Page 1

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL     APPEAL     NO.     1688     OF     2012   (SPECIAL LEAVE PETITION(CRL.)NO.5773 OF 2012)  

KHANDAKAR KAMARUZZAMAN @ KAMAL                    APPELLANT

                VERSUS

STATE OF WEST BENGAL                              RESPONDENT

O     R     D     E     R   

1. Leave granted.

2. Delay condoned.

3. This appeal is filed against the impugned judgment and  

order dated 25.08.2011 passed by the High Court of Calcutta in  

C.R.M.No.4559 of 2011, whereby the High Court has rejected the  

application for anticipatory bail filed by the appellant under  

Section 438 of the Code of Criminal Procedure.

4. On 27th July, 2012, while issuing notice, we had granted  

anticipatory bail to the appellant.  

Page 2

: 2 :

5. Having gone through the records and heard learned counsel  

for the parties to the lis, we are of the considered opinion that  

our aforesaid order dated 27th July, 2012 be made absolute and is  

made absolute.  

Criminal Appeal is disposed of accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 17, 2012