Saumitra Khan vs The State Of West Bengal And ...
2023 Latest Caselaw 6935 Cal

 D/L22                                 C.R.R.3604 of 2023
10.10.2023

Bpg.

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;

Saumitra Khan Versus The State of West Bengal and another

Mr. Rajdeep Majumder Mr. Souravb Chatterjee Mr. Koel Mukherjee Mr. Moyukh Mukherjee Mr. A. Sardar Mr. M. Murshed.

...for the petitioner.

Mr. Saswata Gopal Mukherjee, Ld.P.P. Mr. Rudradipta Nandy Mr. Ranabir Roy Chowdhury.

...for the State.

Mr. Majumder, learned advocate, appears on behalf of

the petitioner and challenges the continuance of the proceedings.

Mr. Mukherjee, learned Public Prosecutor opposes the

same.

Having regard to the stage of the proceedings that the

charge-sheet has already been submitted in connection with the

instant case and warrant of arrest has been issued against the

present petitioner, I direct that during the pendency of the present

revisional application if the petitioner appears on 19th October,

2023 before the learned ACJM, Bishnupur, Bankura in connection

with Sonamukhi Police Station Case No. 8 of 2023 dated

13.04.2023 and prays for bail. The warrant of arrest issued by the

learned court in such circumstances following the judgment of the

Hon'ble Supreme Court in Inder Mohan Goswami and another Vs.

State of Uttaranchal and others reported in (2007) 12 SCC 1 be

treated as bailable warrant. Learned Magistrate accordingly on

surrender would decide the application for bail in accordance with

law.

List the revisional application under the heading

"Contested Application" in the monthly list of December, 2023.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)