Calcutta High Court - Jalpaiguri
The State Of West Bengal And Ors vs Munshi Md. Salehin And Ors on 21 April, 2026
21.04.2026
Court No.7
Item No.4
pk/AP
HIGH COURT AT CALCUTTA
CIRCUIT BENCH AT JALPAIGURI
MAT 101 of 2025
With
CAN 1 of 2026
With
CAN 2 of 2026
The State of West Bengal and Ors.
Vs.
Munshi Md. Salehin and Ors.
Mr. Momenur Rahman
Mr. Bikash Singha
...for the Appellants.
1. It appears from the affidavit of service filed on
behalf of the appellant that the postal authority has
returned the postal article sent to the respondent no.
1's advocate with the endorsement "door locked, intimation delivered, unclaimed".
2. Let service be effected on the respondent himself with the help of the Mathabhanga Police Station and file affidavit of service before this Court on the adjourned date.
3. Mathabhanga Police Station may send the report to the advocate for the State/appellant and the Registry of this Bench.
4. Let this matter stand adjourned and be listed before the next available Circuit Bench at Jalpaiguri. 2
5. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.) (Om Narayan Rai, J.)