SALEM KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Achinta Sengupta, learned advocate mentions this matter and draws the attention of this Court to certain disparaging remarks made by the writ petitioner which have been circulated in social media.

(2.) A pen drive is produced.

(3.) Counsel for the writ petitioner, Mr. Bikash Ranjan Bhattacharya and counsel for the State Mr. S.N. Mookherjee confirm having seen the said video and have also read the same in the newspapers.