Pancham Das vs State Of West Bengal
2023 Latest Caselaw 7122 Cal

26    13.10.
       2023
 Ct                               IA NO: CRAN 1 of 2023
237                                         in
                                   CRA (SB) 165 of 2023
rup
                                       Pancham Das
                                           Versus
                                    State of West Bengal

                        Mr. Habibur Rahaman,
                        Mr. Mostafizor Rahaman,
                        Ms. Afreen Begaum
                                           ... for the appellant/petitioner.

                        Mr. S. G. Mukherjee,
                        Mr. P. P. Das,
                        Mr. A. Mitra         ... for the State.


               1.

Mr. Habibur Rahaman, learned advocate appearing

on behalf of the appellant/petitioner has submitted

that appellant remained on bail all along during trial.

It is further submitted that he was only taken into

custody when he was found guilty.

2. Learned advocate appearing on behalf of the

appellant/petitioner has referred to the evidence.

3. In opposition to that, Mr. S. G. Mukherjee, learned

advocate appearing on behalf of the State has

referred to the evidence of victim girl.

4. I have perused the evidence and judgments

impugned.

5. Considering all facts and circumstances, specially

with regard to the term imprisonment as well as bail

granted in course of trial, I find no reason to disallow

the prayer for bail at this stage when there is hardly

any scope of the disposal for appeal within short

period of time.

6. Appellant be enlarged on bail subject to furnishing a

bond of Rs.30,000/- with two registered sureties of

Rs.15,000/- each, one of whom must be local, to the

satisfaction of the learned Chief Judicial Magistrate,

Barasat, North 24 Parganas and on further condition

that appellant shall attend the learned Trial Court

once in a fortnight and obtain acknowledgement of

attendance. In case of change of address appellant

shall inform the same to learned Chief Judicial

Magistrate, Barasat.

7. Accordingly CRAN 1 of 2023 stands disposed of.

(Bibhas Ranjan De, J.)