Md. Jamiluddin Nasir Vs. State of West Bengal
[CRL. M.P. Nos. 3655-3656/2015 in Criminal Appeals No(S). 1240-1241/2010]
[CRL. M.P. Nos. 3653-3654/2015 in Criminal Appeals No(S). 1242-1243/2010]
O R D E R
Heard learned counsel for the parties.
These Criminal Miscellaneous Petitions are allowed in terms of prayer 'a' in these Criminal Miscellaneous Petitions.
Necessary corrections may be carried out accordingly.
................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA]
................................J. [SHIVA KIRTI SINGH]
NEW DELHI;
APRIL 10, 2015.
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