Farhad Ali & Anr vs Unknown
2024 Latest Caselaw 4467 Cal

Calcutta High Court (Appellete Side)

Farhad Ali & Anr vs Unknown on 2 September, 2024

      62.           02.09.2024
      Court
      No.28          (Tanmoy)

      Rejected
                                             IN THE HIGH COURT AT CALCUTTA
                                          CRIMINAL MISCELLANEOUS JURISDICTION
                                                  CRM (DB) 2330 of 2024

                                 In Re: - An application for bail under Section 439 of the Code of
                                 Criminal Procedure, 1973 / Section 483 of Bharatiya Nagarik
                                 Suraksha Sanhita, 2023, in connection with Islampur P.S. Case
                                 No. 497/2022 dated 07.11.2022.
                                                                 And
                                 In the matter of: - Farhad Ali & Anr.
                                                                                     ...petitioners.
                                 Mr. Tapodip Gupta
                                                                              ...for the petitioners.
                                 Mr. Arnab Chatterjee
                                 Mr. Aslam Parvez
                                                                                   ...for the State.

                                                      Dictated by Arijit Banerjee, J.

1. Learned Advocate for the petitioners, in his usual fairness,

says that recording of evidence is complete before the learned

Trial Court. Tomorrow (03.09.2024) is the date fixed for

argument.

2. Since the trial is on the verge of conclusion, we are not

inclined to grant bail to the petitioner, at this stage.

3. The application being CRM (DB) 2330 of 2024 is accordingly

dismissed.

4. However, considering the lengthy period of incarceration of

the petitioners, we request the learned Trial Court to

conclude the trial by delivery of judgment by the end of

November, 2024.

5. This order shall be communicated by the parties to the

learned Trial Court immediately.

(Prasenjit Biswas, J.) (Arijit Banerjee, J.) Signed By :

TANMOY GHOSH High Court of Calcutta 3 rd of September 2024 03:02:45 PM