BITAN DAS Vs. STATE OF WEST BENGAL
LAWS(SC)-2004-6-3
SUPREME COURT OF INDIA
Decided on June 21,2004

BITAN DAS Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) PETITIONER would be at liberty to file regular bail application and in case such an application is filed, the District Judge shall consider the same as expeditiously as possible. The special leave petition is disposed of.;


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