna Sharma Alias Krishna Kumar ... vs The State Of West Bengal on 16 October, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                     1

     ITEM NO.14                              COURT NO.8                SECTION II­B

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                      Petition for Special Leave to Appeal (Crl.)      No.12829/2023

     (Arising out of impugned final judgment and order dated 06­09­2023
     in CRM(DB) No. 3098/2022 passed by the High Court at Calcutta)

     KRISHNA SHARMA ALIAS KRISHNA KUMAR SHARMA                          Petitioner(s)

                                                   VERSUS

     THE STATE OF WEST BENGAL & ANR.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.205365/2023­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 16­10­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                       Mr. Ashok K. Singh, Adv.
                                       Mr. Deepak Kumar, Adv.
                                       Ms. Ankita Baluni, Adv.
                                       Ms. Tavishq Mohta, Adv.
                                       Ms. Vinita Singh, Adv.
                                       Mr. Aftab Ali Khan, AOR
     For Respondent(s)
                                       Mr. Atarup Banerjee, Adv.
                                       Mr. Arindam Sen, Adv.
                                       Mr. Sunando Raha, Adv.
                                       Ms. Osheen Bhat, Adv.
                                       Mr. Kunal Malik, Adv.
                                       Mr. Nishant Kumar, Adv.
                                       Mr. Anupam Raina, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified

1. Digitally signed by VISHAL ANAND Heard the learned counsel appearing for petitioner and perused Date: 2023.10.16 the material placed on record. 16:38:16 IST Reason:

2. Application seeking exemption from filing certified copy of the impugned order is allowed.

3. Issue notice, returnable in four weeks.

4. Dasti service, in addition, is permitted.

5. Liberty is granted to serve the Standing counsel for the State of West Bengal.

6. In the meanwhile, there shall be interim stay of arrest of the petitioner.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)