Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Criminal Procedure vs In Re : Anarul Sekh
2022 Latest Caselaw 1826 Cal

Citation : 2022 Latest Caselaw 1826 Cal
Judgement Date : 6 April, 2022

Calcutta High Court (Appellete Side)
Criminal Procedure vs In Re : Anarul Sekh on 6 April, 2022

06.4.2022

cm

CRA(DB)48 of 2022 With CRAN 1 of 2022

In Re : An application under Section 374(2) of the Code of Criminal Procedure.

And In Re : Anarul Sekh.

.... the appellant.

Mr. Raju Mondal.

... for the appellant.

The appeal being CRA (DB) 48 of 2022 and CRAN 1 of

2022 are dismissed as withdrawn.

Liberty to file afresh.

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.)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter