Supreme Court - Daily Orders
Dipankar Dey vs The State Of West Bengal on 20 January, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.8 COURT NO.16 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 584/2025
[Arising out of impugned final judgment and order dated 10-12-2024
in CRM(A) No. 4229/2024 passed by the High Court at Calcutta]
DIPANKAR DEY & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(IA No. 10339/2025 - EXEMPTION FROM FILING O.T.
IA No. 10343/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-01-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Rauf Rahim, Sr. Adv.
Mr. Ali Asghar Rahim, Adv.
Mr. Soham Datta, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Issue notice, returnable in six weeks.
2. In the meantime, the petitioners shall not be arrested in connection with Basirhat PS Case No.672/2024 dated 13.09.2024, provided they cooperate and participate in the investigation.
Signature Not Verified Digitally signed by geeta ahuja(Ram Subhag Singh) Date: 2025.01.21 11:27:22 IST (Geeta Ahuja) Assistant Registrar Assistant Registrar-cum-PS Reason: