Calcutta High Court (Appellete Side)
Rahul Gorai & Ors vs The State Of West Bengal & Anr on 4 August, 2014
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 04.08.2014(123)
(ap) C.R.R. No. 1619 of 2013 Rahul Gorai & Ors.
Versus The State of West Bengal & Anr.
Re: An application under Section 482 of the Code of Criminal Procedure filed on 7.5.2013 Mr. Sourav Chatterjee. ...For the petitioners.
The Investigating Officer of the case is directed to intimate the de facto complainant as to the pendency of the proceeding and the next date of hearing. He is further directed to produce the case diary on the next date of hearing.
The hearing of this matter stands adjourned for a period of two weeks.
(Joymalya Bagchi, J.) 1 2 2 3 3