RONGON MUKHOPADHYAY,J. - (1.) From the order dated 8.3.2017, it appears that Cr.M.P. No. 2442 of 2012 has wrongly been typed as Cr.M.P. No. 2442 of 2017.
(2.) Therefore, in the order dated 8.3.2017, the Cr.M.P. No. '2442 of 2017' shall be read as 'Cr.M.P. No. 2442 of 2012'.
(3.) Heard Mr. Rajesh Kumar Mahtha, learned counsel for the petitioner and Mr. Awnish Shankar, learned A.P.P. for the State.;