RAKESH MISHRA Vs. STATE OF WEST BENGAL
LAWS(SC)-2021-1-42
SUPREME COURT OF INDIA
Decided on January 18,2021

RAKESH MISHRA Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) We are appalled to notice that the appellant is in jail in connection with the crime registered by FIR No. 226 of 2009 for more than 12 years and the trial is still not concluded.;


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