PAWAN KUMAR BHALOTIA Vs. STATE OF W B
LAWS(SC)-2005-2-56
SUPREME COURT OF INDIA
Decided on February 28,2005

PAWAN KUMAR BHALOTIA Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Leave granted. Heard appellant's counsel and counsel for the respondent. In view of the disposal of Criminal Appeal No. 359 of 2005 arising out of SLP (Crl. ) no. 3254/2004, the reasons given in the judgment equally applies to the appellant Pawan kumar Bhalotia. We quash the criminal proceedings initiated against the appellant and accordingly allow the appeal. Appeal allowed.;


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