Akhil Ghosh vs Unknown
2021 Latest Caselaw 5719 Cal

18.11.2021

Mithun/ Ct.No.42.

IA No: CRAN/1/2021 In CRA/286/2021

(Via Video Conference)

In re: An application for bail under Section 389 of the Code of Criminal Procedure in connection with judgment and order of conviction dated 4.8.2021 and sentence dated 5.8.2021 passed by the learned Additional Sessions Judge, 5 th Court, Malda, in Sessions Case No.319 of 2017 (Corresponding to G.R. Case No.1475/2017) convicting the appellant under Section 395 of the Indian Penal Code.

And In the matter of: Akhil Ghosh ...Appellant.

Mr. Prabir Majumder, Adv.

Mr.Snehansu Majumder, Adv.

...for the appellant.

Ms. Sreyashee Biswas, Adv.

...for the State.

It is submitted by the learned Advocate for the

appellant /petitioner that the petitioner Akhil Ghosh is in

custody for more than half of the entire period of sentence to be

served out by him.

However, in the application I do not find any such

averment as to the date when he was arrested and for how

many days he is in custody. Therefore, the petitioner is

directed to file a supplementary affidavit, stating all such facts

positively on 23rd November, 2021.

The matter be listed on 23rd November, 2021.

( Bibek Chaudhuri, J. )