Calcutta High Court (Appellete Side)
Tapas Kumar Bhanja vs The State on 31 October, 2022
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1to 5 s.s/jks 31.10.2022 WPA 7252 of 2018 Court in its own motion In Re. : Overcrowding in prisons With WPA 26371 of 2017 In-human conditions in 1382 prisons With WPA 4510 of 1997 Tapas Kumar Bhanja Vs. The State With WPA 5440 of 2020 With CAN 1 of 2020 (Old CAN 3147 of 2020) Aparajita Bose Vs. State of West Bengal & Ors.
With WPA 8573 of 2018 The Hon'ble Court in its own motion Vs. State of West Bengal Mr. Sabyasachi Chatterjee Mr. Sandipan Das Mr. Badrul Karin ... ... amicus curiae Mr. Saikat Banerjee Ms. Juin Dutta Chakraborty ... ... for the High Court Administration Mr. S. N. Mookherjee, AG Mr. Anirban Ray, GP Mr. Raja Saha Mr. Debasish Ghosh Mr. Nilotpal Chatterjee ... ... for the State Mr. Pradip Kumar Roy Mr. Joydeep Roy ... ... for the PSC Mr. Raghunath Chakraborty Mr. M. Ahmed ... ... for the intervenor Mr. Kaushik Gupta ... ... for the SLSA in WPA 26371 of 2017 2 At the request of learned counsel for the State the case is adjourned.
List on 7th November, 2022 retaining its position.
(Prakash Shrivastava, C.J.) (Rajarshi Bharadwaj, J.)