Calcutta High Court (Appellete Side)
Sri Sukumar Kanror vs State Of West Bengal & Ors on 16 January, 2014
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
16.01.2014 G.B. CRR No.75 of 2014 Sri Sukumar Kanror
-Vs-
State of West Bengal & Ors.
Mr. Debashis Sur Ms. Chumki Saha For the petitioner In Re: Application under Sections 401 & 482 of the Criminal Procedure Code.
Learned counsel for the petitioner submits that the certified copy of the order dated 8th of January, 2013 and some other certified copies are required for hearing of this revisional application. He, however, submits that some time is required for procuring those documents.
In view of the said submission, let the matter go out of the list for the present with liberty to the petitioner to pray for inclusion of the matter in the list after he obtains the necessary documents.
(Tarun Kumar Gupta, J)