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Judgment
9 paragraphs · 182 wordsBiswajit Palit, J
Learned Counsel, Mr. Subham Majumder is present on behalf of the victim-applicant.
Learned P.P., Mr. Raju Datta is present on behalf of the State-respondent.
Learned Senior Counsel, Mr. Subrata Sarkar assisted by Learned Counsel, Ms. Piyali Chakraborty has appeared and submitted that although the respondent-accused has filed objection in the form of the affidavit but there are some formal defects, as such he intends to submit additional affidavit in support of objection on behalf of the respondent-accused and sought for accommodation. Learned Senior Counsel further submitted that question of law is involved in this matter. So, the case may be adjourned today allowing another scope to the respondent-accused to file additional counter affidavit on or before the next date.
Considered.
Learned P.P. is also given liberty to file written notes.
The Case Diary produced by Learned P.P. be returned back with a direction to reproduce the same before the Court on the next date.
List the matter on 16.04.2025.
A copy of this order be supplied to Learned P.P. in course of the day for information and necessary action.