SHAISTA AFREEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel for the CBI has placed on record the progress report of investigation, which is undertaken by the CBI as per the direction of this Court. The progress report is produced before us.

(2.) CAN 2 of 2022 has been filed by one Anindya Sundar Das.

(3.) Learned counsel for the applicant in CAN 2 of 2022 is directed to supply legible copy of the application with all the annexures to all the concerned parties.