SUBHADIP PAL Vs. STATE OF W.B
LAWS(CAL)-2021-2-85
HIGH COURT OF CALCUTTA
Decided on
February 03,2021
Subhadip Pal
Appellant
VERSUS
State Of W.B
Respondents
Referred Judgements :-
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]ATHUL RAO VS. STATE OF KARNATAKA [REFERRED TO]
JUDGEMENT
JAY SENGUPTA J. -
(1.)The Court:
(2.)This is an application challenging the judgment and order dated 30.08.2018 passed by the learned Additional Sessions Judge, Bench 2, City Sessions Court, Bichar Bhavan, Calcutta in Criminal Revision No. 195 of 2017, thereby affirming the order dated 15th June, 2017 passed by the Metropolitan Magistrate, 5th Court at Calcutta in G.R. No. 2219 of 2015, dismissing an application under Section 173 (8) of the Code.
(3.)Affidavit of service filed on behalf of the petitioner is taken on record.
(2.)This is an application challenging the judgment and order dated 30.08.2018 passed by the learned Additional Sessions Judge, Bench 2, City Sessions Court, Bichar Bhavan, Calcutta in Criminal Revision No. 195 of 2017, thereby affirming the order dated 15th June, 2017 passed by the Metropolitan Magistrate, 5th Court at Calcutta in G.R. No. 2219 of 2015, dismissing an application under Section 173 (8) of the Code.
(3.)Affidavit of service filed on behalf of the petitioner is taken on record.
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