BAR ASSOCIATION HIGH COURT AT KOLKATA Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner, learned Additional Solicitor General and learned Advocate General.

(2.) The Supplementary affidavit tendered today be taken on record.

(3.) Pursuant to our direction, learned Advocate General has placed before us the case diary of the investigation concerned with Lalgarh Police Station Case No. 4 of 2011 dated 7th January, 2011.