Mithun Chakraborty vs Unknown
2021 Latest Caselaw 6291 Cal

    S/L-1
13-12-2021

Ct-6 KOLE CRR 1345 of 2021 (Through Video Conference)

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973.

In the matter of: Mithun Chakraborty .... Petitioner

Mr. A. Bhattacharya, Mr. A. R. Tiwari.

...For the Petitioner

This matter has been listed today on the own motion of this

Court.

After the judgment was delivered on December 9, 2021, it had

been noticed that a correction was needed to be incorporated in the

said order.

Accordingly, in the last line of paragraph no. 33 of the judgment

and order dated December 9, 2021 the words "as against the

petitioner" are added after the words "... stands quashed."

Let this order be treated as a part of the judgment and order

dated December 9, 2021.

(Kausik Chanda, J.)