Criminal Procedure; vs In Re: Mosharaf Molla
2022 Latest Caselaw 275 Cal

02.02.2022 Court No.32 rpan / 253-4 [Through V.C.] C.R.M. 1620 of 2021

In Re:- An application for bail under Section 439 of the Code of Criminal Procedure;

And In re: Mosharaf Molla

- Petitioner With C.R.M. 384 of 2021

In Re:- An application for bail under Section 439 of the Code of Criminal Procedure;

And In re: Sentu Sk.

- Petitioner

Mr. Sekhar Kumar Basu, Ld. Sr. Adv., Mr. Abhijit Ganguly, Mr. Sayan Mukherjee ... for the Petitioner [in CRM 1620 of 2021] Mr. Sekhar Kumar Basu, Ld. Sr. Adv., Mr. Debangan Bhattacharjee, Ms. Swarnali Saha ... for the Petitioner [in CRM 384 of 2021] Mr. Sanjoy Bardhan, Mr. Palash Chandra Majhi ... for the State [in CRM 1620 of 2021] Mr. Binay Panda, Mr. Subham Bhakat ... for the State [in CRM 384 of 2021]

Mr. Basu, learned senior advocate appearing for the

petitioners, submits that an identical issue has been considered by

two coordinate Benches and in both the matters judgments have

been reserved.

In view thereof, let the matters go out of the list for the

present.

Liberty to mention.

(Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)