Smt. Mira Bag And Others vs The State Of West Bengal
2023 Latest Caselaw 1445 Cal

 D/L4                                C.R.A. (SB) 20 of 2023
27.02.2023

With Bpg.

CRAN 1 of 2023

Smt. Mira Bag and others Versus The State of West Bengal

Mr. Rabi Sankar Chattopadhyay, Mr. Sayan Chattopadhyay, Mr. R. Ali Molla.

...for the appellants/petitioners.

Mr. Saswata Gopal Mukherjee, Ld.P.P., Mr. Sandip Chakraborty.

...for the State.

                                    In Re: CRAN 1 of 2023


                        Learned        advocate       appearing        for        the

appellants/petitioners submits that the appellants/petitioners were

throughout on bail during trial and they have been implicated in

connection with the instant case on the basis of certain conjectures

and surmises. Learned advocate submits that there is no allegation

till date that they have not cooperated with the trial court in the

smooth progress of the trial.

Mr. Sandip Chakraborty, learned advocate appearing for

the State opposes the prayer for bail and submits that there is no

scope for interference of judgment and order delivered by the

learned trial court.

I have considered the submissions of the

appellants/petitioners as well as that of the State. I find that the

case was initiated in the year 2012 which is more than 10 years,

charge-sheet was also filed in the year 2012 and charges were

framed in the year 2015.

Having considered the period since when the case was

registered for investigation and there being no allegation that the

appellants/petitioners did not cooperate with trial till date for the

smooth progress of the trial and having considered the sentence so

imposed for a fixed period of time, I am of the opinion that the

appellants/petitioners may be released on bail during the pendency

of the appeal.

Accordingly, the appellants/petitioners, namely, Smt.

Mira Bag, Santu Patra and Manashi Patra shall be released on bail

on furnishing bond of Rs.10,000/- (Rupees Ten Thousand only)

each with two sureties of like amount each, one of whom must be

local, to the satisfaction of the learned trial court.

If on bail, the appellants/petitioners shall not leave the

jurisdiction of the district of Howrah without the permission of the

trial court. So far as the appellant/petitioner no.2, namely, Santu

Patra is concerned, he is directed to meet with the Inspector-in-

Charge/Officer-in-Charge or any police officer deputed by the

concerned officer of Domjur Police Station once in a month till

further orders of this Court.

Accordingly, CRAN 1 of 2023 is disposed of.

Department is directed to take steps for early preparation

of the paper book immediately on receipt of the lower court records.

Learned Registrar (Administration), High Court, Calcutta

would monitor regarding the preparation of the paper book.

Let the paper book be prepared by 6th April, 2023.

Matter would appear under the heading "To Be

Mentioned" on 10th April, 2023.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)