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Criminal Procedure vs In Re : Hasanur Rahaman
2022 Latest Caselaw 298 Cal

Citation : 2022 Latest Caselaw 298 Cal
Judgement Date : 3 February, 2022

Calcutta High Court (Appellete Side)

Criminal Procedure vs In Re : Hasanur Rahaman on 3 February, 2022

03.2.2022

cm

CRA 153 of 2021 With CRAN 1 of 2021 (via video conferencing)

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

And In Re : Hasanur Rahaman.

.... for the appellant

Mr. Kamalesh Chandra Saha .... for the appellant

Mr. Bibaswan Bhattacharya Mr. A. Bhattacharya ..... for the State

Department is directed to submit a report whether other

convicts have preferred any appeal against the self-same

judgment and order. If so, list along with present appeal

tomorrow.

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

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