Calcutta High Court (Appellete Side)
Debendra Nath Bera vs The State Of West Bengal & Anr on 27 September, 2018
1 In The High Court At Calcutta Criminal Revisional Jurisdiction 27.09.18 CRR 3 of 2018 Debendra Nath Bera
-vs-
The State of West Bengal & Anr.
Mr. Sekhar Kumar Basu Mr. Diptangshu Basu ... for the petitioner.
Mr. Sekhar Kumar Basu, learned senior counsel appearing for the petitioner has sought for leave to file a supplementary affidavit as the Kotwali Police Station Case No. 955 of 2016 dated October 15, 2016 under Sections 354/354C/376/511/323/307/506/109 IPC corresponding to G.R. No. 3474 of 2016 now pending in the Court of the learned Chief Judicial Magistrate at Paschim Medinipur has ended in filing of charge sheet after completion of investigation.
Leave is granted to the petitioner to file a supplementary affidavit within a week.
Let this matter be listed under the same heading on October 11, 2018.
sh ( Shivakant Prasad, J.)