Calcutta High Court (Appellete Side)
(Gautam Middya @ Gua vs State Of West Bengal) on 21 January, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 19 70 CRA 678 of 2014 (Gautam Middya @ Gua-vs- State of West Bengal) Ms. Baisali Basu ....for the State None appears on behalf of the appellant when the matter is taken up for hearing.
Learned advocate for the State is present. Mr. Navanil De, learned advocate is requested to appear as State defence in this matter.
Let his engagement be regularized through the learned Public Prosecutor. Let the matter appear on 1st February, 2019.
(Rajarshi Bharadwaj,J) 2