Abul Quashem @ Fayz vs Unknown
2023 Latest Caselaw 2266 Cal

03.04.2023.

24. Ct.No.28 as

C.R.M. (DB) 1104 of 2023

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

In the matter of : Abul Quashem @ Fayz.

... Petitioner.

Mr. M. Ali Sardar.

...for the Petitioner.

Mr. Rudradipta Nandy, ld. A.P.P., Mrs. Sonali Das, Mrs. Sreeparna Das.

...for the State.

Learned Advocate for the petitioner seeks leave to submit

supplementary affidavit placing on record judgment and order

convicting co-accused on plea of guilt.

Copy of the said affidavit be handed over to the learned

Advocate for the State in the meantime. He shall submit report

whether petitioner stands on same footing with the said co-

accused.

The matter is adjourned for two weeks (17.04.2023).

(Ajay Kumar Gupta,J.) (Joymalya Bagchi, J.)