AMINUL HOQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is treated as on day's list and is taken up for consideration along with the application for stay.

(2.) None appears in support of the instant appeal or the application for stay even at the time of second call, although the learned advocate representing the State respondents is present.

(3.) Learned advocate for the State draws our attention to the impugned order dated 31st August, 2016, passed by the learned Single Judge in W.P. 32185 (W) of 2014 (Aminul Hoque v. The State of West Bengal & Ors.) and submits that even a plain reading of the same will demonstrate that the order has been passed with cogent and justifiable reasons and it does not warrant any interference.