Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1688 OF 2012
(SPECIAL LEAVE PETITION(CRL.)NO.5773 OF 2012)
KHANDAKAR KAMARUZZAMAN @ KAMAL APPELLANT
VERSUS
STATE OF WEST BENGAL RESPONDENT
O R D E R
1. Leave granted.
2. Delay condoned.
3. This appeal is filed against the impugned judgment and
order dated 25.08.2011 passed by the High Court of Calcutta in
C.R.M.No.4559 of 2011, whereby the High Court has rejected the
application for anticipatory bail filed by the appellant under
Section 438 of the Code of Criminal Procedure.
JUDGMENT
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4. On 27 July, 2012, while issuing notice, we had granted
anticipatory bail to the appellant.
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5. Having gone through the records and heard learned counsel
for the parties to the lis, we are of the considered opinion that
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our aforesaid order dated 27 July, 2012 be made absolute and is
made absolute.
Criminal Appeal is disposed of accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
OCTOBER 17, 2012
JUDGMENT
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