MD.JAMILUDDIN NASIR Vs STATE OF WEST BENGAL
Bench: FAKKIR MOHAMED IBRAHIM KALIFULLA,SHIVA KIRTI SINGH
Case number: Crl.A. No.-001240-001241 / 2010
Diary number: 13672 / 2010
Advocates: MANIKA TRIPATHY PANDEY Vs
AVIJIT BHATTACHARJEE
Page 1
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRL.M.P. NOS.3655-3656/2015 IN
CRIMINAL APPEAL NO(S). 1240-1241/2010
MD. JAMILUDDIN NASIR Appellant(s) VERSUS
STATE OF WEST BENGAL Respondent(s)/ Applicant(s)
WITH
CRL.M.P. NOS. 3653-3654/2015 IN CRIMINAL APPEAL NO(S). 1242-1243/2010
O R D E R
Heard learned counsel for the parties.
These Criminal Miscellaneous Petitions are
allowed in terms of prayer 'a' in these
Criminal Miscellaneous Petitions. Necessary
corrections may be carried out accordingly.
................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA]
................................J. [SHIVA KIRTI SINGH]
NEW DELHI; APRIL 10, 2015.