The vs State Of Karnataka & Ors1
2022 Latest Caselaw 1738 Cal

01.04.2022

cm

CRMSPL 57 of 2019

In Re : An application under Section 378(4) of the Code of Criminal Procedure.

And In Re : Shibani Nandi .... the appellant.

Mr. Sudip Kumar Md. Sayeed Khan ... for the appellant.

Ms. S. Das ... for the State.

In view of the law declared by the Apex Court in

Mallikarjun Kodagali (Dead) represented through Legal

Representatives Vs. State of Karnataka & Ors1, we are of the

opinion that the application for seeking leave to appeal is

unnecessary.

CRMSPL 57 of 2019 is dismissed as withdrawn.

Certified copy of the judgment and order of acquittal, if

annexed to the application, shall be returned to the

applicant/appellant upon replacing the same with a photocopy

thereof.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)

(2019) 2 SCC 752.