Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.M.P. NOS.3655-3656/2015
IN
CRIMINAL APPEAL NO(S). 1240-1241/2010
MD. JAMILUDDIN NASIR
Appellant(s)
VERSUS
STATE OF WEST BENGAL
Respondent(s)/
Applicant(s)
WITH
CRL.M.P. NOS. 3653-3654/2015
IN CRIMINAL APPEAL NO(S). 1242-1243/2010
O R D E R
Heard learned counsel for the parties.
These Criminal Miscellaneous Petitions are
allowed in terms of prayer 'a' in these
Criminal Miscellaneous Petitions. Necessary
JUDGMENT
corrections may be carried out accordingly.
................................J.
[FAKKIR MOHAMED IBRAHIM KALIFULLA]
................................J.
[SHIVA KIRTI SINGH]
NEW DELHI;
.
APRIL 10, 2015
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