Calcutta High Court (Appellete Side)
Somnath Chatterjee vs The State Of West Bengal & Anr on 8 June, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L33 C.R.R. No.223 of 2022
June 8,
2022
In Re: An application under Article 227 of the Constitution of India read Bpg.
with Section 482 of the Code of Criminal Procedure, 1973;
Somnath Chatterjee Versus The State of West Bengal & Anr.
Mr. Kollol Mondal, Mr. Kushan Ray, Mr. Souvik Das, Mr. Anamitra Banerjee.
...for the petitioner.
Supplementary affidavit filed by the petitioner be kept with the record.
The petitioner is directed to serve a copy of the revisional application upon the opposite party no.1/State through the office of the learned Public Prosecutor, High Court, Calcutta and upon the opposite party no.2 by speed post with acknowledgement due and file affidavit-of-service on the next date fixed for hearing.
List the revisional application under the heading "Contested Application" on 3rd August, 2022.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)