RABINDRA NARAYAN BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners, the opposite party No. 1/State and the opposite party No. 2 are represented by their respective learned Advocates.

(2.) Mr. Sinha, learned Advocate for the State submits before this Court that on consideration of the prima facie materials as collected in course of investigation the I.O. has rightly submitted charge-sheet.

(3.) Since, CRAN 1 of 2024 is not available in the file this Court requests the learned Advocate for the opposite party No. 2 to handover an authenticated photocopy of the CRAN 1 of 2024.