Calcutta High Court (Appellete Side)
Dr. Nikhil Kumar Ghorai vs The State Of West Bengal & Anr on 17 March, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
17.03.2022 IN THE HIGH COURT AT CALCUTTA Item No.59 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 2073 of 2018 Dr. Nikhil Kumar Ghorai versus The State of West Bengal & Anr. In Re: An Application under Section 482 of the Code of Criminal Procedure, 1973. Mr. Rabindra Nath Bag, Mr. Rohan Raj ... For the Petitioner. Mr. Saibal Bapuli ... For the State.
Mr. Bag, learned advocate appears on behalf of the petitioner.
An accommodation has been prayed on behalf of the State for submitting progress report.
List this matter under the heading "Criminal Revision"
on 25.03.2022.
(Tirthankar Ghosh, J.)