Sk. Md. Anisur Rahaman vs Unknown
2024 Latest Caselaw 5080 Cal

Calcutta High Court (Appellete Side)

Sk. Md. Anisur Rahaman vs Unknown on 3 October, 2024

                  03.10.2024
                  Item no. 934
                  Court No.28.
                    S. De
                                               CRM (DB) No. 1510 of 2024

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

                                 In the matter of : Sk. Md. Anisur Rahaman            ....Petitioner.

                                         Mr. Milan Mukherjee, Sr. Adv.,
                                         Mr. Sandipan Gangully,
                                         Mr. Gautam De,
                                         Mr. Biswajit Manna,
                                         Mr. Mangaljit Mukherjee,
                                         Mr. Duttatreya Dutta,
                                         Mr. Arkadeb Bhattacharya,     ......for the petitioner.

                                         Mr. Kaushik Gupta, Ld. Spl. P.P.,      ...for the State.

                                         Mr. P.S. Patwalia, Sr. Adv.,
                                         Mr. Sourav Chatterjee,
                                         Mr. Rajdeep Majumder,
                                         Ms. H. Basin,
                                         Mr. Soumya Nag,
                                         Mr. Aditya Tiwari,
                                         Ms. Namrata Chatterjee,            .....for the Victim.
                                         Order dictated by Arijit Banerjee, J.

1. Written objection, compilation of judgments and

compilation of order-sheets filed on behalf of the

victim be kept with the records.

2. Short note of argument filed on behalf of the

petitioner and the report filed on behalf of the State,

be kept with the records.

3. Hearing is concluded for all practical purposes.

4. List this matter under the heading "For Order" on

November 4, 2024.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)

Signed By :

SANDIP DE High Court of Calcutta 3 rd of October 2024 05:54:54 PM