Anupam Das vs Unknown
2021 Latest Caselaw 4185 Cal

    7
09.08.2021

rrc

CRM 4414 of 2021 In re : An application under Section 439 sub-section (2) of the Code of Criminal Procedure, 1973.

In the matter of : Anupam Das ..... petitioner

Mr. Moyukh Mukherjee Mr. Sayantan Sinha ....For the petitioner

Mr. Madhusudan Sur Mr. Dipankar Paramanick .....For the State

Despite service no one appears on behalf of opposite party

no. 1, when this application for cancellation of bail was taken up

for hearing.

Mr. Moyukh Mukherjee, learned advocate appearing on

behalf of the petitioner relies upon paragraph 17 of a judgment

reported at (2012) 12 SCC 180 (Kanwar Singh Meena Vs. State

of Rajasthan) in support of the application.

The petitioner shall once again inform opposite party no. 1,

that this matter will be taken up for hearing after one week

under the same heading. The petitioner shall file an affidavit-of-

service to that effect on the next date of hearing.

Additionally, the State is also requested to intimate the

opposite party no. 1 that this application for cancellation of bail

will be taken up for hearing after one week under the same

heading.

(Kausik Chanda, J.)