[2014] 14 S.C.R 185 ·
MD. JAMILUDINNASIR
STATE OF WESTBENGAL .
(Criminal M. P. Nos. 3655-3656 of 2015)
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(Criminal Appeal Nos. 1240-1241of2010)
APRIL 10, 2015
[SHIVA KIRTI SINGH AND
FAKKIR MOHAMED IBRAHIM KALIFULLA, JJ.]
Penal Code, 1860 - Waging of war against State -
Judgment dated 21.05.2014, reported in [2014] 14 SCR 1
and Order dated 10.10.2014, reported in [2014] 14SCR180
- Criminal Miscellaneous Petitions allowed.
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CRIMINALAPPELLATE JURISDICTION: Criminal M. P. D
3655-3656 of 2015 in Criminal Appeal Nos. 1240-1241 of
2010.
From the Judgment and Order dated 05.02.2010 of the
High Court at Calcutta in Death Reference 2 of 2005 in E
Sessions Case No. 79 of 2002 with CRA 428 of 2005.
Wl1H
Crl. M.P. Nos. 3653-3654 of 2015 in Criminal Appeal
Nos. 1242-1243 of 2010.
Ms. Manika Tripathy Pandey, Adv. for the Appellants.
Anip Sachthey, Saakaar Sardana, Advs. for the
Respondents.
The following Order of the Court was passed :
ORDER
1. Heard learned counsel for the parties.
185
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186 .
SUPREME COURT REP<?RTS· -.: [2014] 14 S.C.R.
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2. These Criminal Miscellaneous Retitions are allowed
in terms of prayer 'a' in these Criminal Miscellaneous Petitions.
· Necessary corrections may be .carried out accordingly.
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B Nidhi Jain
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Crl.MPs allowed.
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