Calcutta High Court (Appellete Side)
Sreekant Sharma vs The State Of West Bengal & Anr on 9 June, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L2 C.R.R. No.712 of 2022 June 9, 2022 In Re: A petition under Sections 397/401 read with Section 482 of the Bpg.
Code of Criminal Procedure, 1973;
Sreekant Sharma Versus The State of West Bengal & Anr. Mr. Milon Mukherjee, Mr. Daanish Haque, Mr. Karan Sharma, Mr. Zohaib Rauf.
...for the petitioner. Mr. Subhamoy Bhattacharyya, Mr. Shankar Mukherjee.
...for the opposite party no.2. Mr. Madhusudan Sur, Mr. Dipankar Paramanick.
...for the State.
Mr. Mukherjee, learned senior advocate, appears for the petitioner.
Mr. Bhattacharyya, learned advocate, appears for the private opposite party no.2.
Mr. Sur, learned advocate for the State is present. Service is complete.
List the revisional application under the heading "Specially Fixed Matters" on 4th July, 2022.
(Tirthankar Ghosh, J.)