Calcutta High Court (Appellete Side)
Krishna Kuma Tewari vs C.B.I. Acb on 18 July, 2017
1 18/07/2017
ARDR CRR 2550 of 2015 Krishna Kuma Tewari Vs. C.B.I. ACB, Calcutta Mr. Milon Mukherjee, Sr. Adv., Mr. Biswajit Manna, ...for the petitioner.
Mr. Asraf Ali, ...for the CBI The controversy raised by and between the parties can be resolved by passing such order that the present accused petitioner is at liberty to file an application under Section 311 of the Cr. P.C. mentioning the documents which he requires for the purpose of defending his case and the learned trial Court shall dispose of the same after giving an opportunity of hearing to both sides.
With this direction, the CRR stands disposed of. Urgent photostat certified copy of this order, if applied for, be given to the parties.
(Siddhartha Chattopadhyay, J. )