NADEEM AHAMED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The accused-appellant Nadeem Ahamed[Hereinafter, referred to as 'accused-appellant'.] has approached this Court, through these appeals by special leave, assailing the common judgement dtd. 17/1/2025, passed by the Division Bench of High Court of judicature at Calcutta[Hereinafter, referred to as 'High Court'.], whereby C.R.A. (DB) 362 of 2024 preferred by the accused-appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973[For short, 'CrPC'.], was rejected on the ground of being time barred and delayed.