AMAR KANTI BARUA Vs. STATE OF WEST BENGAL
LAWS(CAL)-2008-7-27
HIGH COURT OF CALCUTTA
Decided on July 25,2008

AMAR KANTI BARUA Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) IN spite of service of notice as well as despite appearance of the matter in the list for several times no one has appeared on behalf of the State.
(2.) WE have heard Mr. Saptangshu Basu, learned counsel, appearing on behalf of the petitioner at length.
(3.) CERTIFIED copy of the order as desired by us in terms of our dated 3rd june, 2008 has been produced before us, the same be kept on record.;


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