Rakesh Khan @ Rakesh Kha vs The State Of West Bengal
2023 Latest Caselaw 6339 Cal

28    20.09.
       2023                 CRA (SB) 93 of 2023
 Ct                                With
237                        IA NO: CRAN 1 of 2023

rup
                        Rakesh Khan @ Rakesh Kha
                                    Vs.
                         The State of West Bengal


               Mr. Sujoy Sarkar,
               Mr. Rahul Chachan.
                                                ... for the appellant.

               Mr. Binoy Kumar Panda,
               Mr. S. K. Bhakat.               ... for the State.

                     IA NO: CRAN 1 of 2023

               1.

Learned advocate appearing on behalf of the

appellant has submitted that the appellant was

remained in detention from 23rd July, 2017

when he was arrested initially in connection with

this case and detained till the date i.e.

11.08.2021, when he was enlarged on bail by

the Hon'ble Division Bench of this Court and

again he was taken into custody after delivery of

judgment and order of conviction dated

11.05.2023.

2. Learned advocate appearing on behalf of the

State left the matter to the discretion of this

court.

3. Considering the period of detention for more

than four years i.e. the more than half of the

sentence imposed on him, the prayer for bail is

allowed.

4. The convict be enlarged on bail on furnishing

bond of Rs.20,000/- with two sureties of

Rs.10,000/- each, to the satisfaction of the

learned Chief Judicial Magistrate, Suri, Birbhum

and on further condition to meet the Officer-in-

Charge of Suri police station once in a fortnight

and obtain acknowledgement.

5. Accordingly, CRAN 1 of 2023 stands disposed

of.

CRA (SB) 93 of 2023

6. It appears that LCR has already been received,

but Paper book has not been prepared.

7. Department is directed to prepare the requisite

number of paper books within two weeks from

date positively.

8. Urgent photostat certified copy of the order, if

applied for, be given to the parties on usual

undertakings.

(Bibhas Ranjan De, J.)