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Criminal Procedure vs In Re : Md. Farmood
2022 Latest Caselaw 1999 Cal

Citation : 2022 Latest Caselaw 1999 Cal
Judgement Date : 13 April, 2022

Calcutta High Court (Appellete Side)

Criminal Procedure vs In Re : Md. Farmood on 13 April, 2022

13.4.2022

cm

CRA(DB)65 of 2022 With CRAN 1 of 2022

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

And In Re : Md. Farmood .... the appellant.

Mr. Anirban Roy Mr. Sujit Banerjee Mr. Nilay Sengupta Mr. S. Sinha ... for the appellant

Department is directed to submit a report whether any

appeal has been preferred on behalf of the appellant against

the self-same judgment and order. If so, list such appeal along

with this appeal by the adjourned date.

The matter is adjourned till 19th April, 2022.

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

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