Supreme Court of India
Md.Jamiluddin Nasir vs State Of West Bengal on 10 October, 2014
Equivalent citations: AIRONLINE 2014 SC 461
Bench: Shiva Kirti Singh, Fakkir Mohamed Ibrahim Kalifulla
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.M.P. NOS.14533-14534/2014
IN
CRIMINAL APPEAL NO(S).1240-1241/2010
MD. JAMILUDDIN NASIR Appellant(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
WITH
CRL.M.P.NOS.14373-14374/2014 IN CRL.A. NO. 1242-1243/2010
AFTAB AHMED ANSARI @ AFTAB ANSARI Appellant(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
O R D E R
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.
The Criminal Miscellaneous Petitions are, accordingly, allowed.
................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] ................................J. [SHIVA KIRTI SINGH] NEW DELHI;
OCTOBER 10, 2014