CHANDAN PANJA Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-2-101
HIGH COURT OF CALCUTTA
Decided on February 06,2019

Chandan Panja Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) The petitioner complains that, the investigation done by the police is tardy.
(2.) The State and the private respondents are represented.
(3.) Learned advocate for the petitioner submits that, the embezzled item being the gold is yet to be recovered.;


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