Full Judgment Text
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,
JUDGMENT
accordingly, allowed.
................................J.
[FAKKIR MOHAMED IBRAHIM KALIFULLA]
................................J.
[SHIVA KIRTI SINGH]
NEW DELHI;
OCTOBER 10, 2014
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