Rakesh Singh @ Rakesh Kumar Singh vs Unknown
2024 Latest Caselaw 4425 Cal

Calcutta High Court (Appellete Side)

Rakesh Singh @ Rakesh Kumar Singh vs Unknown on 30 September, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

                     30.09.2024
                     Item no. 695.
                     Court No.28.
                       AB
                                                         CRM 3152 of 2021
                                                              With
                                                          CRAN 2 of 2024

                                     In the matter of : Rakesh Singh @ Rakesh Kumar Singh

                                                                                         ......Petitioner.

                                            Mr. Mrityunjoy Chatterjee,
                                            Mr. Debapriya Majumdar,
                                            Mr. Arindam Poali       ......for the Petitioner.

                                            Mr. R. Nandy, ld. APP,
                                            Mr. Ranadeb Sengupta ......for the State.


                                            Dictated by Arijit Banerjee, J.

1. The petitioner was granted bail by a judgment and

order dated November 24, 2021. One of the

conditions of bail required him to report to the

Officer in Charge of the concerned Police Station (in

this case New Alipore Police Station) once in a week

until further orders.

2. It appears that the petitioner had applied for

relaxation of conditions of bail by filing CRAN 1 of

2022. By an order dated December 16, 2022, a

Coordinate Bench dismissed such application noting

that the petitioner did not comply with the

conditions of bail on and from August 7, 2022, till

October, 2022.

3. The petitioner, by filing this application, has renewed

his prayer for relaxation of the condition of bail

Signed By :

APURBA BANDYOPADHYAY High Court of Calcutta 30 th of September 2024 05:26:51 PM

requiring him to report to the Officer in Charge of

the New Alipore Police Station once in a week. He

says that from August till October, 2022, he could

not report to the Police Station since he was ill and

admitted in hospital.

4. Learned Additional Public Prosecutor files a sheet of

paper showing the dates on which the petitioner

reported to the Officer in Charge of the New Alipore

Police Station. It appears that he has failed to report

to the Police Station once every week as was one of

the conditions of bail.

5. Let learned Advocate for the petitioner obtain better

instructions.

6. List this matter once again on 04.11.2024.

7. All parties shall act in terms of server copy of the

order downloaded from the official website of this

Court.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)