MUNSHI MATIAR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner has taken out this application seeking recusal of the instant case from the Bench alleging bias on the part of the Bench towards him.

(2.) Upon such oral submissions being made by the learned senior advocate for the petitioner, we requested him to take out an appropriate application in that regard which came to be filed by way of the instant application being CRAN 1746 of 2018.

(3.) Affidavit-in-opposition to the said application has been filed on behalf the State-respondents. The same be kept with the record.