ATIAR RAHAMAN Vs. STATE OF WEST BENGAL
LAWS(CAL)-2017-12-115
HIGH COURT OF CALCUTTA
Decided on December 13,2017

Atiar Rahaman Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Joymalya Bagchi, J. - (1.) It appears that Paper books have not been prepared since 2006. As it appears that the appellant has served out the sentence, the matter is taken up for hearing today upon dispensing with preparation of Paper books.
(2.) Nobody appears on behalf of the appellant.
(3.) Mr. Pratick Bose, learned advocate is requested to appear in the matter as Amicus Curiae.;


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