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Najrul Islam @ Najbul Hoque vs The State Of West Bengal on 17 October, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.1                          COURT NO.8                 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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 33692/2023

     (Arising out of impugned final judgment and order dated 06-07-2023
     in CRM (NDPS) No. 1156/2023 passed by the High Court at Calcutta)

     NAJRUL ISLAM @ NAJBUL HOQUE                                     Petitioner(s)

                                                VERSUS

     THE STATE OF WEST BENGAL                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.212772/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.212775/2023-CONDONATION OF
     DELAY IN REFILING /     CURING THE DEFECTS and IA No.212774/2023-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 17-10-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)             Mr. Uday Gupta, Adv.
                                   Mr. Hiren Dasan, AOR
                                   Ms. Shivani M. Lal, Adv.
                                   Mr. M.K. Tripathi, Adv.
                                   Ms. Preeti Chauhan, Adv.
                                   Mr. Manish Ikkania, Adv.
                                   Mr. Lalit Luthra, Adv.

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Issue notice, returnable after six weeks.

Notice be also served through the standing counsel for the State.

(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)