DR. AMITABHA MUKHERJEE Vs. THE STATE OF WEST BENGAL
LAWS(CAL)-2016-11-73
HIGH COURT OF CALCUTTA
Decided on November 28,2016

Dr. Amitabha Mukherjee Appellant
VERSUS
The State Of West Bengal Respondents

JUDGEMENT

Indrajit Chatterjee, J. - (1.) The report as placed by Mr. Basu, learned counsel representing the State is taken on record. From the said report, it appears that the defacto complainant Tamali Mukherjee could not be traced out at Flat No.FE 12/6, Bidyasagar Pally, Jyangra, P.O. and P.S. Baguiati, Calcutta - 700 059. Let the report be taken on record. Naturally, none is present on behalf of the opposite party no.2.
(2.) On behalf of the State, Mr. Basu is present.
(3.) There is no need to keep the matter pending only for appearance of the opposite party No.2 who in spite of best effort of this court could not be traced out. The report of S.I Pradip kumar Sinha of Baguihati P.S dated 27.11.2016 as forwarded by the officer-in-charge of the said police station be taken on record. On behalf of the petitioner, Mr. Mukherjee is present.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.