BABLU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) At the time of hearing of the appeal, the learned advocate appearing on behalf of the appellant submits that the impugned judgment and order has been passed on the basis of certain misleading submissions made on behalf of the State respondents.

(2.) Sitting in Intra-Court Appellate jurisdiction, we cannot go into this issue at all.

(3.) That apart and in any event, the impugned judgment and order dated 27th August, 2018 - on the face of it - does not require any interference, since no palpable infirmities or perversities are noticed on a plain reading of the same. Moreover, the impugned judgment and order is supported with cogent and justifiable reasons.