Calcutta High Court (Appellete Side)
Bhakti Nirmal Acharya Maharaj vs The State Of West Bengal & Anr on 16 May, 2014
Author: R. K. Bag
Bench: R. K. Bag
332. 16.05.2014
F.B. CRR No. 1293 of 2014 Bhakti Nirmal Acharya Maharaj Vs. The State of West Bengal & Anr.
In the matter of : An application under Section 482 of the Code of Criminal Procedure, 1973;
Mr. Somopriya Chowdhury ..... For the Petitioner.
Leave is granted to move before the Vacation Bench as prayed for by the learned counsel for the petitioner.
( R. K. Bag, J. )