Section 439(2) Of The Code Of ... vs In Re : The State Of West Bengal
2022 Latest Caselaw 296 Cal

03.02.2022

KAUSHIK OP

C.R.M. 5346 of 2021

In Re:- An application for cancellation of bail under Section 439(2) of the Code of Criminal Procedure.

And In Re : The State of West Bengal ...... petitioner

Mr. Sabir Ahmed ....for the petitioner/State

Mr. Imtiaz Ahmed Ms. Ghazala Firdous Mr. Mofakkerul Islam Ms. Smita Saha Mr. Sk. Saidullah Ms. Arunima Mukhopadhyay Mr. Debopam Roy ....for the opposite party

Hearing concluded.

Judgment reserved.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)