Calcutta High Court (Appellete Side)
Ct No.34 Lob Das vs State Of West Bengal on 29 August, 2023
IN THE HIGH COURT AT CALCUTTA 29-08-2023 Criminal Revisional Jurisdiction Subha CRR 3189 of 2023 Item no. 005 Ct no.34 Lob Das
-versus-
State of West Bengal Mr. Dipankar Aditya Ms. Tina Biswas ....for the petitioner.
Mr. Bibaswan Bhattacharya ...for the State.
Petitioner is directed to serve a copy of the revisional application upon Mr. Bibaswan Bhattacharya, learned advocate who ordinarily appears on behalf of the State. His appointment may be regularized by the concerned Authorities in due course.
Learned advocate for the petitioner is granted liberty to add the victim lady as the private opposite party and hand over an additional copy of the revisional application to be served upon the learned advocate appearing for the State who would communicate with the Officer-in-Charge of the concerned Police Station for effecting service upon the victim lady/added private opposite party.
List this revisional application under the same heading on 19th September, 2023 and fixed at 4 pm. All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J] 2