29 March 2019
Supreme Court
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JAHANGIR HUSSAIN Vs THE STATE OF WEST BENGAL

Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: Crl.A. No.-000712-000712 / 2009
Diary number: 35821 / 2008
Advocates: RAUF RAHIM Vs PLR CHAMBERS AND CO.


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ITEM NO.1502               COURT NO.12               SECTION II-B Judgment                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Criminal Appeal  No(s).712/2009

JAHANGIR HUSSAIN                                   Appellant(s)

                               VERSUS

THE STATE OF WEST BENGAL                           Respondent(s)

WITH Crl.A. No. 579/2010 (II-B)   Date : 29-03-2019 These matters were called on for pronouncement of

   judgment today.

For Appellant(s) Mr. Rauf Rahim, AOR Ms. Manisha Pandey,Adv.

                   For Respondent(s) Mr. Suhaan Mukerji,Adv.

Ms. Astha Sharma,Adv. Mr. Amit Verma,Adv. Mr. Abhishek Manchnda,Adv. Ms. Kajal Dalal,Adv. Ms. Dimple Nagpal,Adv.

                  M/S. Plr Chambers And Co., AOR                                

Hon'ble Mr. Justice M.R.Shah pronounced the

judgment of the Bench comprising Hon'ble Mr. Justice

L.Nageswara Rao and His Lordship.

  Appeals are partly allowed in terms of the

Signed non Reportable Judgment.

   (B.Parvathi)                          (Kailash Chander)     Court Master                         Assistant Registrar

     (Signed non-reportable judgment is placed on the file)