Supreme Court - Daily Orders
Indrajit Dey Sarkar vs The State Of West Bengal on 7 February, 2023
Author: Abhay S. Oka
Bench: Abhay S. Oka
1
ITEM NO.1 COURT NO.17 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 34792/2022
(Arising out of impugned final judgment and order dated 22-09-2022
in CRM(A) No. 565/2022 passed by the High Court Of Calcutta Circuit
Bench At Jalpaiguri)
INDRAJIT DEY SARKAR Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
( IA No.22648/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.22646/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 07-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Arup Banerjee, AOR
Mr. Arup Banerjee, Adv.
Mr. Prakash Sharma, Adv.
Mr. Sanjeev Sharma, Adv.
Mrs. Prakrati Raj, Adv.
Mr. R.k Dey, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
Delay condoned.
No case for interference is made out in Signature Not Verified Digitally signed by GEETA AHUJA exercise of our jurisdiction under Article 136 Date: 2023.02.09 17:09:42 IST Reason: of the Constitution of India.
The special leave petition is, accordingly, 2 dismissed. Pending application(s), if any, shall stand disposed of.
However, time of two weeks is granted to the petitioner to surrender. If the petitioner makes an application for regular bail, the same shall be decided on its own merits.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master