Babu Roy @ Bapi Roy vs The State Of West Bengal
2021 Latest Caselaw 2778 Cal

13.04.2021                                     CRM 1634 of 2021

Court No.28
                                             (Via Video Conference)
 Item 134

In Re: - An application for bail under Section 439 of the Code of Criminal Procedure in sg connection with Kalyani Police Station Case No. 675 of 2016 dated 28.11.2016 under Sections 341/326/307/120B/34 of the Indian Penal Code read with Sections 25/27 of the Arms Act.

Babu Roy @ Bapi Roy Versus The State of West Bengal

Mr. Sanjib Mitra, Adv.

...for the Petitioner.

Mr. Madhusudan Sur, Adv.

Mr. Dipankar Paramanick, Adv.

...for the State.

The learned Counsel for the petitioner in his usual fairness has submitted

that the petitioner has made a prayer for renewal of his bail. The petitioner is in

custody for four years and four months.

We find from the records that earlier the applications were rejected with a

direction upon the learned trial court to conclude the trial within a specified period.

However, due to pandemic situation, the trial could not progress on a regular basis.

Considering the fact that eight witnesses out of 12 witnesses have been

examined in the meantime and 26th April, 2021 has been fixed for examination of

the remaining witnesses, we request the learned trial court to prepare a schedule for

examination of the witnesses and thereafter fixed for argument so as to deliver the

judgment preferably within a period of six months from the next date fixed without

granting unnecessary adjournments to either of the parties.

Accordingly, the prayer for bail is rejected.

All parties shall act on the server copy of the order.

(Tirthankar Ghosh, J.) (Soumen Sen, J.)