Lokenath Pramanick vs Unknown
2021 Latest Caselaw 6019 Cal

02.12.2021 Serial no.01 kaushik (Through Video Conference)

CRM 7312 of 2021

In re : An Application for bail under Section 439 of the Code of Criminal Procedure.

-And-

In the matter of : Lokenath Pramanick ... ...Petitioner

Mr. Koustav Bagchi, Advocate Mr. Arka Chakrabarty, Advocate Mr. Debayan Ghosh, Advocate ... ... For the Petitioner

By an order dated November 30, 2021, hearing was concluded

and judgment was reserved.

The Bench is of the view that further hearing is required, inter

alia, on the provisions of Section 436A of the Code of Criminal

Procedure, 1973.

The matter was, therefore, placed in the list today.

Petitioner is represented.

Consequently, the order dated November 30, 2021 is recalled.

List the application on December 6, 2021.

It is clarified that the matter will not be treated as 'Part Heard'

by this Bench.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)