MILAN KRISHNA ROY Vs STATE OF WEST BENGAL
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: Crl.A. No.-001981-001981 / 2012
Diary number: 38193 / 2011
Advocates: CHANCHAL KUMAR GANGULI Vs
SUBHASISH BHOWMICK
Page 1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1981 OF 2012 (SPECIAL LEAVE PETITION(CRL.)NO.9561 OF 2011)
MILAN KRISHNA ROY & ANR APPELLANTS
VERSUS
STATE OF WEST BENGAL RESPONDENT
O R D E R
1. Leave granted.
2. We have heard learned counsel for the parties to the lis.
3. Vide order dated 16th January, 2012, while issuing notice,
this Court has ordered that :
“,,,,,Meanwhile, petitioners shall not be arrested....”
4. In the facts and circumstances of the case and having gone
through the records of the case, we are of the opinion that the
order dated 16.01.2012 be made absolute and is made absolute with a
further direction that they shall join investigation as and when
called for and shall abide by the provisions of Section 438(2) of
Cr.P.C. Appeal disposed of accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI; DECEMBER 03, 2012