Calcutta High Court (Appellete Side)
(Srijon Roy @ Saja vs The State Of West Bengal & Ors.) on 1 October, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 01.10.2018
WP 10741(W) of 2018 (Srijon Roy @ Saja Vs. The State of West Bengal & Ors.) Court No. 14 Item No. SL - 15 & 14 with snandy WP 10742 (W) of 2018 (Dismissed for Default) (Mukul Roy Vs. The State of West Bengal & Ors.) Mr. Subhasish Dasgupta, Advocate Ms. Koel Dasgupta, Advocate Mr. Anurag Sardar, Advocate Mr. Mehfuz Murshed, Advocate ......for the Petitioner Mr. Kishore Datta, Ld. Advocate General Mr. Sirsanya Bandopadhyay, Jr. Standing Counsel Mr. Arka Nag, Advocate ......for the State Mr. Dibyendu Chatterjee, Advocate Mr. Pritam Mukherjee, Advocate ......for the de facto complainant There are large number of facts relied upon by the learned Counsel for the writ-petitioner in support of his case seeking intervention of this court for violation for Article 21 of the Constitution of India, despite the protection afforded to the writ-petitioner under the Code of Criminal Procedure.
The factual areas called for an affidavit from the State.
Let the State file an affidavit-in-opposition by November 12, 2018. Reply thereto, if any, be filed within November 19, 2018.
Let both the matters appear in the list as a "Specially Fixed Matter" on November 20, 2018.
(Rajasekhar Mantha, J.) 2