Calcutta High Court (Appellete Side)
191W/2015 on 25 June, 2015
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 25‐06‐2015 S.L. No. 1.
tkm/ct. no.7 WPCRC 191 (W) of 2015 The court in its own motion - In Re : The Officer‐in‐Charge, Moyna Police Station, Purba Medinipur Ms. Sipra Majumdar Ms. Susmita Biswas Chowdhury ...... For the State This court is satisfied with the explanation given by the leaned advocate for the alleged contemnor, Officer‐in‐ Charge, Moyna Police Station, Purba Medinipur against whom suo motu contempt rule was issued. Contempt rule is discharged.
Personal appearance is exempted.
(Ashoke Kumar Dasadhikari, J.)