Court 34 Riki Das @ Babai @ Gautam ... vs The State Of West Bengal & Anr
2021 Latest Caselaw 5541 Cal

                                            C.R.A. 272 of 2021
11.                                                With
      07-10-                               C.R.A.N. 1 of 2021
nb     2021                               (Via Video Conference)

      Court 34                         Riki Das @ Babai @ Gautam Das
                                                   Versus
                                       The State of West Bengal & Anr.

                 In Re.: An application under Section 389 of the Code of Criminal
                 Procedure, 1973.


                       Mr. Mrityunjoy Chatterjee
                       Md. G. N. Imrohi
                                                                   ...For the Appellant
                       Mr. Imran Ali
                       Mr. Mirza Firoj Ahmed Begg
                                                                         ...For the State

                       The judgment and order dated 26.08.2021 reflects that the

                 present appellant/petitioner was on bail during trial and was

                 taken into custody on 26.08.2021 after pronouncement of the

                 judgment.

                       I have perused the judgment delivered by the learned

                 Special Court under POCSO Act and considered the questions

                 which have been raised by the learned lawyer appearing for the

                 appellant.

                       Having regard to the present circumstances that there is

                 no scope of the appeal being heard out finally within a

                 reasonable time, I am of the opinion that the appellant may be

                 released on bail subject to the satisfaction of the Learned ACJM,

                 Sealdah and the following conditions be imposed:-

                       1.

The petitioner/appellant shall furnish a bond of

Rs.5,000/- (Rupees Five Thousand only) with two

sureties of like amount each, both of whom must be

local;

2. The appellant shall meet with the Officer-in-Charge of

Beliaghata Police Station once in a week until further

orders and obtain an acknowledgement once a month

from the office of the Court of learned ACJM, Sealdah.

The application being, C.R.A.N. 1 of 2021 is accordingly

disposed of.

The appeal being, C.R.A. 272 of 2021 may be listed before

the appropriate Bench on 14th December, 2021.

Department is directed to prepare requisite number of

Paper Books after receipt of the Lower Court Records within eight

weeks from date.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)