STATE OF WEST BENGAL Vs. JAYEETA DAS

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) The State of West Bengal has approached this Court by way of this appeal for assailing the legality and validity of the judgment dtd. 11/5/2023 passed by the High Court of Calcutta in C.R.R. No. 3180 of 2022.