Rakesh Singh @ Rakesh Kumar Singh vs Unknown
2021 Latest Caselaw 5544 Cal

   36.
07-10-2021

(ct. no.32) debajyoti CRM 3152 of 2021

In the matter of : Rakesh Singh @ Rakesh Kumar Singh .... Petitioner.

Mr. Sekhar Basu, Mr. Rajdeep Majumdar, Mr. Mayukh Mukherjee ... For the Petitioner.

Mr. S. N. Mookherjee, learned Advocate General, Mr. Saswata Gopal Mukherji, learned Public Prosecutor, Mr. Sanjay Bardhan, Mr. Md. Sabir Ahmed, Mr. Rudradipta Nandy, Mr. Ranadeb Sengupta ... For the State.

Hearing is concluded. Judgment is reserved.

Learned advocate for the petitioner prays for interim bail. The prayer is opposed by learned Advocate General.

We have heard both the parties at length. We need to consider the arguments and the material on record. We are not inclined to pass any order of interim bail.

All parties shall act on the server copies of this order duly downloaded from the official website of this Court.

( Bivas Pattanayak, J. ) ( Arijit Banerjee, J. )