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REPORTABLE      IN THE SUPREME COURT OF INDIA

   CRIMINAL APPELLATE JURISDICTION

CRL.M.P. NOS.14533-14534/2014 IN  

CRIMINAL APPEAL  NO(S).1240-1241/2010

MD. JAMILUDDIN NASIR           Appellant(s) VERSUS

STATE OF WEST BENGAL  Respondent(s) WITH

CRL.M.P.NOS.14373-14374/2014 IN CRL.A. NO. 1242-1243/2010                   

AFTAB AHMED ANSARI @ AFTAB ANSARI Appellant(s) VERSUS

STATE OF WEST BENGAL  Respondent(s)     O R D E R

Having heard counsel for the parties and having  

perused  the  office  report  dated  09.10.2014  and  the  

Report of the Registry dated 9.10.2014,  in compliance  

of  our   order  dated  1.9.2014,  we  find  that  the  

necessary corrections may be carried out in terms of  

Annexure “A' of the Report dated 9.10.2014.

The  Criminal  Miscellaneous  Petitions  are,  

accordingly, allowed.

................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA]

................................J. [SHIVA KIRTI SINGH]

NEW DELHI; OCTOBER 10, 2014