BITAN SENGUPTA & ANR Vs. STATE OF WEST BENGAL & ANR
LAWS(SC)-2018-3-121
SUPREME COURT OF INDIA
Decided on March 26,2018

Bitan Sengupta And Anr Appellant
VERSUS
State Of West Bengal And Anr Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The present Special Leave Petition has been preferred against the impugned judgment/final order dated 12.09.2017 passed by the High Court of Kolkata in Criminal Revision Petition No.3400/2016.;


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