KHANDAKAR KAMARUZZAMAN ALIAS KAMAL Vs. STATE OF WEST BENGAL
LAWS(SC)-2012-10-83
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on October 17,2012

Khandakar Kamaruzzaman Alias Kamal Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Delay condoned.
(3.) This appeal is filed against the impugned judgment and order dated 25.08.2011 passed by the High Court of Calcutta in C.R.M.No.4559 of 2011, whereby the High Court has rejected the application for anticipatory bail filed by the appellant under Section 438 of the Code of Criminal Procedure.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.