Namita Nandi vs State Of West Bengal And Others
2023 Latest Caselaw 1305 Cal

 D/L4                                  CRMSPL 9 of 2023
20.02.2023

With Bpg.

CRAN 1 of 2023

Namita Nandi Versus State of West Bengal and others.

Mr. Sabir Ahmed, Ms. Suman Biswas.

...for the applicant/petitioner.

Mr. Ahmed, learned advocate appearing for the

applicant/petitioner submits that he intends to withdraw the

application for Special Leave to Appeal and connected application

and prefer a memorandum of appeal as is provided under the Code

of Criminal Procedure.

Prayer sought for is allowed.

Accordingly, CRMSPL 9 of 2023 is dismissed as not

pressed.

Liberty is granted to the applicant/petitioner to file an

appeal.

Department is directed to return the certified copy on the

same being replaced by a photocopy of the same judgment and

order.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)