MD JAMILUDDIN NASIR Vs. STATE OF WEST BENGAL
LAWS(SC)-2014-10-88
SUPREME COURT OF INDIA
Decided on October 10,2014

Md Jamiluddin Nasir Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.)Having heard counsel for the parties and having perused the office report dated 09.10.2014 and the Report of the Registry dated 9.10.2014, in compliance of our order dated 1.9.2014, we find that the necessary corrections may be carried out in terms of Annexure "A' of the Report dated 9.10.2014.
(2.)The Criminal Miscellaneous Petitions are, accordingly, allowed.


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