Calcutta High Court (Appellete Side)
Sunil Poddar @ Sunil Kr. Poddar & Ors vs State Of West Bengal & Anr on 18 July, 2022
Court No. 33
Item 37
CRR 20 of 2016
Sk
18.07.2022
In Re.:- A petition under Section 482 of the Code of Criminal Procedure.
In the matter of:- Sunil Poddar @ Sunil Kr. Poddar & Ors.
versus State of West Bengal & Anr.
Mr. Ayan Bhattacharya Mr. Anjan Dutta Ms. Rita Das ...for the petitioners.
Mr. Pratick Bose ...for the State.
Mr. Ayan Bhattacharya, learned advocate appears on behalf of the petitioners.
Mr. Pratick Bose, learned advocate appears on behalf of the State.
It appears that the petitioners have sought for quashing of the proceeding in connection with G.R. Case No. 809 of 2011 pending before the learned Additional Chief Judicial Magistrate, Bidhannagar, North 24-Parganas and accordingly, the State is directed to produce the case diary positively on the next date fixed for hearing. Let the matter appear on 3rd August, 2022.
(Bivas Pattanayak, J.)