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Md. Abdul Toyab @ Md. Abdul Taiyab vs The State Of West Bengal on 19 August, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

      ITEM NO.26                Court 6 (Video Conferencing)           SECTION II-B

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

                   Petition(s) for Special Leave to Appeal (Crl.)    No.5658/2021

      (Arising out of impugned final judgment and order dated 07-08-2020
      in CRM No.5252/2020 passed by the High Court at Calcutta)

      MD. ABDUL TOYAB @ MD. ABDUL TAIYAB                             Petitioner(s)

                                                 VERSUS

      THE STATE OF WEST BENGAL                                       Respondent(s)

      (IA No.93094/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT)

      Date : 19-08-2021 This petition was called on for hearing today.

      CORAM :             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                          HON'BLE MR. JUSTICE HRISHIKESH ROY

      For Petitioner(s)             Mr. Anjan Dutta, Adv.
                                    Mr. Vishal Arun Mishra, Adv.
                                    Mr. Pawan Kumar, Adv.
                                    Mr. Surendra Singh Rana, Adv.
                                    Mr. Mukesh Kumar Singh, Adv.
                                    Mr. Ikshit Singhal, Adv.
                                    Mr. Maneesh Saxena, Adv.
                                    Mr. Jeetendra Kumar, Adv.
                                    Mr. Sagar Kumar, Adv.
                                    Mr. Vipin Kumar Saxena, Adv.
                                    Mr. Anbarasan Nathar Paul, Adv.
                                    Ms. Sundri, Adv.
                                    M/S. Mukesh Kumar Singh And Co., AOR

      For Respondent(s)


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

We are not inclined to interfere with the impugned order.

The special leave petition is accordingly dismissed.

Pending application stands disposed of.

                          [RASHMI DHYANI]                       [POONAM VAID]
                           COURT MASTER                         COURT MASTER