Binay Singh vs The State Of West Bengal
2021 Latest Caselaw 3180 Cal

10.06.2021 Ct.30 Sl.6 KS

(Via Video Conference) C.R.M. 9527 of 2018 Binay Singh

-Vs.-

The State of West Bengal

In Re: An application for bail under Section 439 of the Code of Criminal Procedure.

Mr. L. Sharma .....For the Petitioner Mr. N. Ahmed Ms. A. Gaur .....For the State

Mr. N. Ahmed, learned Additional Public Prosecutor for the State

submits that the petitioner has been convicted by the Trial Court.

A Memo of Evidence is pressed in service which reflects that

learned Additional District & Sessions Judge, 3rd Court, Tamluk, Purba

Medinipur convicted and sentenced eight accused persons including

the petitioner for charges u/s 420/406/409/120B of the Indian Penal Code

and Section 3 of the WBPIDFE Act, 2013 vide judgment dated

03.10.2020.

Let the Memo of Evidence be kept on record.

Therefore, the application being, C.R.M. 9527 of 2018 becomes

infructuous and the same stands dismissed.

(Saugata Bhattacharyya, J.) (Shivakant Prasad, J.)