Calcutta High Court (Appellete Side)
Sanjib Sadhu vs Raunak Agarwal & Anr on 9 June, 2022
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
09.06.2022 Item No.10 Suman Ct.42 (Via Video Conference) CRM (SB) 98 of 2022 In Re: An application for cancellation of bail under Section 439(2) of the Code of Criminal Procedure.
And In the matter of: Sanjib Sadhu Vs. Raunak Agarwal & Anr.
Mr. Rajdeep Mazumder Mr. Moyukh Mukherjee Ms. Radhika Agarwal Ms. Ashwarya Bazaz Mr. Sarthak Mondal ...for the petitioner Mr. Navanil De Mr. Abhijit Chakraborty Mr. Srijan Ghosh Mr. Subhrajit Dey ...for the opposite party No.1 Mr. Tanmoy Kumar Ghosh Ms. Sonali Bhar ...for the State Having heard the submission made by the learned advocate for the opposite party No.1, it is ascertained that some disputed question of fact is raised on behalf of the opposite party No.1. Such disputed facts are required to be brought on record by way of an affidavit.
Therefore, the opposite party No.1 is directed to file 2 affidavit-in-opposition narrating the facts involved in the case within a fortnight and serve a copy of the same to the learned advocate for the petitioner. The petitioner is at liberty to file affidavit-in-reply within one week thereafter.
The matter be listed for hearing on 30th June, 2022.
(Bibek Chaudhuri, J.)