Calcutta High Court (Appellete Side)
Suniti Kundu vs Unknown on 3 February, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
03.02.2022 Serial no. 01 Dd IA No:CRAN 1 of 2022 in CRM(A) 382 of 2022 In re : An Application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Nandigram Police Station Case No. 41 of 2020 dated 10.02.2020 under Sections 420/409/471 of the Indian Penal Code.
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In the matter of : Suniti Kundu ... ...Petitioner Mr. Soumik Ganguli, Advocate ... ... For the Petitioner Mr. Swapan Banerjee, Mr. Suman De, Advocates ... ...For the State In Re : IA No: CRAN 1 of 2022 The order dated January 28, 2022 is mentioned for correction of the typographical error in the cause title of the order as well as body of the petitioner.
Learned advocate appearing for the petitioner submits that in the cause title of such order the word "Tamluk" Police Station should be "Nandigram" Police Station.
Learned advocate appearing for the State does not object to the corrections being incorporated.
Accordingly, the word "Tamluk" Police Station in the cause title of the order dated January 28, 2022 should be replaced by the word "Nandigram" Police Station.
Other portions of the order will remain unaltered.
2Department is directed to incorporate the necessary corrections in the cause title of the order dated January 28, 2022.
Learned advocate appearing for the petitioner is granted leave to correct the body of the petition.
IA No: CRAN 1 of 2022 is disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)