Allegations made against the appellants are so absurd and improbable that no prudent person can ever reach to a conclusion that there is a sufficient ground for proceeding against the appellants-accused - Criminal proceedings quashed - Appeal allowed. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH CHANCHALPATI DAS AND ANOTHER — Appellant Vs. THE STATE OF WEST BENGAL AND ANOTHER — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. ) Criminal Appeal No. 1592 of 2023 (@ SLP (Crl.) No. 6688 of 2017) with Criminal Appeal No. 1593 of 2023 (@SLP (Crl.) […]
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