Supreme Court - Daily Orders
The State Of West Bengal vs Abdul Halim Molla @ Gajlu @ Gajol on 13 January, 2021
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.29 Court 9 (Video Conferencing) SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos.6388-6389/2020
(Arising out of impugned final judgment and order dated
28-04-2020 in CRM No. 3222/2020 28-04-2020 in CRAN No.
1601/2020 passed by the High Court At Calcutta)
THE STATE OF WEST BENGAL Petitioner(s)
VERSUS
ABDUL HALIM MOLLA @ GAJLU @ GAJOL Respondent(s)
(IA No.129699/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-01-2021 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Chanchal Kumar Ganguli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The special leave petitions are, accordingly, dismissed.
Pending application stands disposed of.
(CHARANJEET KAUR) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.01.13 18:37:41 IST Reason: