An Application For Bail Under ... vs Gurai Bhakta
2021 Latest Caselaw 4961 Cal

Dl.   September                                     C.R.A. 524 of 2008
22.    21, 2021

In the matter of : An application for bail under Section 389(1) of the Code of Criminal Procedure, 1973 filed under C.R.A.N. 2436 of 2008 on September 9, 2008;

And

In the matter of : Gurai Bhakta ...appellant/petitioner.

(in Jail custody) Versus

State of West Bengal ...opposite party.

Mr. Kallol Mondal, ...for the petitioner.

This is an application for suspension of sentence and grant of

bail in connection with the appeal preferred by the appellant against the judgment

of conviction passed by the learned Additional Sessions Judge, Fast Track Court

No. III at Paschim Medinipur, in Sessions Trial No. XXXV/MAY 2007 for

commissioning offence punishable under Sections 498A/302 of the Indian Penal

Code.

We have heard the learned advocate for the appellant.

Let this matter be listed for appeal hearing on Thursday next

fairly at the top. .

In view of the fact that the appeal is fixed for hearing on

Thursday next, CRAN 2436 of 2008 has now become infructuous and the same

stands dismissed as withdrawn.

The petitioner is in custody for almost 14 years. We, therefore,

direct that the State must be ready with the appeal on the adjourned date.

dns ( Rabindranath Samanta, J. ) ( Soumen Sen, J. )