Calcutta High Court (Appellete Side)
Pdpp Act vs In Re: Mustafa Hussain @ Sharafat @ ... on 11 May, 2023
11.05.2023 Sl. No.25 akd [Adjourned] C. R. A. (DB) 119 of 2023 In Re: A petition of appeal under Section 21 of the National Investigation Agency Act, 2008 filed on 02.05.2023 in connection with NIA Case No. 06 of 2022 arising out of NIA Case No. 45/2022/NIA/DLI dated 18.10.2022 under Sections 147/148/149/152/353/332/427/436/ 307 of the Indian Penal Code, Sections 4/5/6 of the Explosive Substances Act, Sections 25/27 of the Arms Act and Section 3 of the PDPP Act.
And In Re: Mustafa Hussain @ Sharafat @ Sharafat Ali @ Mustafa Ali @ Sarafat Ali ... ... Appellant Mr. Anand Kesari Ms. Sutapa Ghosh ... ... for the appellants Mr. Bhaskar Prasad Banerjee, learned Advocate empanelled with the National Investigation Agency (NIA) is directed to appear in the matter. Let a copy of the application be served upon him. Department is requested to regularise his appointment.
Let the matter appear under the same heading on 17.05.2023. Mr. Banerjee is directed to submit response on the adjourned day.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)