STATE OF WEST BENGAL Vs. GOPAL CHANDRA PRAMANIK

JUDGEMENT

(1.) The present review petition by the State of West Bengal (hereinafter referred to as the "applicant") arises from the order dated March 12, 2019 passed by Justice Protik Prakash Banerjee in W.P. 30178 (W) of 2014.

(2.) The factual matrix of the present case is laid down below :

(3.) Mr. Pantu Deb Roy, counsel appearing on behalf of the applicant has made the following arguments: