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Mohammed Saifullah @ Md. Saifullah vs The State Of West Bengal on 11 August, 2023

Bench: Hrishikesh Roy, Pankaj Mithal

                                                     1

     ITEM NO.2                              COURT NO.9                  SECTION II­B

                                   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.23827/2023

     (Arising out of impugned final judgment and order dated 23­02­2023
     in CRM(A) No. 511/2023 passed by the High Court at Calcutta)

     MOHAMMED SAIFULLAH @ MD. SAIFULLAH                                  Petitioner(s)

                                                    VERSUS

     THE STATE OF WEST BENGAL                                            Respondent(s)

     (IA No.143204/2023­EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.143206/2023­CONDONATION OF DELAY IN REFILING
     SLP)

     Date : 11­08­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)
                                       Mr. Shubhayu Roy, Adv.
                                       Mr. Soumya Dutta, AOR
     For Respondent(s)
                                       Mr. Pijush K. Roy, Adv.
                                       Mr. Pritthish Roy, Adv.
                                       Mrs. Kakali Roy, Adv.
                                       Ms. Ankita Sharma, Adv.
                                       Mr. Rajan K. Chourasia, AOR

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

1. Heard learned counsel appearing for the petitioner.

2. Delay condoned.

3. Signature Not Verified Issue notice, returnable in three weeks.

4. Mr. Pijush K. Roy, learned counsel, who is on caveat, accepts Digitally signed by VISHAL ANAND Date: 2023.08.11 18:04:55 IST Reason: and waives formal notice on behalf of the respondent – State of West Bengal.

5. Learned counsel for the State is permitted to file counter affidavit.

(VISHAL ANAND) (KAMLESH RAWAT) ASTT. REGISTRAR­cum­PS ASSISTANT REGISTRAR