Noor Mohammaed @ Sahabaz @ ... vs State Of West Bengal
2022 Latest Caselaw 7419 Cal

09.11.2022

Court No.11 Sws.M

C.R.A 144 of 2018 With IA No. CRAN 2 of 2018 (Old No. CRAN 1448 of 2018) + IA No. CRAN 3 of 2019 (Old No. CRAN 739 of 2019) + IA No. CRAN 4 of 2020 Noor Mohammaed @ Sahabaz @ Sikerdar & Ors.

Vs.

State of West Bengal + C.R.A 107 of 2018 With IA No. CRAN 1 of 2018 (Old No. CRAN 2620 of 2018)

Tariq Mehmood @ Nayeem @ Fahim @ Ayub @ Hazi Vs.

State of west Bengal + C.R.A 143 of 2018 Ishaq Ahmed @ Dilshad @ Jaheer @ Hasan @ Musha & Ors.

Vs.

State of West Bengal + C.R.A 476 of 2018 With IA No. CRAN 2 of 2021 Mujammel Sk @ Akram @ Akka Vs.

State of West Bengal

Mr. Mujahid Ahmed Mr. Sahid Uddin Ahmed .....For the appellant nos.1 to 3 in CRA 144 of 2018 and CRA 476 of 2018 Mr. Omirunnessa Ghosh .....For the appellant no.4 in CRA 144 of 2018 Mr. Saswata Gopal Mukherjee Mr. Madhusudan Sur Mr. Dipankar Pramanik .....For the State

Mr. Kollol Mondal Ms. Krishna Ray Mr. Souvik Das

.....for the Appellant in CRA 107 of 2008

Learned advocate appearing for the appellants

emphasizes on the appellant being granted bail on the ground of

his illness as well as the period of detention in custody. To that

effect, learned advocate has relied upon series of judgments

which includes amongst others Saudan Singh vs. The State of

Uttar Pradesh, Special Leave to Appeal (Crl.) No. 4633/2021.

Mr. Mukherjee, learned Public Prosecutor vehemently

opposes the prayer for bail addressing the Court regarding the

complicity of the present appellants as well as in respect of the

heinousness of the offence involved.

Be that as it may, learned Public Prosecutor intends to

rely on another judgment wherein exceptions have been pointed

out in respect of appellants who are in custody in case of serious

offences.

Report submitted by learned Public Prosecutor be kept

with the record. A copy of the said report has been handed over

to the learned advocate for the appellants.

Let the hearing of the application continue. The matter

would appear on 30th November, 2022 at 2 p.m. under the

same heading 'Assigned Matters'.

(Tirthankar Ghosh, J.) (Subrata Talukdar, J.)