Supreme Court - Daily Orders
Laxmi Narayan Das vs The State Of West Bengal on 2 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
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ITEM NO.37 Court 1 (Video Conferencing) SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4622/2021
(Arising out of impugned final judgment and order dated 09-06-2021
in CRM No.1785/2021 passed by the High Court at Calcutta)
LAXMI NARAYAN DAS Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
IA No.74216/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.74217/2021 - EXEMPTION FROM FILING O.T. Date : 02-02-2022 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. S.K. Bhattacharya, Adv.
Mr. Chand Qureshi, AOR For Respondent(s) Mr. Chanchal Kumar Ganguli, AOR UPON hearing the counsel the Court made the following O R D E R The Court is convened through Video Conferencing. This Court while issuing notice on 13.07.2021, granted interim protection against arrest of the petitioner herein and directed him to cooperate with the Investigating Agency.
Heard learned counsel appearing on behalf of the petitioner as also the learned counsel appearing on behalf of the respondent – State.Signature Not Verified
Taking into consideration the additional material filed by the petitioner, as also the fact that he has joined the Digitally signed by SATISH KUMAR YADAV Date: 2022.02.02 18:31:06 IST Reason: investigation and has not misused the liberty, we deem it appropriate to make the interim protection granted to the petitioner vide order dated 13.07.2021 absolute. Ordered 2 accordingly.
The special leave petition stands disposed of accordingly.
As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)