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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1981  OF 2012 (SPECIAL LEAVE PETITION(CRL.)NO.9561 OF 2011)  

MILAN KRISHNA ROY & ANR                           APPELLANTS

                VERSUS

STATE OF WEST BENGAL                              RESPONDENT

O R D E R

1. Leave granted.

2. We have heard learned counsel for the parties to the lis.

3. Vide order dated 16th January, 2012, while issuing notice,  

this Court has ordered that :

“,,,,,Meanwhile, petitioners shall not be arrested....”

4. In the facts and circumstances of the case and having gone  

through the records of the case, we are of the opinion that the  

order dated 16.01.2012 be made absolute and is made absolute with a  

further direction that they shall join investigation as and when  

called for and shall abide by the provisions of Section 438(2) of  

Cr.P.C. Appeal disposed of accordingly.

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

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

NEW DELHI; DECEMBER 03, 2012