Ainul Hoque & Anr vs Union Of India
2021 Latest Caselaw 2293 Cal

23.03.2021

suman Ct. 30 CRA 145 of 2020 With CRAN 1 of 2020 (Old CRAN 3522 of 2020)

(Via Video Conference)

In the matter of:

Ainul Hoque & Anr.

Vs.

Union of India

Mr. Milon Mukherjee, Sr. Adv.

Mr. Avinaba Patra ...for the appellants

Mr. Phiroze Edulji ...for Union of India

In compliance of the order dated 4 th March, 2021, learned

Additional Sessions Judge, 4th Court at Malda has

submitted a report wherefrom it is ascertained that the

learned Judge who passed the impugned judgment and

order of conviction has been transferred. Therefore, it is not

possible for his successor to state as to why the accused

/petitioners were taken into custody without offering bail

under Section 389(3) of the Code of Criminal Procedure.

Be that as it may, when this Court has already passed an

order of bail on 4th March, 2021, let the report be kept with

the record.

This Court does not want to proceed further with regard

to the action for refusal of bail after conviction to the

petitioner at this stage.

(Bibek Chaudhuri, J.)