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Neela Rani @ Nila Khata vs Unknown
2021 Latest Caselaw 110 Cal

Citation : 2021 Latest Caselaw 110 Cal
Judgement Date : 8 January, 2021

Calcutta High Court (Appellete Side)

Neela Rani @ Nila Khata vs Unknown on 8 January, 2021

 S/L 15
08-01-2021

KAUSHIK

CRMSPL 61 of 2019

In the matter of : Neela Rani @ Nila Khata.

Ms. Arushi Rathore.

... For the appellant/petitioner

A special leave to appeal under the provisions of

Section 378(4) of the Code of Criminal Procedure (Cr. P. C.)

is filed in time and in form.

Upon hearing Ms. Arushi Rathore, learned advocate

for the appellant/petitioner and in consideration of the

judgment impugned, the special leave to appeal is granted

in favour of the petitioner/appellant.

CRMSPL 61 of 2019 is disposed of.

(Shivakant Prasad, J.)

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