Supreme Court of India
Pawan Kumar Bhalotia vs State Of West Bengal on 28 February, 2005
Equivalent citations: 2005CRILJ1810, (2005)2SCC661, 2005 AIR SCW 1328, 2005 (2) SCC 661, 2005 CRI. L. J. 1810, (2005) 2 ALLCRILR 612, (2005) 30 OCR 709, 2005 SCC (CRI) 545, (2005) 2 SCALE 441, (2005) 2 SUPREME 302, (2005) 1 CRIMES 354, AIR 2005 SUPREME COURT 1531
Bench: K.G. Balakrishnan, Tarun Chatterjee
ORDER
1. Leave granted.
2. Heard appellant's counsel and counsel for the respondent.
3. 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.