The vs State Of Karnataka & Ors1
2022 Latest Caselaw 1516 Cal

25.3.2022

cm

CRMSPL 35 of 2020

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

And In Re : Gopika Ranjan Bag .... the appellant.

Mr. Mridul Kanti Sasmal Mr. Subrata Ghosh ... for the appellant

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CRMSPL 35 of 2020 is dismissed as withdrawn.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 the

photocopy thereof.

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

(2019) 2 SCC 752.