Calcutta High Court (Appellete Side)
Haridas Biswas & Anr vs State Of West Bengal on 13 February, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
13.2.2014 C.R.A. 607 of 2010
Haridas Biswas & Anr.
... Appellants.
-Vs-
State of West Bengal
... Respondent.
Mr. Monjit Singh, Ld. P.P., Mr. Navanil De ... For the State.
Since the appellants are on bail, we have no determination to hear the appeal. Let the matter go out of the list.
(Nishita Mhatre, J.) ks ( Subrata Talukdar, J.)