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Ramraj Choudhury vs The State Of West Bengal on 8 May, 2023

Bench: Krishna Murari, Bela M. Trivedi

     ITEM NO.29                             COURT NO.13                   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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 5376/2023

     (Arising out of impugned final judgment and order dated 06-12-2022
     in CRR No. 1082/2016 passed by the High Court At Calcutta)

     RAMRAJ CHOUDHURY                                                     Petitioner(s)

                                                     VERSUS

     THE STATE OF WEST BENGAL                                             Respondent(s)

     (IA No.85414/2023-CONDONATION OF DELAY IN REFILING /                    CURING THE
     DEFECTS )

     Date : 08-05-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)              Mr. Ram Naresh Yadav, AOR
                                   Mr. Suryavir, Adv.


     For Respondent(s)


                          UPON hearing the counsel the court made the following
                                            O R D E R

Delay condoned.

Having heard learned counsel for the petitioner, we are not inclined to interfere with the judgment and order impugned in this petition. The special leave petition accordingly stands dismissed. Pending application(s), if any, shall Signature Not Verified stand disposed of.

GEETA AHUJA Date: 2023.05.09 12:30:44 IST Reason:

       (Geeta Ahuja)                                                   (Beena Jolly)
     Assistant Registrar-cum-PS                                         Court Master